MMTC LTD Vs. C RAMARAJU

JUDGEMENT

(1.) A 'resume' of facts absolutely necessary and germane for the disposal of A.No.1568 of 2009 would run thus:

(2.) BEING aggrieved by and dis-satisfied with the above said order of the Master, the respondent in the E.P.No.202/2009 filed this appeal on various grounds, the gist and kernal of them would run thus:

(3.) A litigant cannot assert that one part of the award has to be enforced in his favour even though he would be blatantly and flagrantly saying that he would not comply with the other part of the decree. It is for the executing Court under Section 47 of C.P.C. to look into the matter and deal with it in a justifiable manner.