S. MOHAN Vs. RANI AMMAL

JUDGEMENT

(1.) INVEIGHING the order dated 3 16.2.2012 passed by the X Asst.City Civil Court, Chennai, in E.P.No.3964 of 2010 in O.S.No.654 of 2004, this civil revision is filed.

(2.) HEARD both sides.

(3.) IN a few broad strokes, the germane facts could be encapsulated thus: The respondent herein filed the E.P. for arrest, by way of enforcing the recovery of the decreetal dues. After hearing both sides, the Executing Court ordered arrest.