TATA FINANCE LIMITED Vs. POONGODI

JUDGEMENT

(1.) These Civil Revision Petitions have been filed by the petitioner seeking to set aside the common order dated 09.02.2005 passed in E.A.Nos.1645 and 1646 of 2004 in E.P.No.1913 and 1915 of 2003 in Arbitration Case No.164 of 2000 on the file of IX Assistant Judge, City Civil Court, Chennai. The petitioner herein is the decree-holder and the respondents are judgment-debtors.

(2.) E.A.Nos.1645 and 1646 of 2004 have been filed by the respondents under Section 47 of the Code of Civil Procedure, 1908 alleging that the petitioner has filed two Execution Petitions, being E.P.No.1913 and 1915 of 2003, for execution of the Award dated 23.07.2001 passed by the sole Arbitrator in the Arbitration Case No.164 of 2000.

(3.) E.P.No.1913 of 2003 has been filed by the petitioner against the first respondent for attachment of her movable properties and E.P.No.1915 of 2003 has been filed against the second respondent for arrest and detention.