MAHABOOVA BEEVI Vs. NATARAJA CHETTIAR

JUDGEMENT

(1.) THIS revision is against the order passed by the District munsif, Maviladuthurai, dated 27. 4. 1992 in E. P. No. 294/1988 in O. S. No. 343 of 1982.

(2.) THE Execution Petition is for delivery of 88 cents in r. S. No. 201/1 which is in R. S. No. 201/1-A. , THE respondent has objected to the delivery of the property contending that the decree is an ex parte one which cannot be enforced and this particular extent of 88 cents is not in the four boundaries mentioned in the petition.