KANAGAVALLIAMMAL Vs. R BALASUBRAMANIAN

JUDGEMENT

(1.) LEAVE granted.

(2.) CHALLENGE in this appeal is to the order passed by a learned single Judge of the Madras High Court dismissing the Revision petition filed by the appellants under Section 115 of the Code of civil Procedure, 1908 (in short the 'cpc' ). Challenge in the revision Petition was to the order of learned Additional Sub judge, Pondicherry dated 7. 7. 2003 in Execution Petition No. 177 of 1995 in OS No. 40 of 1981 ordering attachment of Execution petition schedule mentioned properties. Appellants, who were the petitioners before the High Court, are the judgment debtors.

(3.) THE controversy lies within a very narrow compass.