N. LEELA Vs. PALANIAMMAL

JUDGEMENT

(1.) Heard both the learned counsel appearing for the petitioners as well as the respondents.

(2.) This Civil Revision has been preferred under Article 227 of the Constitution of India, against the Judgment and Decree, dated 22.07.2011 made in A.S.No.9 of 2011 on the file of the Principal Subordinate Court, Coimbatore, confirming the fair and final order, dated 22.02.2011 made in E.A.No.40 of 2011 in E.P.No.307 of 2008 on the file of the I Additional District Munsif, Coimbatore.

(3.) It is seen that the suit in O.S.No.898 of 1983 was filed by Palaniammal, who died subsequently. The said suit was dismissed and the plaintiff in the suit preferred an appeal in A.S.No.70 of 1993. The appeal was allowed in favour of the respondents herein, whereby the decree for declaration of title and recovery of possession was ordered and the petitioners / judgment-debtors were directed to hand over the vacant possession of the suit property, within two months from the date of decree. Aggrieved by which, the petitioners / judgment-debtors preferred Second Appeal in S.A.No.1051 of 2006, that was dismissed, confirming the Judgment and Decree passed by the first appellate court.