P SOMAMMA Vs. PBASAMMA

JUDGEMENT

(1.) THERE was no application for execution, and, on that ground, the petition might properly have been dismissed. Vide Ramachendra Iyer v. Subramanya Chettiar 14 M.L.J. 393.

(2.) ON that ground, we dismiss the appeal with costs, without deciding any of the questions discussed by the Courts below.