B JOTHI Vs. S RANGANAYAKI

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order dated 28.01.2015 in I.A.No.860 of 2014 in O.S.No.710 of 1996 on the file of the Additional District Munsif Court, Cuddalore.

(2.) The petitioners are plaintiffs and respondents are the defendants in the suit in O.S.No.710 of 1996 on the file of the Additional District Munsif Court, Cuddalore. The petitioners filed the above suit against the respondents for delivery of vacant possession of the suit property and for damages till delivery of possession. The said suit was dismissed on 30.11.1999 and A.S.No.11 of 2000 filed by the petitioners was also dismissed on 16.10.2001. In S.A.No.1103 of 2002, this Court, by judgment and decree dated 22.08.2011 partly allowed the Second Appeal granting decree of possession and dismissing the relief with respect to claim of damages. The petitioners filed E.P.No.210 of 2012 for taking possession of the suit property. The respondents filed counter and contested the said execution petition. The Executing Court, by order dated 11.09.2014 ordered delivery.

(3.) Against the said order of dismissal dated 28.01.2015 in I.A.No.860 of 2014 in O.S.No.710 of 1996, the present civil Revision Petition is filed by the petitioners.