P. SIVAKUMAR Vs. N THANGARAJ

JUDGEMENT

(1.) The third party/claim petitioner is the revision petitioner herein.

(2.) This petition has been filed under Article 227 Constitution of India to set aside the order passed in E.A.Nos.9 and 10/2019.

(3.) The first respondent herein is the Judgment Debtor holder. They have filed for eviction and obtained order of the eviction. Subsequently, they have filed E.P.No.12/2008 for delivery of possession in the said E.P.