FEDERAL BANK LTD Vs. MANIYOTH CHANDRAN

JUDGEMENT

(1.) The appellant was the first respondent in E.A.No. 168 of 2004 in E.P.No 97 of 2003 in O.S.No.18 of 2001 on the files of Subordinate Judge's court, Thalassery. Respondent Nos.1 and 2 were the claim petitioners, and respondent Nos.3 and 4 were respondent Nos.2 and 3 therein.

(2.) The brief facts of the case of the claim petitioner are as follows:

(3.) When the defendants in O.S.No.124 of 1997 failed to pay the decreed amount in E.P. No.150 of 2000, the property was put for sale, and the 1st claim petitioner purchased the property in court sale on 23/10/2001. Thereafter, the property was delivered on 27/9/2002, and he sold the property to the 2nd claim petitioner on 17/9/2003.