S A NATARAJAN Vs. P K THANGAMANI

JUDGEMENT

(1.) CHALLENGE is made to an order of the learned Subordinate judge, Tiruppur in rejecting the application at the stage when it remained unnumbered in CFR. No. 6662 of 2007 filed by the petitioners herein in e. P. No. 18 of 2005 whereby execution of the decree in OS. No. 111 of 1999 was sought for by the decree holder.

(2.) THE Court heard the learned senior counsel for the petitioner.

(3.) WITH the above observation, the Civil Revision petition is disposed of. No costs. Consequently, connected MP is closed. .