TAMIL NADU HOUSING BOARD Vs. PERIYASAMY AMBALAM

JUDGEMENT

(1.) C.R.P.(NPD).(MD).No.1275 of 2021 has been filed to strike off the Execution Petition in E.P.No.201 of 2004 in L.A.O.P.No.24 of 1994 on the file of the I Additional Sub Court, Madurai.

(2.) C.R.P.(NPD).(MD).No.763 of 2025 has been filed to set aside the attachment order dtd. 16/12/2024 with reattachment order dtd. 29/1/2025 passed in E.P.No.201 of 2004 in L.A.O.P.No.24 of 1994 on the file of the I Additional Sub Court, Madurai.

(3.) Since the issue involved in both these revision petitions is common, they are being disposed of by way of this common order.