SUBBATHAL Vs. NARAYANASAMY

JUDGEMENT

(1.) The third parties, who filed an execution application under Order XXI Rule 101, Ss. 47 and 151 of CPC, which came to be dismissed by the executing Court, are the revision petitioners.

(2.) I have heard Mr.Sharath Chandran, for Mr.K.S.Karthik Raja, learned counsel for the revision petitioners and Mr.B.Vijayakumar and Mr.R.Babu, learned counsel for the 1st respondent.

(3.) It is the case of the revision petitioners that the husband and father of the petitioners, by name, Murugasamy Gounder had purchased one half share of 10.52 acres in S.F.No.289 situate at Kalipalayam village, under a registered sale deed dtd. 20/10/1978. The said half share was in common enjoyment, out of the total extent of 10.52 acres. The said Murugasamy Gounder, during his lifetime and effected mutation of revenue records in his favour and subsequent to his demise, the petitioners claim to be in absolute possession and enjoyment of the said property, which is one half of 10.52 acres, situate on the eastern side.