RANI Vs. JAYALAKSHMI

JUDGEMENT

(1.) The legal representatives of the first defendant/judgment debtors in O.S. No.202 of 1988 on the file of the Additional Sub Court at Puducherry, are the petitioners herein.

(2.) The facts that provide the back drop to this revision-petition may now be bullet pointed:

(3.) The legal representatives of the first defendant who were defending the half share of the first defendant and contested the suit, would now come out with an application in E.A. No.580 of 2004 under Sec. 47 CPC r/w Sec. 28 of the Specific Relief Act, 1963. They allege in their affidavit: