PALANI SWAMY AND ANOTHER Vs. VYSYA BANK LTD.

JUDGEMENT

(1.) Heard the arguments of learned Counsel for both sides.

(2.) These two revisions have arisen from the common order of the Court below, dated 2.12.1996, made on IAs, 16 and 18 in Execution Case No. 37/89 pending on its file.

(3.) A few undisputed facts giving rise to these revisions are as stated under :