PALANISAMY Vs. MALLANAYAKAR

JUDGEMENT

(1.) THOUGH the respondents were served and their names printed in the cause list, they appear neither in person nor through counsel. Hence, the above civil revision petition is being disposed of on merits.

(2.) THE judgment debtors 2 and 4 in EP.NO.15 of 2006 - the defendants 2 and 4 in OS.No.33 of 2000 on the file of the District Munsif Court, Sathyamangalam are the petitioners in the above civil revision petition.

(3.) MR.S.Parthasarathy, learned counsel for the petitioners submitted that apart from the evidence of the decree holder - PW1, there is no other independent evidence to show that the petitioners herein disobeyed the decree for injunction. Learned counsel, therefore, submitted that the Execution Court has committed an error in ordering arrest of the petitioners.