APPALASWAMY B DIED Vs. R ANNAPURNAMA

JUDGEMENT

(1.) This Revision is filed against the order passed in E.P.No.20/84 in O.S.No.72/91 (sic. 71) on the file of Principal District Munsif, Vizianagaram.

(2.) The Suit was filed for specific performance of the contract and the plaintiff obtained the decree. She filed E.P. in the year 1984 to execute the sale deed, The judgment-debtors took the plea that the E.P. is time barred and therefore the decree cannot be executed. The lower Court overruled the objection and E.P. was ordered to be proceeded with.

(3.) Aggrieved by the said order the present Revision is filed.