BALAKRISHNAN Vs. RUKMANI

JUDGEMENT

(1.) By this common order, both the Civil Revision Petitions have been disposed.

(2.) In C.R.P.(MD)No.1072 of 2023, the petitioners are the defendants/judgment debtors and the legal representatives of some of the defendants/judgment debtors in O.S.No. 31 of 1996 (referred to as petitioners). They have challenged the impugned order dtd. 16/2/2023, passed by the learned District Munsif, Aundipatti, in E.A.No.1 of 2022 in E.P.No.52 of 2006 filed by the respondents/legal representatives of the decree holders in O.S.No. 31 of 1996 (referred to as respondents) pursuant to judgment and decree dtd. 21/10/1997.

(3.) E.A.No.1 of 2022 was filed by the respondents to restore E.P.No.52 of 2006, dismissed on 25/10/2013 on account of the failure of the respondents to take steps to bring the LR's of the 4th Defendant/Judgment debtor on record. The learned District Munsif, Andipatti has allowed E.A.No.1 of 2022 and thereby restored E.P.No.52 of 2006 to its file.