CHANDRALEELA Vs. MARY JOTHIBAI

JUDGEMENT

(1.) HEARD the learned counsel appearing for the revision petitioner.

(2.) THIS revision petition has been directed against the order passed in E.A.No.101 of 2007 in E.P.No.108 of 2006 in O.S.No.219 of 1998 on the file of the Subordinate Judge, Uthagamandalam, Nilgiris District. 2. Mr.S.A.Rajan, learned counsel appearing for the revision petitioner would fairly represent that this civil revision petition has become in fructuous because in the execution petition, delivery has been ordered and the possession has been taken over. Under such circumstances, it is open to the revision petitioner to take appropriate proceedings under law for recovery. With this observation, this civil revision petition is dismissed. No costs. Consequently, connected M.P.No.1 of 2008 is also dismissed.