R. PERIYASAMY Vs. BALAMMAL

JUDGEMENT

(1.) It is apt to begin the order with the words of the Hon'ble Supreme Court in Rahul S Shah Vs. Jinendrakumar Gandhi and others,

(2.) This case is a classic example to show how the provisions of Execution under the Code of Civil Procedure are being misused so as to prevent the decree-holder from realizing the fruits of the decree.

(3.) The Civil Revision Petition is directed against the order passed in E.A.No.78 of 2015 in E.P.No.46 of 2010 in O.S.No.711 of 2004, dated 17.09.2018, on the file of the District Munsif Court, Theni, dismissing the petition filed under Section 47 of CPC.