K SRINIVASAN Vs. G KUPPUSAMY NAIDU MEMORIAL

JUDGEMENT

(1.) THE order passed in Trust Original Petition No. 88 of 2005 by the Principal District Court, Tuticorin is being challenged in Civil Revision Petition No. 2422 of 2008.

(2.) CIVIL Revision Petition No. 134 of 2009 has been filed praying to direct the Principal District Court, Tuticorin to dispose of I.A. No. 247 of 2008 in accordance with law.

(3.) THE Court below, after considering all the contentions raised on the side of the Petitioner, has allowed the Petitioner to sell the property mentioned in the schedule for Rs. 2,900/- per square meter. Against the order passed by the Court below, the Petitioner/third party has filed Civil Revision Petition No. 2422 of 2008.