RAJAVANAI Vs. P NITHIYANANDAM

JUDGEMENT

(1.) THIS Revision has been filed by the Petitioners in E.A. No.172 of 2005 in E.P. No.100 of 2002 in O.S. No.77 of 1985 against its dismissal passed by the lower Court, by rejecting the prayer that the final decree passed in O.S. No.77 of 1985 of the file of the learned II Additional Sub-Judge, a nullity and incapable of execution and thereby to dismiss E.P. No.100 of 2002.

(2.) HEARD Ms. P.T. Asha learned Counsel appearing for M/s. Sarvabhuman Associates Counsel for Petitioner and Mr. P.B. Balaji appearing for the Second Respondent and Mr. K. Kalyanasundaram, learned Counsel appearing for the Fourth Respondent. There is no appearance for the Respondents 1 & 3 for the Revision.

(3.) FURTHER more, it has been contended that some of the properties are not within the jurisdiction of the said Court which passed the preliminary decree and final decree and the Trial Court lack of territorial jurisdiction and the decree passed for want of inherent jurisdiction would certainly be null and void and on that score also the decree passed by the Trial Court cannot be executed as a decree passed was a nullity.