MUTHUSAMY Vs. A. PONNUSAMY

JUDGEMENT

(1.) These Civil Revision Petitions are filed by the petitioner seeking to direct the II Additional Subordinate Judge, Coimbatore to number the Petition in REA. SR. Nos. 16218 and 17409 of 2018 on his file.

(2.) The subsequent purchaser of the property filed a petition under Section 47 C.P.C. challenging the enforceability of the decree. The said Execution Application came to be returned on the question of maintainability.

(3.) Aggrieved over the same, the petitioner is before this Court.