SUDHA AND ORS. Vs. M. SANKARAN AND ORS.

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 14.10.2014 passed in R.E.A.No.37 of 2014 in R.E.P.No.181 of 2013 in O.S.No.87 of 2007 by the learned II Additional District Judge, Salem.

(2.) The first respondent herein had instituted the suit in O.S.No.87 of 2007 against the second respondent for specific performance. After contest, the suit was decreed. The appeal filed by the second respondent was dismissed and the same was confirmed by the Honourable Supreme Court. Based on the decree, the first respondent laid an execution petition for execution of the sale deed. The Court itself had executed the sale deed in favour of the first respondent.

(3.) Thereafter, the first respondent filed R.E.P.No.181 of 2013 seeking delivery of possession. In the execution petition, the judgment debtor filed R.E.A.No.3 of 2013 under Section 47 of the Code of Civil Procedure. The Executing Court dismissed the application which was confirmed by this Court in C.R.P.(NPD) Nos.2184 and 2185 of 2014 dated 04.08.2014.