MEHARUNNISHA BEEVI MEHARUNNISHA BEEVI Vs. MOHAMMED JACKARIA

JUDGEMENT

(1.) This Revision is directed against the fair and decreetal order passed by the learned Subordinate Judge, Udhagamandalam in E.A. No. 37/2008 in E.P. No. 48 of 2007 in O.S. No. 115/1999. The petitioner/judgment debtor before the lower court is the petitioner herein and the respondent/decree holder is the respondent in this revision.

(2.) The brief facts which are necessary for the disposal of the revision would be as follows:

(3.) However the partial decree was passed in favour of the respondent/plaintiff who is a stranger to the actual transaction which would be void-ab-initio. Therefore, the said decree cannot be enforced by the the decree holder against the petitioner.