K. PADMAVATHI Vs. S. ABDUL RAHEEM

JUDGEMENT

(1.) This civil revision petition has not been admitted and only notice of motion is ordered and on the first respondent entering appearance and the revision petitioners having given up the respondents 2 and 3 by way of filing a Memo, dated 28.07.2017, with the consent of both parties, the main case itself is taken up for final disposal.

(2.) In this civil revision petition, the fair and decreetal orders, dated 26.10.2016, passed in E.A. No.27 of 2015 in E.P. No.78 of 2009 in O.S. No.53 of 1979, on the file of the District Munsif Court, Theni, are challenged.

(3.) The above said E.A. No. 27 of 2015 has been preferred by the revision petitioners under Order 21 Rules 97 and 99 of the Code of Civil Procedure.