UMMAVVA Vs. TRUSTEES OF THE RAMAKRISHNA MUTT

JUDGEMENT

(1.) At the request of both the counsels, the matter is taken up for final disposal.

(2.) The application filed under O. XXI, R. 35 read with S. 151 of C. P. C. by the 1st respondent/decree-holder for issuance of delivery warrant with a direction to the Surveyor to point out the boundaries of the properties and to complete the process of delivery of properties was allowed by the Executing Court. Hence, the present petition filed by the judgment-debtors No. 1 and 3.

(3.) Sri. Chandrahasa, learned counsel appearing for the petitioners contends that the boundaries of the properties have not been adequately identified- He further contends that it is not possible for the Surveyor to identify the boundaries of the properties and consequently to handover the properties to the decree-holder. He therefore prays that the Surveyor be directed to survey the boundaries of the properties and demark the same and the decree could be effectuated.