M. SAGADEVAN Vs. K. CHINNARAJAH

JUDGEMENT

(1.) The Civil Revision Petition has been filed to set aside the order dtd. 20/9/2022 passed in E.A.No.3 of 2022 in E.P.No.73 of 2010 in O.S.No.735 of 2007 on the file of the Hon'ble Principal District Munsif, Alandur.

(2.) The Revision petitioners are the judgment debtors Nos.2 to 4/defendants in the suit. The suit was instituted for Declaration and Recovery of Possession and it was decreed in favour of the plaintiffs, who in turn, filed Execution Petition in E.P.No.73 of 2010. The Execution Petition was allowed by the trial Court. The respondents herein filed E.A.No.3 of 2022 under Sec. 50 and Sec. 151 of C.P.C to bring the legal heirs of the deceased Decree Holder Mr.Chinnarajah on record. Accordingly, the respondents 1 and 2 herein filed a petition for impleading themselves as legal heirs of the decree holder for the purpose of execution of the decree already passed by the trial Court. The revision petitioners herein raised an objection in the said petitions that the deceased decree holder has 4 legal heirs and the petition was filed only by the 2 legal heirs and therefore, the petition is liable to be rejected.

(3.) The trial Court considered the objections raised by the revision petitioners herein and made a finding that under Order 21 Rule 15 of C.P.C., the respondents 1 and 2 are having power to execute decree and accordingly, allowed the petition filed by the respondents 1 and 2. As per Order 21 Rule 15 of C.P.C., "if there is any joint decree, any one of the person may apply for execution for benefit of them all or also apply any one where any of them has died, for the benefit of the survivors and the legal representatives of the deceased."