CHERATHI AMMA Vs. RAMAN NAIR

JUDGEMENT

(1.) In this case an application was made on the 30 July 1903 to execute a decree for money passed on the 30 July 1891 by arresting the first plaintiff, one of the judgment debtors. The other plaintiffs, judgment-debtors, are members of the same tarwad, the first plaintiff being the Karnavan.

(2.) A petition on the 22 December, 1903 by the decree-holder to amend the application by inserting a prayer for the attachment of tarwad properties was refused by the Subordinate Judge.

(3.) His successor, however, granted a similar application based on the same grounds in March 1904, without notice to the other judgment-debtors. The properties of the tarwad have accordingly been attached and their sale ordered.