C.NATARAJAN Vs. M.P.KALIAPPAN

JUDGEMENT

(1.) The revision has been filed by the judgment debtors challenging the order in E.P. No.28 of 2021 dtd. 22/7/2025 on the file of the I Additional District and Sessions Judge, Tiruppur.

(2.) I have heard Mr.A.K.Sriram, learned Senior Counsel for Mr. P.Muthukumaarasaamy, learned counsel for the petitioners and Mr.P.Valliappan, learned Senior Counsel for M/s. P.V.Law Associates, learned counsel for the respondent.

(3.) Mr.A.K.Sriram, learned Senior Counsel would contend that the respondent had filed a suit for specific performance of an agreement of sale, based on an assignment by the original purchaser in his favour. The suit admittedly came to be decreed on 29/4/2005 and the challenge to the judgment and decree of the Trial Court before the First Appellate Court was also unsuccessful, with the dismissal of A.S. No.10 of 2006 on 8/8/2011. The learned Senior Counsel would however point out that the said Appeal in A.S. No.10 of 2006 was dismissed only on account of there being no representation on the side of the appellant on the date on which the appeal was listed for final hearing.