JEYAMANI (DIED) Vs. S.V.SAROJA

JUDGEMENT

(1.) In this civil revision petition, the order dated 08.12.2005, in E.A.No.193 of 2002 in E.A.No.114 of 2001 in E.P.No.161 of 1993 in O.S.No.91 of 1988, is impugned.

(2.) For easy reference, the parties may be referred to as the revision petitioner and the respondents, even though some of the parties died and their legal representatives have been brought on record.

(3.) It is found that E.A.No.193 of 2002 has been preferred by the revision petitioner, according to him, who is a third party to the execution proceedings in E.P.No.161 of 1993.