JOSEPH THOMAS Vs. CANARA BANK BRANCH MANAGER

JUDGEMENT

(1.) I have heard the counsel for the petitioner and the Standing Counsel for the first respondent Bank. There is no necessity to issue notice to the other respondents in the nature of the order I propose to pass.

(2.) AN extent of about 20 cents of land with a building thereon has been proclaimed for sale to satisfy a decree debt of about Rs.15,00,000/-. The petitioner/second judgment debtor contends that only such of the property as is necessary to satisfy the decree debt need be sold.

(3.) THE sale proclamation can be modified accordingly after an order is passed on the application made by the petitioner/second judgment debtor as directed above. The Original Petition is disposed of as above.