LOORTHUMARY Vs. K K BALASUBRAMANIAM

JUDGEMENT

(1.) THE learned counsel for the revision petitioner would contend that to make necessary corrections in the extent of the house property scheduled in the petition to RCOP. No. 1 of 2001, he has filed I. A. No. 4 of 2008 after the disposal of RCOP. No. 1 of 2001. But a perusal of the property scheduled to RCOP. No. 1 of 2001 will clearly go to show that the land extent was stated as 1410 sq. ft and the extent of the superstructure thereon was stated as 100 sq. ft bearing Door No. 10 New Door No. 13. The Decree is to be drafted in accordance with the order passed in RCOP. No. 1 of 2001 containing the schedule of property. But the certified copy of the decree produced by the learned counsel for the revision petitioner has not contained the scheduled of property.

(2.) UNDER such circumstances, the learned trial Judge / District Munsif, Dharapuram, is directed to furnish the schedule of property to the decree in RCOP. No. 1 of 2001 as stated in the petition schedule to RCOP. No. 1 of 2001. With this observation the Revision is disposed of. After drafting the decree, if the revision petitioner has got any grievance, he can move before the same Court under Order 6 Rule 17 of CPC if he is so advised. No costs. Connected Miscellaneous Petition is closed.