MURUGAN Vs. CHINNA VEERAN

JUDGEMENT

(1.) The Civil Revision Petitioner/Respondent/Defendant has filed this revision petition against the order, dated 24.11.2014 in E.P. No.10 of 2011 in O.S. No.168 of 1999 passed by the learned District Munsif, Nilakkottai.

(2.) I heard Mr.J. Barathan, learned counsel appearing for the revision petitioner and Mr.Babu Rajendran, learned counsel for the respondent and perused the material documents available on record.

(3.) The respondent/petitioner/plaintiff has filed a suit in O.S. No. 168 of 1999 on the file of the District Munsif Court, Nilakkottai for permanent injunction and the same was decreed as exparte on 27.09.2001. The respondent/petitioner/plaintiff who got decreed has filed a execution petition in E.P. No.10 of 2011 for arrest of non-compliance of decree by the Petitioner/Respondent/Defendant and the same was allowed on 24.11.2014. Aggrieved over the same, the instant Civil Revision Petition is filed.