R THULASIDOSS Vs. RANI ALIAS RAJALAKSHMI

JUDGEMENT

(1.) THE decree-holder in R.C.O.P.No.16 of 1989 on the file of Principal District Munsif, Karur is the revision petitioner in both the revisions. THE above revision petitions are filed under Art.227 of the Constitution of India.

(2.) ONE Govindarajulu had 8 sons and one daughter. His wife is Muthialu Ammal. The sons are G.Ramachandran, G.Venkatesan, G.Udayavar, G.Ramanujam, G.Leelakrishnan, G.Umakandan alias Munusamy, G.Baskar, G.Santhanam and G.Jayaraman. His daughter is Krishnaveni. The first respondent in this revision is the daughter of Krishnaveni.

(3.) EVALUATING the evidence, the lower court held that the claim petition is sustainable and eviction decree cannot be liable to be executed. The findings are challenged in the revision under Art.227 of the Constitution of India. Consequent to allowing the claim petition. Execution petition was also dismissed which necessitated the decree-holder in filing two revisions.