KRISHNAN RAVEENDRA BABU Vs. PAPUKUTTY VENUGOPALAN

JUDGEMENT

(1.) The 6th judgment-debtor in E.P. No. 26 of 2004 in O.S. No. 99 of 1976 on the file of the Subordinate Judge's Court, Nedumangad is the petitioner in W.P. (C) No. 18707/2004. This writ petition is filed challenging an order of delivery of decree schedule property passed by the executing Court without notice to the judgment-debtor.

(2.) W.P.(C) No. 19507 of 2004 is filed by one of the decree-holders challenging the order of redelivery of the suit property passed by the very same Court.

(3.) The respondents 1 to 26 and four others together filed O.S. No. 99 of 1976 for redemption of a mortgage and recovery of the suit property. A decree allowing redemption was passed on 8-9-1978. In S.A. No. 250 of 1984 this Court by judgment dated 22-3-1991 modified the decree passed by the trial Court as a preliminary decree. Subsequently a final decree was passed on 3-5- 2003.