SREEMAN MAHA MANDALESWARA KATARI SALVA MAHARAJA UMADE RAJAH MAHARAJA RAYE KUMARA TIRUMAHARAJU BAHADUR DEVA MAHARAJULUNGARU, ZAMINDAR OF KARNET-NAGAR (DECEASED) Vs. SREEMAHANT PRAYAG DOSSJI VARU, TRUSTEE OF TIRUMALAI TOMPATI, ETC, DEYASTHANAMS

JUDGEMENT

(1.) This is an appeal against orders made by the District Judge of North Arcot on execution petitions presented by creditors of the late Raja of Karvetnager against his son, the present Raja.

(2.) The decrees were obtained against the late Rajah and the petitioners sought to execute them against the present Rajah as the legal representative of his father.

(3.) The decrees may be classified under 3, heads: 1. Mortgage decrees. 2. Decrees in execution of which properties have already been attached. 3. Decrees which creditors are now seeking to execute for the first time.