THULUVA VELLALAR SANGAM Vs. R. MANTHRASALAM & ORS.

JUDGEMENT

(1.) Leave granted.

(2.) The parties approached this Court, aggrieved by the order dated 25.04.2017 passed by the High Court of Judicature at Madras in CRP (NPD) No. 1003 of 2006. The matter has a chequered history, starting with Civil Suit, being OS No. 497 of 1970 on the file of District Munsiff Court at Coimbatore. It appears that for quite some time, no steps were taken to execute the decree. As per the impugned order, the High Court declined to interfere with the order passed by the Execution Court stating that the execution is barred by limitation.

(3.) Since on the intervention of the court, the parties have decided to settle the matter, we refrain from making any observations with regard to the legal position as to whether on the facts of this case, there could have been any limitation at all. Therefore, that question of law is left open.