ANANDA RAJ AND ANOTHER Vs. SASIDHARAN AND ANOTHER

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the rejection of unnumbered E.A.No.--- of 2017 in E.P.No.58 of 2016 in O.S.No.293 of 1983 on the file of the Principal District Munsif, Kuzhithurai, dated 30.10.2017.

(2.) Pending Exectuion Petition in E.PNo.58 of 2016, E.A.No.-- of 2017 has been filed to adjudicate the right of the petitioners and declare that the petitioners are the absolute owners and are in possession of the petition schedule property independent of the decree in O.S.No.293 of 1983 on the file of the District Munsif's Court at Kuzhithurai and dismiss E.P.No.58 of 2016.

(3.) It is stated by the learned Counsel for the petitioners that their mother has got right of 10 cents as per the sale deed executed by one Velayudhan in favour of petitioners' mother Jesinthal. Now the decree holder attempted to disposses the petitioners from the building available on the alleged 10 cents, therefore, the petitioners resisted the decree holders and sought to declare their right in the suit property. But the Lower Court without numbering the petition, has rejected the same, aggrieved by which, this civil revision petition has been filed by the petitioners.