PEDAPUDI NOOKARATNAM Vs. PEDAPUDI VENKATA SURYANARAYANA

JUDGEMENT

(1.) NEITHER the decree under execution nor the application for its execution prior to E.P. No. 546 of 1945 are before me, and I have to gather the contents of these documents from what has been set out in the judgment of the lower appellate Court.

(2.) THE operative portion of the decree in the suit filed by the plaintiff -respondent -decree -holder against his wife for restitution of conjugal rights was apparently:

(3.) ORDER 21, Rule 32, Civil Procedure Code, lays down: