NOOR MOHAMMED ISMAIL Vs. K.SAKUNTHALA AMMAL

JUDGEMENT

(1.) The revision is at the instance of a third party, who filed an application under Order XXI Rule 99 of CPC to protect him from being dispossessed in execution of a decree in O.S.No.2559 of 1982 in E.P.No.1251 of 1987.

(2.) Pending the revision, CMP.No.28643 of 2025 has been filed by the third parties, seeking to clarify the order passed by this Court on 12/8/2025 in CMP.No.19412 of 2025 in the above revision.

(3.) I have heard Mr.M.Venkatesh, learned counsel for the revision petitioner in CRP.No.3602 of 2025 and 1 st respondent in CMP.No.28643 of 2025, Mr.R.Ravindran, learned counsel for the respondents 1 to 5 in CRP.No.3602 of 2025 and respondents 2 to 5 in CMP.No.28643 of 2025 and Mr.P.V.Balasubramaniam, learned Senior Counsel for Mr.S.M.Muralidharan, learned counsel for the petitioners in CMP.No.28643 of 2025.