VASIREDDI RAMAYYA Vs. MULUGU KOTAYYA

JUDGEMENT

(1.) The decree sought to be executed is dated 16 February, 1914. The Petitioners (Appellants) petitioned to execute it against Defendants 4, 18 and 42 (Respondents 1, 2 and 3) in respect of mesne profits and for possession of a plot of land.

(2.) The decree was joint and several against all the defendants.

(3.) The defendants appealed to the High Court against the above decree and the appeal was dismissed on 29 March, 1916. On 18 January, 1917, the High Court reviewed the decree at the instance of Defendants 19, 21 and 22 and limited their liability to certain items. The Respondents were not made parties to the review application.