S N KULASEKARAN Vs. S PACKIARAJ

JUDGEMENT

(1.) THIS civil revision petition is filed seeking direction to the learned IX Assistant Judge, City Civil Court, Chennai to dispose of the unnumbered E.A.No.......of 2012 (S.R.No.16889 of 2012) in E.P.No.457 of 2007 on his file, by issuing a fresh warrant for delivery of possession to the Bailiff pursuant to the order of delivery passed in E.A.No.593 of 2012 in E.P.No.457 of 2007 on 21.2.2012 pending on his file.

(2.) THE facts as stood uncurtained in this matter could be encapsulated thus: THE unnumbered E.A.No........of 2012 (SR.No.16889 of 2012) in E.P. was returned by the Executing Court with the following endorsement:

(3.) ON hearing the revision petitioner, I am of the considered view that no notice to respondents 1 and 2 herein is required and already as against them the matter attained finality and further more, this return of the application is only between the Court and the decree holder and since the decree holder is aggrieved by it and preferred the revision, no notice to the respondents herein or to the alleged obstructors referred to in the prayer of the unnumbered petition is required.