SHEEJA Vs. PARVATHY

JUDGEMENT

(1.) The petitioners are the judgment-debtors and the respondent is the decree-holder in the suit O.S.No.419/2006 on the file of the Additional Sub Court, North Paravur.

(2.) The respondent has obtained a decree for realisation of money against the petitioners. She filed a petition as E.P.No.253/2013 for execution of the decree by sale of the property owned by the petitioners.

(3.) As per Ext.P5 order dated 16.07.2018, the execution court fixed the upset price of the property to be sold at Rs.1,60,000/- per Are.