(1.) THE Civil Revision Petitioners herein are the respondents in Execution Petition No. 90 of 2002 on the file of the learned Principal District Munsif, Pondicherry.
(2.) BEFORE the lower Court, the respondents/petitioners in the Execution Petition No. 90 of 2002 have prayed for the relief:
(3.) IN the counter filed to the E. P. No. 90 of 2002, filed by the first respondent and adopted by other respondents, it is inter-alia averred that the E. P. is not maintainable either in law or on facts and that the respondents are the grand son and daughters of the original owner of the execution petition schedule mentioned property and that they have entered into a lease with an agreement holder, who had entered into an agreement with the actual owner of schedule mentioned property viz. , grand mother of the respondents and hence, the civil revision petitioners/respondents have no right at all to file the Execution Petition.