G. SEETHA Vs. ANANDAN. S

JUDGEMENT

(1.) The execution second appeal arises out of concurrent findings rendered by the courts below in an application filed under Order XXI Rule 97 of the Code of Civil Procedure, 1908 (CPC).

(2.) The brief facts necessary for the disposal of the appeal are as follows:

(3.) Heard, Sri.Roy Chacko - the learned counsel appearing for the appellant and Sri.T.Jayakrishnan - the learned counsel appearing for the respondents.