DURAI KUPPUSAMY Vs. ABDUL SUKUR

JUDGEMENT

(1.) The Civil Revision Petition has been filed to set aside the order of the Learned District Munsif, Arakkonam dtd. 30/6/2022 made in E.P.No.19 of 2020 in O.S.No.452 of 1986.

(2.) The revision petitioner is the second defendant/judgment debtor No.2 in the suit. The 1st respondent is the plaintiff/decree holder and the suit was instituted by the first respondent herein for recovery and possession, which was decreed in his favour in the year 2010. The first respondent/decree holder filed Execution Petition in E.P.No.19 of 2020 in O.S.No.452 of 1986 and the said Execution Petition was ordered by the Executing Court on 30/6/2022. The decree was directed to be executed in the interest of justice and delivery was ordered by 27/7/2022. Challenging the said order dtd. 30/6/2022, the present Civil Revision Petition is filed.

(3.) The learned counsel for the revision petitioner mainly contended that a surveyor is to be appointed to measure the boundaries of the subject property.