GANTA VENKATASUBBAYYA Vs. PEERU PACHA SAHEB

JUDGEMENT

(1.) IN A.A.O. No. 61 of 1926 it was decided that a decree such as this could be executed against the removed trustees. So far as the appellants here (counter- petitioners 1 and 2) are representatives of defendant 2, one of the removed trustees, they cannot resist execution, and the appeal is dismissed with costs. So far as the appellant 1 claims also some right under defendant 2's sister, who was not a party to the suit, his remedy against the Subordinate Judge's order was by suit, not appeal.