ULLIKOVVAL PURAYIL SUBAIDA Vs. CHENOTH MANAVAVALAPPIL PARAMMAL RUKHIYA

JUDGEMENT

(1.) The petitioner is the judgment-debtor and the respondent is the decree-holder in the suit O.S.No.203/2009 on the file of the Sub Court, Payyannur.

(2.) The decree passed in the suit is for realisation of an amount of Rs.9,50,000/-, with interest, from the petitioner.

(3.) The respondent filed an execution petition as E.P.No.102/2016 against the petitioner for execution of the decree by sale of the property owned by the petitioner.