KARUPPANNA GOUNDER Vs. K.MANIAN

JUDGEMENT

(1.) The plaintiff, who is the Decree Holder is the revision petitioner herein. The revision petitioner filed a petition under Order 21 Rule 35 of C.P.C., for delivery of possession of the suit property as per the specific performance decree and sale deed executed by the Court and the same was rejected. Hence this revision petition.

(2.) Brief facts of the case are as under:

(3.) Brief averments made in the counter statement filed by the contesting fifth respondent in a nutshell are as follows: