ABDUL HAMEED Vs. KANNIYAMMAL

JUDGEMENT

(1.) The Criminal Revision is filed by the defacto complainant challenging the order of dismissal of the petition in CC. No. 2339 of 2001 filed by him under Section 456(c) Cr.P.C. directing the 7th respondent/State to remove the respondents 1 to 6/accused from the property in dispute.

(2.) The few facts, which are relevant herein are as follows :

(3.) Angappan and Kanniammal and Hemavathy challenged the correctness of the decree dated 03.07.1990 passed in ejectment suit by way of separate revision. CRP. No. 622 of 1992 was filed by Hemavathi and CRP. No. 1027 of 1992 was filed by Angappan, Kanniyammal and Dhanabaggiyam, who died during the pendency and his legal heir Chellappan was impleaded. Both CRPs were dismissed by a common order dated 24.4.1992.