REGENT COMPUTRONICS PVT. LTD.

Padiyath Raghavan Appellant

V/S

P. K. Krishnan Nambiar Respondents

Referred Judgements :-

RADHEY SHYAM VS. SHYAM BEHARI SINGH [REFERRED TO]
KAYJAY INDUSTRIES PRIVATE LIMITED VS. ASNEW DRUMS PRIVATE LIMITED [REFERRED TO]
PUTTI KONDALA RAO VS. VELLAMANCHILI SITARATTAMMA [REFERRED TO]
TAKKASEELA PEDDA SUBBA REDDI VS. PUJARI PADMAVATHAMMA [REFERRED TO]
AMBATI NARASAYYA VS. M SUBBA RAO [REFERRED TO]
SHAH YESHWANT MAGANLAL VS. TRUSTEES OF TRUST SHAH MAGANLAL KHUSHALDAS [REFERRED TO]
SISIR KUMAR MUKHERJEE VS. KANYALAL JHEWAR [REFERRED TO]
JYOTISH CHANDRA RAKHIT VS. PARBATI BALA [REFERRED TO]
SANKARANARAYANAN NAIR VS. PARAVOOR CENTRAL CHITTY FUND LTD [REFERRED TO]
HOTEL NATARAJ VS. KARNATAKA STATE FINANCIAL CORPN [REFERRED TO]
MARUDANAYAGAM PILLAI VS. MANICKAVASAKAM CHETTIAR [REFERRED TO]
K. KRISHNASWAMI GOUNDER VS. PALANI GOUNDER [REFERRED TO]

JUDGEMENT

(1.) This petition by the purchaser at the court auction in execution of the decree in O. S. No. 3 of 1978 impugns the validity of the order of the District Judge, Thalassery, in C. M, A. No. 34 of 1990 confirming the order of the Sub Judge, Thalassery in E. A. No, 48 of 1987 in E. P. No. 103 of 1986, whereby the latter allowed the Judgment debtor's application and set aside the sale under R.90 of O.21 of the Code of Civil Procedure (hereinafter referred to as the Code).

(2.) In this judgment the petitioner, the respondent No. 1 and the respondent No. 2 are referred to as the purchaser, the judgment debtor and the decree holder respectively.

(3.) The following facts may be taken to be undisputed.

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PADIYATH RAGHAVAN Vs. P. K. KRISHNAN NAMBIAR

Referred Judgements :-

JUDGEMENT

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