SUGUMAR ARUMUGAM Vs. M/S SHRIRAM FINANCE LTD.

JUDGEMENT

(1.) This Civil Revision Petition is filed to call for the records and set aside the returning order of the reopen application in E.A.No.-- of 2025 in E.P.No. 72 of 2023 on the file of the III Additional District Court, Tiruchirappalli, pursuant to award dtd. 24/11/2022 in Arbitration A.C.P. TF No. 438/2022 and direct the executing court to take the application on file.

(2.) The petition had been filed seeking to reopen the execution petition in which arguments were heard and posted for orders on 25/10/2025.

(3.) Learned counsel for the petitioners would submit that only after the execution petition is reopened, he would be able to file an application under Sec. 47 of CPC. This Court is of the view that even without reopening the execution petition, which is posted for orders, an application under Sec. 47 of CPC is maintainable.