P VEDIYAPPAN Vs. RAMASAMY; KUPPAMMAL; PERUMAL MANI (DIED); MURUGESAN (DIED); SELVAM; JAYANTHI; RANI; MINOR ANITHA; MINOR VANITHA; MINOR PUNITHA; UMA MAHESWARI; SUJATHA; PRIYA; MINOR CHITHRA; T MANICKAM; M JAYALAKSHMI

JUDGEMENT

(1.) One among the judgment-debtors is the Revision Petitioner and respondents 2 to 13 are the remaining Judgment-debtors.

(2.) Based on the decree, the decree-holder filed an Execution Petition in E.P.No.168 of 1997. In the said Execution Petition, the judgment-debtors have filed a memo stating that: (a) the judgment-debtors have delivered possession to the decree holder; (b) the decree-holder had sold the property to T.Manickam and M.Jayalakshmi; (c) the decree remains fully satisfied, therefore, full satisfaction should be recorded and the Execution Petition should be terminated.

(3.) The purchasers from Ramasamy and others, namely, Manickam and Jayalakshmi (proposed parties) have filed an application in C.M.P.No.4509 of 2016 in CRP No.3040 of 2014, to implead themselves in the Revision Petition.