AYYAPPAN Vs. KARTHIAYANI AMMA

JUDGEMENT

(1.) THE decree holder in a suit for redemption of a usufructuary mortgage is the revision petitioner. The revision arises from execution proceedings.

(2.) RESPONDENTS 4 and 5 in the petition are persons claiming to be tenants under the mortgagee-lst judgment debtor. These respondents were parties to the suit.

(3.) RESPONDENTS 4 and 5 then raised the contention that the lease was an act of prudent management and hence the lease was binding on the petitioners