J DEIVASIGAMANI Vs. M JAYAKUMAR

JUDGEMENT

(1.) THIS Revision has been directed the against the order passed in EA.No,6932 of 2007 in EP.No,932 of 2007 in O.S.No,2784 of 1991 on the file of the X Assistant Judge, City Civil Court, Chennai. EA.No,6932 of 2007 in EP.No,932 of 2007 was filed under Section 47 of CPC.

(2.) THE grievance of the revision petitioner / Judgment Debtor in O.S.No,2784 of 1991 is that EP.No,932 of 2007 was not filed by the Decree Holder and that the EP.No,932 of 2007 filed under Order 21 Rule 66 & 90 of CPC was not maintainable.