G.KASIRAJAN Vs. PATCHIAMMAL (DIED)

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the order dated 19.07.2018 passed in E.A.No.214 of 2017 in E.A.No.195 of 2011 E.A.No.58 of 2007 in E.P.No.24 of 2011 in O.S.No.264 of 1995 by the learned Sub Judge, Thoothukudi.

(2.) E.A.No.214 of 2017 has been filed by the petitioner, who is the claimant in E.A.No.195 of 2011 in E.A.No.58 of 2007 in E.P.No.24 of 2011 in O.S.No.264 of 1995.

(3.) The petitioner contended that the petition mentioned property originally belonged to one Ponnaiah and one Muthuraj purchased the said property from Ponnaiah and thereafter, the petitioner purchased the same from the said Muthuraj and all the said properties have now come up for auction. Since in E.A.No.58 of 2007, the petitioner did not appear to contest the same, the said petition was dismissed on 13.04.2016 and hence, to restore the said application, E.A.No.195 of 2011 was filed by the petitioner and at that time, the legal heirs of the deceased respondent were not impleaded as parties and the same was dismissed.