SABOORA Vs. OMANA

JUDGEMENT

(1.) This Second Appeal is at the instance of the petitioner in E.A.No.2/2019 in E.P.No.256/2011 in O.S.No.965/2001 on the files of the Principal Munsiff, Alappuzha. The respondents are the decree holder as well as the judgment debtors.

(2.) Heard the learned counsel for the appellant on admission.

(3.) I shall refer the parties in this appeal as 'claim petitioner', 'decree holder' and 'judgment debtor' hereafter for easy reference.