G GOPI Vs. G PALANI

JUDGEMENT

(1.) HEARD both the learned counsel appearing for the petitioner as well as the respondent.

(2.) CHALLENGING the order, dated 18.02.2008 made in E.A.No.4 of 2004 in E.P.No.48 of 2001 in O.S.No.212 of 1998 on the file of the Subordinate Judge, Ponneri, this Civil Revision has been preferred by the petitioner / judgment-debtor.

(3.) AS contended by the learned counsel appearing for the respondent, the schedule of property is 150 sq.ft, bearing Door No.593 at T.H.Road, Chinna Ernavour, Madhavaram Firks, Saidapet Taluk with specific boundaries.