E M KANNAPPAN Vs. G SYAMALA

JUDGEMENT

(1.) THE Civil Revision Petitions are filed against the order of the learned District Munsif, Tambaram made in E. A. No. 33 of 2007 in E. P. No. 154 of 1993 dated 22. 06. 2007.

(2.) THE allegations found in the affidavit of the Respondents/proposed Decree Holders are as follows:

(3.) IN the Counter affidavit filed by the first respondent in the execution proceedings by name E. M. Kannappan, the following have been averred.