SELVARAJ Vs. NAGARETHINAM

JUDGEMENT

(1.) The above civil revision petition has been filed by the judgment debtors challenging the order of the Executing Court namely, First Additional District Munsif Court, Trichirappalli, in E.P.No.343 of 2008.

(2.) The brief facts which are relevant for disposing of the above civil revision petition, shorn of details, are that the respondents/plaintiffs had filed a suit in O.S.No.599 of 1988 on the file of the First Additional District Munsif Court, Trichirappalli, seeking for the relief of permanent injunction restraining the defendant, his men, agents and servants from interfering with the possession and enjoyment of the suit property. The property in question has been described as follows:-

(3.) The bone of contention is with reference to the property measuring an extent of 61 feet north-south. The suit was decreed after contest, by judgment and decree dated 28.12.2005. It appears that thereafter the decree holders/plaintiffs had filed an Execution Proceeding in E.P.No.343 of 2008 stating as follows:-