N KRISHNAVENI Vs. P L NARASIMHA RAO

JUDGEMENT

(1.) THE 82 years old decree Holder, who could not prosecute the decree of eviction obtained by her mother, has knocked the doors of justice by filing the Civil Revision Petition in C.R.P.((NPD)No. 3699 of 2007. THE Judgment debtor, who is trying to stall the execution of the decree of eviction is also before this Court in filing the Revision in C.R.P.No.3478 and 3942 of 2007.

(2.) C.R.P. No.3478 of 2007 was filed by the judgment debtor challenging the order made in E.A.No.136 of 2007 in E.P.No.12 of 1993 of the learned District Munsif at Alandur. C.R.P.No.3942 of 2007 had been filed by the above said judgment debtor, against the order dated 6.9.2007 of the learned District Munsif, Alandur made in I.A.No.2737 of 2007 in O.S.No.556 of 1997, in which he is the defendant. C.R.P.No.3699 of 2007 had been filed by the landlady challenging the order made by the learned District Munsif, Alandur dated 27.07.2006 in E.P.No.12 of 1993 in R.C.O.P.No.4 of 1978.

(3.) ON the above backdrop of the matter, now let us consider the grievances of the decree holder and the judgment debtor.