NAGARATHINAMMAL Vs. PICHAIMUTHU PILLAI ANJALAIAMMAL TRUST

JUDGEMENT

(1.) The defendants/judgment debtors are the revision petitioners.

(2.) The case of the revision petitioners is that in the suit O.S.No.222/1982 filed for delivery of vacant possession, a decree was passed against them on 30.11.1983. In the E.P.No.37/84 filed pursuant to the decree, the Execution Court recorded delivery and terminated the E.P.No.37/84 on 21.07.2012. Aggrieved by the order of termination of the EP, the decree holder filed CRP(MD)No.1389/2013 wherein, the High Court by order dated 22.07.2015 set aside the order passed in E.P.37/84 dated 21.07.2012 and directed the Execution Court to consider the EP afresh.

(3.) As a consequence, the EP was taken up for fresh enquiry and the Execution Court has allowed the EP and ordered delivery of vacant possession on 01.02.2017. Challenging the said order, this revision is filed.