THANUPILLAI Vs. V LAKSHMI

JUDGEMENT

(1.) Challenging the order dated 05.12.2017 passed in E.P.No.36 of 2014 in O.S.No.6 of 2002 on the file of the learned I Additional Sub-Court, Nagercoil, allowing E.P.No.36 of 2014 and ordering delivery of the properties by 05.01.2008, the petitioner has filed this Civil Revision Petition. The petitioner herein is the third defendant and the first respondent is the plaintiff in the suit.

(2.) For convenience, the petitioner herein is referred to as judgment- debtor and the first respondent is referred to as the decree- holder.

(3.) The decree-holder has filed the suit being O.S.No.6 of 2002 for passing a preliminary decree for partition and separate possession of her 1/8th share in the suit properties by metes and bounds and also past and future mesne profits.