M.BAMA Vs. K.GANESHAMURTHY

JUDGEMENT

(1.) Challenging the return docket order passed by the Execution Court in an application filed by the legal heirs of the purchaser under Order XXI Rule 97 r/w. Sec. 151 of CPC, the revision in CRP No.2920 of 2025 has been filed.

(2.) Challenging the order of delivery passed ordered by the Execution Court, the revision in CRP No. 3300 of 2025,has been filed by the judgment debtor.

(3.) Originally, the suit has been filed for specific performance in O.S.No.55 of1997 before the District Munsif Court, Avinashi for enforcement of an agreement dtd. 16/10/2025 and the suit came to be decreed exparte on 10/9/2001. The decree holder, thereafter, filed E.P.No.6 of 2002 seeking registration of the sale deed and subsequently filed E.P.No.160 of 2004, which was later renumbered as E.P.No.68 of 2017 before the Sub Court Avinashi, for delivery of possession.