VIJAYALAKSHMI Vs. PUSHPARANI

JUDGEMENT

(1.) This petition is filed under Section 115 of C.P.C. against the order of delivery possession in E.P.No.4361 of 2014 on the file of the IX Assistant Judge, City Civil Court, Chennai 2. The Judgement Debtor 1 & 2 are the Revision Petitioners herein.

(2.) The learned counsel for caveator had entered appearance for the respondents.

(3.) The admitted factual matrix of the case are as under:-