POTTI VENKATA KASI VISWANADHAM Vs. VALLABHA VYAS

JUDGEMENT

(1.) The revision petition which raises rather important points, arises under the following circumstances:-

(2.) The Execution petition No. 341/74 in O.S. No. 100/67 was filed for the execution of the decree in A.S. No. 94/69 allowing the appeal preferred against the dismissal of O.S. No. 199/67.

(3.) To the said E.P. objections were filed stating inter alia that the decree was inexecutable inasmuch as it was merely a declaratory decree. The objections were overruled and the E.P. was allowed. The appeal A. S. 135/76 preferred against that order was dismissed. Hence this revision.