M MANICKAM Vs. BHUVANESWARI

JUDGEMENT

(1.) THIS Civil Revision Petition has been preferred against the order dated 02.06.2009 made in R.C.O.P.No.1 of 2005 on the file of District Munsif, Tiruppur.

(2.) THE docket order passed on 02.06.2009 in E.P.No.11 of 2009 reads as follows:

(3.) PER contra, the learned counsel appearing for the respondent /Decree Holder submitted that there is no illegality in the order passed by the Court below, since the respondent/Decree Holder is entitled to execute the decree within 12 years, as per the Limitation Act. In support of his contention, the learned counsel brought to the attention of this Court to a copy of the order passed by the executing court on 10.03.2007. He has further contended that in view of the compromise memo filed by both the parties, the Execution Petition was not terminated by the Court below and therefore, the Execution Petition is not barred by limitation.