JOSE Vs. V. P. DEVASSY

JUDGEMENT

(1.) This civil revision petition has been filed under Sec. 115 of the Code of Civil Procedure and the revision petitioner is the 2nd judgment debtor in E.P.No.260/2005 in O.S. No.435/2001 on the files of the Principal Subordinate Judge's Court, Irinjalakkuda, where from RFA No.134/2005 has been originated. Respondent No.1 herein is the plaintiff/decree holder and respondent No.2 is defendant/1st judgment debtor.

(2.) In this civil revision petition, the revision petitioner impugns order dtd. 29/5/2010 in E.P.No.260/2005, passed by the execution court, on the finding that the objection raised by the revision petitioner/2nd respondent contending that the property was not liable to be proceeded against the decree debt in respect of the 1 st judgment debtor, who is his mother, as unsustainable.

(3.) Heard the learned counsel for the revision petitioner and the learned counsel appearing for respondents 1 and 2.