V RAMALINGAM Vs. B BAGHIYAM

JUDGEMENT

(1.) THIS civil revision petition is focussed as against the order and decreetal orders dated 28.04.2011 passed by the learned I Additional District Munsif, Coimbatore in E.A.No.158 of 2011 in E.A.No.359 of 2005 in E.P.No.166 of 1996.

(2.) COMPENDIOUSLY and concisely, the germane facts absolutely necessary and germane for the disposal of this civil revision petition would run thus:

(3.) THE learned counsel for the first respondent/judgment debtor as of now could not convincingly put forth any plea except the one that the judgment debtor is a lady; she was helpless; she believed her advocate; she was not informed about the happenings in the E.P and only when the court Amin went to effect delivery in favour of the third party auction purchaser, she swung into action etc. Over and above that he would also try to project the judgment debtor's case that her property was sold for a rock bottom price; for a song; for next to nothing price, etc. Accordingly, he would pray for the dismissal of the revision petition.