SENTHAMARAI Vs. SIVAKUMAR

JUDGEMENT

(1.) HEARD both sides. This civil revision petition has been filed against the order passed by the Principal District Munsif, Gingee in an unnumbered E. A. of 2001 in E. P. No. 89 of 1997 in O. S. No. 595 of 1989 by the petitioners.

(2.) THE petitioners appear to have filed the said unnumbered E. A. under Order 21, Rule 58, CPC as if it is a claim petition and that the same hag been returned by the Principal District Munsif, Gingee by saying that how such a petition is maintainable in respect of charged properties and when there is no attachment by Court by giving ten days time for compliance.