KANDASAMY CHETTIAR Vs. V. SUBRAMANIAM AND P. MANOHARAN

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 04.01.2008 passed by the learned Subordinate Judge, Udumalpet in E.P.No. 271 of 2005 in O.S.No. 413 of 1999, this civil revision petition is focussed. Heard both.

(2.) A thumb -nail sketch of the germane facts would run thus:

(3.) THE learned counsel for the decree holder would submit that the said fact could be verified by the Court itself, if this Court directs the lower Court to verify the said fact and if there are still dues, the property might be brought for sale by proceeding with the E.P.