S. VAIKUNDARAJAN AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) The revision petitioners herein are the Decree holders, having obtained a decree in A.R.C. No. 2 of 2012 dated 02.08.2012. The revision petitioners are executing the decree in E.P. No. 50 of 2012 against the second respondent herein.

(2.) Facts in the civil dispute (between the revision petitioners and the second respondent) are detailed as under:

(3.) State represented by Superintendent of Police, CBI Branch, ACB, Chennai, (hereinafter referred as CBI) had been permitted to be impleaded by the order dated 23.02.2016, in E.A. No. 33 of 2015 in E.A. No. 22 of 2014 in E.P. No. 50 of 2012 in A.R.C. No. 2 of 2012.