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Judgment
This is a suit u/s 92 of the Civil Procedure Code, in which the appellant has been joined as an alienee of the trust property and a declaration and
decree for possession have been given against him. According to the recent decision in Assam Raghavalu Chetty and Another Vs. Pellati Sitamma
and Others, it is not competent to the Court to grant these reliefs against the alienee in a suit u/s 92 of the Code of Civil Procedure. The appeal
must be allowed and the decree varied by dismissing the suit as against the 3rd defendant with costs throughout.
We are not prepared to interfere with the discretion exercised by the District Judge in not removing the 2nd defendant.
The memorandum of objections is dismissed with costs.