A J SABASTIN Vs. SPECIAL TAHSILDAR LAND ACQUISITION

JUDGEMENT

(1.) THE petitioner is claimant in L.A.O.P.No.35 of 1995 on the file of the learned Subordiante Judge, Poonamallee, filed petition for execution proceedings in E.P.No.56 of 2006 for recovery of money. He also filed E.A. No.254 of 2006 to raise the security furnished already. THE said petition was allowed. Aggrieved by the same, the petitioner preferred this revision petition.

(2.) HEARD Mr. Sivavarthanan learned counsel for the petitioner and Mrs. P. Santhi Rakkappan learned Government Advocate (Civil Side), appearing for the respondents.

(3.) WITH the above said observation the Civil Revision Petition is disposed of.