K ADIVI NAIDU Vs. E DURVASULU NAIDU

JUDGEMENT

(1.) THE parties cannot ask for deletion of items at the time of passing a final decree. But the alienee has got a right to request the court to work out the equity and the property that has been purchased by him can be allotted to the person from whom he has purchased it. THE Lower Court is also perfectly justified in making an observation as follows :-

(2.) THE Civil Revision Petition is disposed of accordingly. No costs.