GOMATHY (DIED) AND ORS Vs. RAJESWARAN

JUDGEMENT

(1.) The present Civil Revision Petitioner has been filed by the Revision Petitioners/Petitioners/Plaintiffs as against the order dated 19.12.2003 in E.P. No. 13 of 2003 in O.S. No. 108 of 1997 passed by the Executing Court (namely, the Principal District Munsif, Kuzhithurai).

(2.) Pending adjudication of the Civil Revision Petition, the Civil Revision Petitioner/Petitioner/Plaintiff has died and her legal heirs 2 to 6 have been brought on record as Civil Revision Petitioners in the present case before this Court.

(3.) The Executing Court viz. the Principal District Munsif, Kuzhithurai, while passing orders in E.P. No. 13 of 2007 in O.S. No. 108 of 1997 on 19.12.2003 in paragraph No. 7 has inter alia observed as follows: