SWATI @ NAGINA Vs. P RAJESH KUMAR BAGMAR

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order passed in E.A.No.52 of 2013 in E.P.No.11 of 2009 dated 15.12.2014 by the learned First Additional Family Court at Chennai.

(2.) The petitioner is respondent and the respondent is the petitioner in E.A.No.52 of 2013 in E.P.No.11 of 2009 in FCOP No.600 of 2001. The petitioner filed E.P. No.11 of 2009 for issue of warrant to the judgment debtor / respondent to return the articles as listed in the schedule to the petitioner/decree holder. The petitioner filed the said E.P. under Order XXI Rule 32 r/w Section 151 CPC. Originally, the first Additional Family Court, Chennai issued warrant of arrest of the respondent dated 18.11.2013. The respondent filed E.A.No.52 of 2013 under Order XXI Rule 26(2) CPC to recall the Non-Bailable Warrant issued against him. The respondent filed CRP(NPD) No.3112 of 2014 before this Court and this Court, by order dated 25.08.2014 directed the I Additional Family Court, Chennai to dispose of the E.A.No.52 of 2013 within a period of fifteen days from the date of receipt of the copy of the order. The I Additional Family Court, Chennai, by order dated 15.12014, allowed E.A.No.52 of 2013 filed by the petitioner and recalled the non-bailable warrant issued against the respondent/judgment debtor dated 18.11.2013.

(3.) Against the said order dated 15.12.2014 made in E.A.No.52 of 2013 in E.P.No.11 of 2009, the petitioner has filed the present Civil Revision Petition.