S ELUMALAI Vs. CHINATAMBI

JUDGEMENT

(1.) THE revision petitioner was the judgment debtor before the lower Court. This revision has been preferred against the order passed by the execution Court in allowing the application filed by the auction purchaser to effect the delivery of the schedule mentioned property in pursuance of the sale certificate obtained by him through Court in the execution petition.

(2.) THE important facts which are necessary for the disposal of this revision would be as follows:-

(3.) FOR convenience, the parties are referred as the Judgment Debtor, Auction purchaser and decree holder instead of referring as to their ranks in this revision petition.