D NARAYANASWAMY NAIDU Vs. T T DEVASTHANAMS

JUDGEMENT

(1.) The legal representatives of the sole judgment-debtor are the petitioners in the revision. This revision has been filed questioning the order of the learned First Additional District Munsif, Tirupathi, allowing E. A. No.68 of 1989 in E.P.No.207 of 1983 in O.S.No.193 of 1972.

(2.) To appreciate the case, it is necessary to refer to the relevant facts for resolving the controversy in the case.

(3.) The respondent, who is the decree holder, obtained a decree is O.S.No.193 of 1972 for recovery of possession of the plaint schedule property as well as mesne profits etc. on 27-6-1972. The decree was put in execution in E.P.No. 207 of 1983. Two reliefs were sought for in the E.P.Viz., (a) for recovery of the E.P.Schedule property and (b) for execution of the decree for mesne profits etc. by way of arrest and detention of the sole judgment- debtor in civil prison.