NAGALINGAM Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) THE Civil Revision Petitioners/petitioners have filed the present Civil Revision Petition as against the order dated 9/11/2004 in an unnumbered I.A in S.R.No.3782 of 2004.

(2.) THE Executing Court/learned Sub-Judge, Virudhunagar District at Srivilliputhur, while passing the impugned order in an unnumbered I.A in S.R.No.3782 of 2004 on 9/11/2004 has held that "since delivery of the petition mentioned property was ordered in E.A.No.72 of 2004, this petition is rejected."

(3.) IN short, it is the contention of the learned counsel for the revision petitioners that the rejection order dated 9/11/2004 passed by the Executing Court in an unnumbered I.A in S.R.No.3782 of 2004 is an invalid and an erroneous one besides being opposed to the principles of natural justice and therefore, prays for allowing the Civil Revision Petition in furtherance of substantial cause of justice.