(1.) THIS Revision Petition has been filed against the order-dated 11. 6. 2003 in R. E. A. No. 38/2003 in R. E. P. No. 107/1995 in o. S. No. 178/1977 on the file of the District Munsif, Dharmapuri.
(2.) THE obstructors in R. E. A No. 38/2003 in r. E. P. No. 107/1995 are the revision petitioners before this court. THEy are aggrieved by the order of the execution court dated 11. 6. 2003 by which the execution court permitted the decree holders to amend the execution petition by amending the survey number in the description of the property as Survey no. 253/2b1-A2 instead of Survey No. 253/2b1-B2 as inadvertently typed in the execution petition. THE executing court allowed the same. Hence the revision petition by the obstructors for the aforesaid relief.
(3.) PER contra the learned counsel for the respondents submitted that a mere typographical error of this nature would have to be corrected and no prejudice would be caused to any parties as excepting the survey Number, no other details need to be amended and the property is identifiable by all the parties. The learned counsel for the respondents relied on the decisions of this court reported in 1974 TNLJ 463 (Hamid Bi vs. Udayyan)and 1997 (1) CTC 584 (Chinna Marudachalam v. Chinnaiya Gounder) in support of his contentions.