N E VENKATARAMA IYER Vs. C N KRISHNASWAMY

JUDGEMENT

(1.) THE learned Second Additional Subordinate Judge of coimbatore, has allowed the Application viz. , E. A. No. 2151 of 1980 in E. P. No. 111 of 1978 in O. S. No. 746 of 1978 filed under section 4 (1) (c) of the Tamil nadu Debt Relief Act (XIII of 1980) and sections 47 and 151 of the Code of civil Procedure, by the judgment-debtor. THE two sentences order of the lower court reads as follows: "income certificate produced. Petition allowed. "

(2.) EVEN at the outset it is to be observed that what that income certificate was and under what provision it was produced before the lower Court and why on the basis of the same the application had been allowed are all a mystery.