VALLIAMMAL Vs. SATHYAPRIYA AND ORS.

JUDGEMENT

(1.) INVEIGHING the order dated 5.1.2012 passed by the II Additional Sub Court, Coimbatore & District, in E.A. No. 108 of 2007 in E.P. No. 211 of 2006 in O.S. No. 703 of 2001, this civil revision petition is focused. Heard the learned counsel for the revision petitioner.

(2.) A recapitulation and recounting of the germane facts would run thus:

(3.) THE perusal of the judgement of the lower Court would show that the lower Court au fait with law and au courant with facts held that the pendente lite purchaser is bound by the ultimate decision in the suit. The revision petitioner -Valliammal/third party, now cannot try to enlarge the right of her vendor -Marammal in the suit property by filing application under Section 47 of C.P.C. Valliammal could only be taken as a person, who stepped into the shoes of Marammal, who is very much, as on date, bound by the final decree, which is sought to be executed in E.P. Hence, the lower Court correctly dismissed the application of the revision petitioner -Valliammal, warranting no interference in revision. In the result, the revision petition stands dismissed. However, there is no order as to costs. Consequently, connected miscellaneous petition is dismissed.