LAWS(MAD)-2009-10-386

S SUNDARAM Vs. S SHANMUGAM

Decided On October 27, 2009
S.SUNDARAM Appellant
V/S
S. SHANMUGAM Respondents

JUDGEMENT

(1.) THE petitioners have filed these two civil revision petitions as against the order dated 10.06.2009 in E.A.No,64 of 2009 and E.A.No,65 of 2009 in E.P.No.117 of 2007 in O.S.No,262 of 1988 on the file of the Principal Sub Court, Tirupur in allowing the applications filed by the first respondent/petitioner under Section 151 of the Civil Procedure Code to break open the lock and for granting Police aid.

(2.) THE Executing Court while passing orders in E.A.No,64 of 2009 and E.A.No,65 of 2009 dated 10.06.2009 has inter alia come to the conclusion that the third respondent has no manner of right to lock the house and to refuse in handing over the property to the decree holder and when the application filed in Order 21 Rule 97 by one Mr. Saravanan against the first respondent/petition has been dismissed in the interest of justice. THE E.A.No,64 of 2009 and E.A.No,65 of 2009 are to be allowed and resultantly, allowed the same without costs.