AMUDHA Vs. SARASWATHY AMMAL

JUDGEMENT

(1.) The relief sought for in this revision is to set aside the Fair and Decreetal Order made in Un-numbered EA. of 2017 in E.P.No.217/2000 in O.S.No.202/1982, dated 16.12.2017, on the file of the learned Principal District Munsif, Cuddalore.

(2.) The respondent / plaintiff filed a suit against the predecessor of the revision petitioners in O.S.No.202 of 1982 on the file of the learned Principal District Munsif, Cuddalore for declaration and recovery of possession. The suit was decreed.

(3.) The respondent filed E.P proceedings to execute the decree passed by the E.P.Court in E.P.No 217 of 2000 in O.S.No.202 of 1982 on the file of the learned Principal District Judge, Cuddalore and the execution petition is pending.