S RATHINAM Vs. A PONNUSAMY

JUDGEMENT

(1.) THE Civil Revision Petition No.983 of 2008 is filed praying to interfere and set aside the proceedings in E.P.No.50 of 2007 in O.S.No.567 of 2000 on the file of the Sub Court, Tiruppur.

(2.) THE Civil Revision Petition No.984 of 2008 is filed praying to interfere and set aside the proceedings in E.P.No.51 of 2007 in O.S.No.568 of 2000 on the file of the Sub Court, Tiruppur.

(3.) FURTHERMORE, the CRP in the present case has been listed before this Court on the first occasion on 18.3.2008 and was being adjourned from time to time for more than four years without being admitted. This clearly establishes that the revision petitioners are not serious in pursuing the matter in view of the earlier order dated 16.9.2010 passed in CRP(NPD) No.2577 of 2010. As a result, the revision petitioners are at liberty to prosecute both the matters before the Execution Court. This Court is not inclined to interfere with execution proceedings at this point of time. The revision petitioners are entitled to raise all legal pleas before the Execution Court.