VANAJA (DIED) Vs. KOMALAMBAL

JUDGEMENT

(1.) The revision petitioner is the Decree Holder. This revision is filed against the order passed in a petition filed under Order XX1 Rule 35(3) & 97 read with Section 47 and 151 of CPC for adjudicating upon the rights of the Fourth respondent/Obstructor in accordance with law and that the petitioner/Decree Holder be put in possession of the E.P.schedule mentioned property with police aid and to break open the lock.

(2.) Brief averments that are necessary for determining of this Civil Revision Petition are as under:

(3.) Brief averments in the counter in a nutshell are as follows: