DURAIKANNU CHETTIAR Vs. PERIYASAMI

JUDGEMENT

(1.) Challenging the order passed in E.P.No.31 of 1997 in O.S.No.2811 of 1981 on the file of the District Munsif Court, Panruti, the plaintiff and the purchaser of the property from the plaintiff have filed the above Civil Revision Petition.

(2.) Originally, the 1st petitioner filed a suit in O.S.No.2811 of 1981 on the file of the District Munsif Court, Cuddalore for declaration, recovery of possession and for other reliefs. The said suit was decreed exparte on 05.07.1982. Subsequently, the 1st petitioner/plaintiff sold the property in favour of the 2nd petitioner by a registered Sale Deed dated 22.07.1988.

(3.) Admittedly, the petitioners have not challenged the judgment passed in S.A.No.951 of 1996 and the same has become final. While dismissing the Second Appeal, this Court confirmed the judgments and decrees passed by the Courts below and observed as follows: