PARVATHI Vs. GOWRI AMMAL

JUDGEMENT

(1.) The present revision petitions arise out of a common order passed in an application under Order 1, Rule 10 (2) of the Civil Procedure Code to implead the petitioners herein as necessary parties in the execution proceedings in E.P.No.570 of 2017 and in another order under Order 21, Rule 26 to stay of further proceedings of the execution proceedings in E.P.No.570 of 2017. Since the aforesaid two applications were disposed of through a common order by the Execution Court, a common order is also passed in the present civil revision petitions.

(2.) Heard Mr.R.Neethiperumal, learned counsel for the petitioners and Mr.A.V.Arun, learned counsel appearing on behalf of the first respondent.

(3.) The brief facts of the case is that the original eviction petition in R.C.O.P. No.2906 of 1997 was filed by one Gowri Ammal against the second respondent herein. The eviction order passed therein was challenged by the second respondent herein in RCA.No.515 of 2000 and the same was allowed. As against the same, the CRP. (NPD) No.2962 of 2008 was filed and allowed on 05.10.2017. During the pendency of the Civil Revision Petition, the said Gowri Ammal died and one Murugesan and the daughters of Gowri Ammal were brought on record as second petitioner and respondents 1011, respectively.