ANNA ASHARAF Vs. NALUPURAPPATTIL PUTHIYA PURAYIL AHAMMAD

JUDGEMENT

(1.) The petitioners are the judgment-debtors and the respondent is the decree-holder in the suit O.S.No.120/2009 on the file of the Sub Court, Payyannur.

(2.) The decree passed in the suit in favour of the respondent is for realisation of an amount of Rs.7,64,998/- with interest @ 9% per anum from the petitioners.

(3.) The respondent filed an execution petition as E.P.No.25/2017 against the petitioners for execution of the decree by sale of the property owned by the second petitioner.