J.RAJAGOPALAN Vs. UMA MAHESWARI

JUDGEMENT

(1.) This Civil Revision Petition is filed against an order allowing the application filed under Section 151 CPC praying for police protection to break open the lock at KRM Estate office and hostel and also to recover the car belonging to the trust from the petitioner herein so as to enable the respondent herein to function as the Managing Trustee.

(2.) The short facts that are necessary for consideration in this Civil Revision Petition are as follows:

(3.) The learned counsel appearing for the petitioner submitted that police protection cannot be granted under Section 151 CPC directly by the Court without resorting to file an execution petition to execute of the order passed in I.A.No.46 of 2011. Thus according to the learned counsel no order under Section 151 CPC to provide police protection can be granted by the Court for implementing the order passed in I.A.No.46/2011 in the absence of any execution petition. He relied on the decision of a learned Single Judge A.Diravidamani vs. Chitradevi and others,2008 4 LW 470.