M AMMASAIAPPAN Vs. PUSHPAVATHI

JUDGEMENT

(1.) THIS civil revision petition is preferred against the order and decree dated 04.07.2008 in I.A.No,47 of 2008 in I.A.No,698 of 2006 in O.S.No.170 of 2006 on the file of the I Additional District Judge, Erode.) Animadverting upon the order dated 04.07.2008 passed by the learned I Additional District Judge, Erode, in I.A.No,47 of 2008 in I.A.No,698 of 2006 in O.S.No.170 of 2006, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) WHEREAS, the learned counsel for the respondents would vehemently oppose the prayer for allowing I.A.No,47 of 2008 on the ground that the suit is of the year 1987 and renumbered as O.S.No.170 of 2006 the lower Court also already passed the final decree whatever shares belong to the revision petitioners' vendors in items 5 and 6, the revision petitioners would be able to get them and there would be no problem, even though purportedly they purchased the entire 5th and 6th items of the suit properties.