PAULOSE Vs. PONNAPPAN

JUDGEMENT

(1.) THESE Original Petitions are preferred by the decree holder and judgment debtors, respectively in E.P. No.39 of 2010 in O.S. No.590 of 2007 of the Sub Court, North Paravur.

(2.) PARTIES are referred as petitioner and respondents as in O.P(C) No.1205 of 2012.

(3.) RESPONDENTS have filed O.P(C) No.930 of 2013 challenging Ext.P4, order directing sale of property.