SUSHEELA Vs. SAKTHAN KURIES AND LOANS (P) LTD

JUDGEMENT

(1.) The petitioner is the judgment-debtor and the respondent company is the decree-holder in the suit O.S.No.181/2012 on the file of the Sub Court, Irinjalakkuda.

(2.) The property owned by the petitioner was sold in auction in favour of the decree-holder for realisation of the decree debt of more than Rs.18,50,000/-. After confirmation of the sale, the decree-holder filed an application as E.A.No.157/2018 in E.P.No.261/2015 for delivery of the property which was sold in its favour.

(3.) The judgment-debtor has filed this original petition under Article 227 of the Constitution of India seeking the following reliefs: