LAWS(MAD)-2007-7-174

OLI MOHAMMED Vs. JAHABER NACHIAR

Decided On July 12, 2007
OLI MOHAMMED Appellant
V/S
JAHABER NACHIAR Respondents

JUDGEMENT

(1.) AN order of delivery in EP No.170 of 2001 in O.S.No.241/93 a suit for recovery of possession, by the District Munsif, Nagapattinam, is the subject matter of challenge in this revision.

(2.) THE Court heard the learned Counsel on either side.

(3.) COUNTERING the above contentions, it is contended by the learned Counsel for the respondent that in the instant case, delivery could be ordered since the boundaries and survey numbers are clearly mentioned in the present E.P. which are in accordance with the Commissioner's report filed in the original suit; that under the circumstances, there was no impediment in ordering delivery, and hence, the order of the lower Court has got to be sustained.