M.KUDIARASU Vs. BHAGYALAKSHMI

JUDGEMENT

(1.) This appeal is filed by the objector, who is assailing the order dtd. 31/1/2022 passed by the Executing Court on an application filed under Order XXI Rule 97 read with Sec. 151 of CPC.

(2.) The ranks of the parties are referred as they are ranked before the Trial Court.

(3.) Facts leading to the case are as under;