SOURI Vs. ISABELLA LOUIS

JUDGEMENT

(1.) This is a petition filed under Article 227 of the Constitution of India, wherein the prayer is to set aside the order dated 16.9.2017 passed in E.P.No.101/2013 in O.S.No.739/2000 for identifying plaint 'C' schedule property. The counsel for the respondents submitted before this Court that for the last 18 years, the litigation was going on. Ext.P4 to the petition is the judgment of this Court in R.S.A.No.376/2007. The operative portion of the said judgment is as follows:-