PARVATHY, W/O.LATE RAMASAMY Vs. A.RANJITH

JUDGEMENT

(1.) Challenging the impugned order passed in EA No.3 of 2025, the judgment debtors 1 and 3 have preferred the above revision.

(2.) Before the executing court, the decree holders filed an application in E.A.No.3 of 2025 to execute the decree as per the sale deed executed by the Court in O.S.Nos.51 and 52 of 2011. The judgment debtors raised objection with regard to the extent of the property stating that the decree holders are entitled to get delivery of possession of 3.36 acres and the remaining 62 cents belonged to the judgment debtors.

(3.) On hearing both sides the executing court held that the revision petitioners/judgment debtors should hand over 2/3 shares to the decree holders and as per the decree passed, already 1/3 shares belonged to the second defendant was executed through sale deed in favour of the decree holders on 22/9/2014 and the remaining 2/3 cents belongs to the decree holders. Accordingly, they are entitled to get delivery of possession in respect of 2/3 for which the judgment debtors have no right to cause any interference nor entitled to raise any objection and accordingly, dismissed the application. Aggrieved by the same, the present revisions have been preferred.