JOSHI AND CO Vs. UCO BANK

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the second defendant/judgment debtor as revision petitioner against the order and decretal order dated 4.1.1999 and made in E.P.No.3038 of 1997 in O.S.No.2603 of 1981 on the file of the learned X Assistant Judge, City Civil Court, Madras.

(2.) The facts that are necessary for disposal of this Civil Revision Petition are as follows:-

(3.) The revision petitioner resisted the execution petition on the sole ground that this Execution Petition is barred by limitation and therefore, this Execution Petition should be dismissed.