K.K.RAJAGOPALAN Vs. P.M.SAVITHRI

JUDGEMENT

(1.) The judgment debtor in a decree for mandatory injunction, fixation of boundary and recovery of possession is the petitioner. The decree dated 30.09.2014 reads thus:-

(2.) E.P. 66/18 is filed by the decree holder seeking execution of the decree. The same is opposed by the judgment debtor contending that the Commissioner's Report available as Ext.C2 is silent about the structures to be demolished and that without the issuance of further commission there cannot be execution of the decree.

(3.) The execution court issued the following direction:-