VIJAYA MARKETING ASSOCIATES Vs. SOUTHERN BLOMOULDERS

JUDGEMENT

(1.) The appellants are the judgment debtors in E.P. No. 191 of 2016 on the file of the Sub court, Thrissur and respondents 1 and 2 are the decree holders. The appeal is against the dismissal of E.A. No. 11 of 2023 filed under Order XXI Rule 90 of CPC to set aside the sale conducted on 11/1/2023 on the ground that the sale is vitiated by material irregularity in publishing and conducting the sale.

(2.) The appellants contended that during the pendency of the Execution Petition, the decree holders filed E.A. No. 8 of 2022 with a prayer to consolidate the decree amount in 7 Execution Petitions for realization of the decree debts due in E.P. Nos. 191 of 2016 in O.S. No. 1085/2004, 211 of 2016 in O.S. No. 1071 of 2004, 212 of 2016 in O.S. No. 1180 of 2004, 104 of 2016 in O.S. No. 1178 of 2004, 207 of 2016 in O.S. No. 1077/2004, 78 of 2016 in O.S. No. 1078/2004 and 208 of 2016 in O.S. 1137 of 2004. It is stated that the decree schedule properties having an extent of 12.75 Ares in re-survey No. 510/17/3 and 0.94 Ares in re-survey No.510/17/3 of Aymanam village along with residential house owned by the second appellant was sold in execution and the person representing all the decree holders bid the auction for a total price of Rs.1,56,96,350.00. It is stated that the court below allowed E.A. No. 8 of 2023 to consolidate the 7 Execution Petitions ignoring the objection of the appellants and the said order is in violation of Sec. 73 of CPC. It is stated that the decree holders in all the 7 Execution Petitions are separate legal entities and that the Execution Court has no power to consolidate the decree debts in different Execution Petitions and therefore, the auction sale of the scheduled property as a whole in all the Execution Petitions is material irregularity and fraud .

(3.) I.A. No. 2 of 2023 is an impleading petition, wherein petitioners 3 to 8 are the decree holders in the connected 6 Execution Petitions referred above and considering the nature of dispute involved, we find that the decree holders in the connected Execution Petitions are necessary parties for the proper disposal of the appeal and hence, the impleading petition is allowed .