SHELLY Vs. K.I. KUMARAN AND ANOTHER

JUDGEMENT

(1.) The fifth judgment debtor is the revision petitioner.

(2.) The order under challenge is one by which the executing court has directed delivery of the building overruling the objections, the petitioner had raised in that regard.'The operative portion of the order reads:

(3.) The decree sought to be executed indisputably is a compromise decree.