JAINAMMA HEZHAKIEL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THESE petitions are in challenge of separate orders passed by the learned Sub Judge, Pala in E.A.No.229 of 2010 in E.P.No.217 of 2009 in O.S.No.164 of 2008 and E.A.No.226 of 2010 in E.P.No.218 of 2009 in O.S.No.163 of 2008 of the same court. Petitioner No.2 in O.P.(C) No.1001 of 2010 is the petitioner in O.P.(C) No.1002 of 2010. In both the cases, petitioners have suffered a decree for realisation of money by sale of mortgaged property belonging to them. When properties were brought up for sale by respondent, petitioners filed E.A.Nos.229 of 2010 and 226 of 2010, respectively (Ext.P1 in the cases) seeking one month' time so that they could arrange private sale of the mortgaged property and settle the claim of respondent. Those applications were dismissed by the executing court by separate orders which is under challenge.

(2.) I have heard learned counsel for petitioners and counsel for respondent.