D. VIJAYALAKSHMI Vs. G. NAGAMMAL

JUDGEMENT

(1.) The Civil Revision Petition has been filed against the Fair and Decreetal order dtd. 15/7/2022 passed in an unnumbered petition in E.A.-- of 2022 in E.P.No.16 of 2004 in RCOP.No.96 of 1983 on the file of the I Additional District Munsif, Coimbatore.

(2.) The revision petitioner filed execution application in CFR.No.5156/RP dtd. 7/7/2021 for the purpose of re-opening the execution petition, which was already disposed of. The petition was filed under Order 21 Rule 99 of Civil Procedure Code. As per the execution proceedings in E.P.No.16 of 2004, the subject property was handed over to the decree holder and therefore, the revision petitioner filed an execution application by raising certain objections. The revision petitioner herein earlier filed a petition to implead herself as a party in the execution petition in IA.No.156 of 2006. The said Interlocutory Application to implead the revision petitioner as a party in the execution proceedings was dismissed by the Execution Court. Challenging the said order, Civil Revision Petition in C.R.P.No.4218 of 2018 was filed before the High Court, which was disposed of on 17/9/2010.

(3.) That apart, yet another civil suit in O.S.No.269 of 2010 was filed for declaration and permanent injunction and for possession. The said suit was also dismissed by the II Additional Sub Court, Coimbatore on 15/11/2021.