KALIAMMAL Vs. SUNDHARAMMAL

JUDGEMENT

(1.) CIVIL Revision Petition (NPD) Nos.1178, 1646/2002 are directed against the order of delivery of possession, made in E.P.No.66/1998 on the file of District Munsif Court, Paramathy.

(2.) CIVIL Revision Petition (NPD) Nos.35 and 199/2003 are directed against the Order of dismissal made in I.A.No.11/ 1995, declining to condone the delay of 32 days in filing the Petition to set aside the exparte Preliminary Decree.

(3.) PLAINTIFF has filed I.A.No.1192/2006 for passing the Final Decree. On 21.11.1997, Final Decree was passed. No appeal was filed against the Final Decree. Thereafter, the PLAINTIFF has filed E.P.No.66/1998 for delivery of possession as per the Final Decree.