Ganta Venkatasubbayya and Another vs Peeru Pacha Saheb and Others

In A.A.O. No. 61 of 1926 it was decided that a decree such as this could be executed against the removed trustees. So far as the appellants here (counter-petitioners 1 and 2) are representatives of defendant 2, one of the removed trustees, they cannot resist execution, and the appeal is dismissed with costs. So far as the appellant 1 claims also some right under defendant 2''s sister, who was not a party to the suit, his remedy against the Subordinate Judge''s order was by suit, not appeal.