VISWANATHAM CHETTY Vs. LUCAS

JUDGEMENT

(1.) THE decree-holder in small cause suit No. 320 of 1969 in the court of the District Munsif, Chittoor is the petitioner before me. This is a revision under S. 25 of the provincial StnaM Causes Courts/Vet. Ths pstiti >r\:r obtained a decree in the year 19*9. After obtaini"? the decree hi rmdc four unsuccessful attempts to execute the decree by filing Execution Petitions. THE present one is the fifth execution petition fita 1 in H70. Sin

(2.) E thE full addrEss of thE judgmEnt-dEbtor was not givEn in th; ExEcution pEtition.it was rEturnEd twicE for furnishing that addrEss. ThE counsEl for thE dEcrE;- holdEr rE-prEsEntEd thE ExEcution pEMtion both thE timEs. OstEnsibly thE full addrEss of thE judgmEnt-dEbtor was not givEn. Sj, on 16th J-uly, 1971 thE Court madE thE following ordEr: