(1.) The revision petitioners are the defendants in O.S.No.7088 of 1986 on the file of XII Assistant Judge, City Civil Court, Chennai. The respondent herein is the plaintiff therein. It is a suit for recovery of possession of the suit schedule property.
(2.) The suit in O.S.No.7088 of 1986 was decreed after contest, on 15.09.2014.
(3.) The certified copy of the judgment and decree was made available to both parties on 01.07.2015. In fact, the copy was made ready on 30.06.2015. Hence, at the most, the respondent herein could have received the copy on 30.06.2015. Immediately thereafter, the respondent herein filed E.P.No.2507 of 2015 on 02.07.2015, for delivery of the suit schedule property, based on the judgment and decree dated 15.09.2014, that was made available only on 30.06.2015.