SIVAN PILLAI Vs. PADMANABHA PILLAI AYYAPPAN PILLAI

JUDGEMENT

(1.) The assignee decree holder, in a suit for redemption has filed this revision challenging the order of the Execution Court, (Additional Munsiffs Court, Neyyuttinkara), dismissing his execution petition holding that he is not competent to execute the decree.

(2.) The factual back ground giving rise to the present revision, can be summed up as hereunder:

(3.) I heard the counsel on both sides.