SHANMUGAM Vs. ARANTHANGI CO-OPERATIVE TOWN BANK LTD

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 09.01.2018 passed in E.A.No.92 of 2007 in E.P.No.47 of 2006 in O.S.No.51 of 1982 on the file of the District Munsif Court, Aranthangi, dismissing the petition filed by the petitioner.

(2.) The petitioner is a third party obstructor. The 1st respondent is the decree-holder and the second respondent is the judgment-debtor.

(3.) The first respondent filed E.P.No.92 of 2007 for delivery of vacant possession of the petition mentioned property, wherein the petitioner has filed E.A.No.92 of 2007 under Order 21, Rule 97 of C.P.C. seeking to declare that the petition mentioned property belongs to the petitioner and release the same from the Execution Petition.