KUYIL BABY AMMAL Vs. MATHIMUGAM

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order made in E.A.No.319 of 2014 in E.A.No.277 of 2010 in E.P. .... of 2010 in O.S.No.261 of 1991, on the file of the Principal District Munsif, Cuddalore, dated 20.08.2014.

(2.) The case of the petitioner is that the second petitioner, namely, Mr.Narayanan is the original decree holder in O.S.No.261 of 1991, dated 30.06.1993, on the file of the Additional District Munsif Court, Cuddalore. Originally, the suit in O.S.No.261 of 1991 was filed by the father of the second petitioner, namely, Pramasivam, against one Arumugam, S/o Manickam, Subramaniam, Ganesan, Ramalingam, Sons of Arumugam seeking the approval from the defendants and claiming the amount. The said suit was dismissed. Later on, an appeal in A.S.No.204 of 1993 was filed by the father of the second petitioner, namely, Mr.Paramasivam, before the I Additional Subordinate Court, Cuddalore and the same was decreed in favour of the said Paramasivam.

(3.) After the decree, the second petitioner has made over the decree passed in A.S.No.204 of 1993, in favour of this respondent, namely, Mathimugam. Thereafter, the respondent Mathimugam has filed E.P. ... of 2010 along with E.A.No.277 of 2010 before the Principal District Munsif, Cuddalore, against these petitioners to recognize him as an assignee of the decree for possession obtained by the first petitioner herein on the strength of alleged assignment stated to have been issued by the second petitioner herein on 01.06.2010 in favour of this respondent.