RASU ALIAS RAJAGOPAL Vs. KAMALA SARASWATHI

JUDGEMENT

(1.) ANIMADVERTING upon the fair and decreetal order dated 13.02.2012 passed by the learned Additional Subordinate Judge, Puducherry in E.A.No.383 of 2010 filed under Section 47 of the Code of Civil Procedure, 1908 in E.P.No.129 of 2008 in O.S.No.21 of 1988, this civil revision petition is focussed.

(2.) A summation and summarisation of the relevant facts, absolutely necessary and germane for the disposal of this revision petition would run thus:

(3.) ON the one hand, the learned Senior counsel for the revision petitioners would submit that there are two houses, one tiled and another terraced, are situated in the property; whereas in the decree only one tiled house is found referred to. Over and above that the boundaries did not tally on ground. In fact the terraced house built by the revision petitioners/judgment debtors belongs to them and that cannot be taken away by the decree-holder under the pretext of getting the decree executed.