ACHAMMA GEORGE Vs. KRISHNA WARRIER

JUDGEMENT

(1.) This is a revision by the petitioner in the lower court to revise the order of the learned District Judge of Kottayam dated 30-5-1959 and passed in C. M. P. 64/59 in O.S. 19/1107.

(2.) The petitioner filed an application in 0. S.19/1107 under S.22 (1) (a) of the Kerala Agriculturists Debt Relief Act, 1958, Kerala Act 31/58, for setting aside a sale held in execution of the decree in that suit.

(3.) The short facts that led up to the filing of the said application by the petitioner are as follows:-