STATE OF TAMIL NADU Vs. SITHESHKUMAR

JUDGEMENT

(1.) THIS Civil Revision Petition is filed against the order made in R.E.P.No.91 of 2008 in O.S.No.900 of 1999 on the file of Principal District Munsif Court, Salem wherein and whereby the Court below has granted 30 days time to rectify the mistake committed by the petitioners herein in cancelling the 'D' Card Patta dated 20.12.1999 issued in favour of the respondent herein on 29.07.1999.

(2.) HEARD the learned counsel for the petitioners as well as the respondent.

(3.) IT is seen that the decree confirmed by the first appellate Court has thus become final and conclusive between the parties and is still in force as no further appeal said to have been filed before this Court. Thereafter, the respondent herein, as the decree holder, filed R.E.P.No.91 of 2008 under Order XLI Rule 28 of the Civil Procedure Code for passing an order against the petitioners herein for their disobedience of the decree of injunction granted by not receiving the land tax tendered by Money Order for the property concerned and for committing them to prison for such willful disobedience.