- (1.) This case has got a chequered history. Its journey started in the year 1985 and no one knows, when it eventually end.
(2.) The petitioner obtained a decree in OS.No.594 of 1985 on 30.10.1985. The suit filed by the respondent No.2 in OS.No.91 of 1991 renumbered as OS.No.350 of 1997 was dismissed for default. The petitioner obtained another decree in OS.No.1338 of 1997 on 19.01.1999 filed for declaration and recovery of possession. The Execution Petition was ordered on 27.12.2005. The attempt made in revision in CRP [NPD] No.993 of 2006 also failed vide order dated 21.08.2006.
(3.) The petitioner filed another WP.No.16885 of 2007, wherein, this Court by order dated 30.04.2008, held as follows: "15. In such circumstances, petitioner is entitled to get an order in this writ petition. If the second respondent has not locked the petitioner's house it is the duty of the second respondent to give protection to the petitioner to enter into his property as his right is already determined in the Civil Court. Hence a writ of mandamus is issued directing the second respondent to permit the petitioner to enter into his house bearing plot No.219, Swamy Ramalingam Colony, Ponniamman Medu, Madhavaram, Chennai-110, by making all necessary arrangements within a period of one week from the date of receipt of copy of this order.";