J RAJALAKSHMI Vs. LAKSHMI

JUDGEMENT

(1.) The revision petitioner is the appellant in C.M.A.No.28 of 2014 on the file of Sub-Court, Poonamalle. The said appeal was filed questioning the fair and decreetal order dated 24.07.2014 passed by the learned District Munsif, Ambattur in E.A.No.134 of 2014 in E.P.No.43 of 2011 in Ch.O.S.No.98 of 1982.

(2.) The respondent herein is the decree holder in O.S.No.98 of 1982. She filed O.S.No.98 of 1982 for specific performance against the defendants therein. The suit was decreed on 25.03.1983 by the Sub-Court, Chengalpattu. The appeal filed against the said judgment and decree in A.S.No.621 of 1983 was dismissed for default on 23.08.1994.

(3.) Thereafter, the respondent/Decree Holder filed E.P.No.73 of 2007 directing the third respondent therein to execute and register the sale deed in her favour in respect of "B" Schedule property, which is a portion of the suit property. The total extent of land concerned in O.S.No.98 of 1982 is 7480 sq.ft.. The Executing Court executed Sale Deed in favour of the respondent/Decree Holder on 27.01.2011 in respect of the property concerned in this case.