T.B.MATHAN Vs. RANGAMMAL

JUDGEMENT

(1.) Civil Revision Petition is filed against the fair and decreetal order dated 24.02.2016 in E.P.No.71 of 2005 in O.S.No.282 of 1996 on the file of the Sub-Court, Nilgiris at Uthagamandalam.

(2.) C.M.P.No.20104 of 2016 is filed to condone the delay of 189 days in filing the CRP(NPD)SR.No.88625 of 2016.

(3.) The respondents as the plaintiffs filed a suit in O.S.No.282 of 1996 for delivery of possession and for damages for use and occupation. After contesting, the suit was decreed. The respondents filed a petition in E.P.No.71 of 2005 for delivery of possession. The petitioners herein have also filed a counter. The Executing Court allowed the petition and ordered delivery of possession. Thereafter, the respondents/decree holders filed E.A.No.56 of 2014 to permit the third decree holder to amend the schedule in the execution petition. That application was allowed. The petitioners preferred C.R.P.No.2511 of 2015 against unnumbered E.A.No. of 2015 and the same was dismissed by this Court on 07.01.2016. Delivery was ordered on 24.02.2016. But the petitioners have preferred C.R.P.No.604 of 2016 challenging the order dated 10.02.2016 made in E.P.No.71 of 2005 in O.S.No.282 of 1996.