PAPPAMMAL Vs. M THANGAVEL

JUDGEMENT

(1.) THE petitioner/respondent/defendant has filed the Civil Revision Petition as against the order dated 16.06.2008 in EA.No,86/2008 in EPR.No.159/2005 in OS.No,99/2001 passed by the learned Additional Subordinate Judge, Udumalpet.

(2.) THE executing court while passing orders in EA.No,86/2008 dated 16.06.2008 has interalia opined that "absolutely no merits in the petition .... And moreover he has paid the decree amount in part to adjourn the same and resultantly dismissed the application without costs."

(3.) IT is brought to the notice on the side of the respondent/decree holder that this court on 16.10.2008 has passed the following order :