KALIYANDI PILLAI Vs. SANJEEV KANI

JUDGEMENT

(1.) This Civil Miscellaneous Second Appeal has been filed against the order passed by the Principal District Court, Srivilliputhur, in C.M.A.No.10 of 2015, dtd. 13/6/2018, against E.A.No.403 of 20074 in E.A.No.235 of 2007 in E.P.No.91 of 2002 in O.S.No.168 of 1999 pending on the file of the Subordinate Court, Srivilliputhur. The appellants herein are the legal heirs of the auction purchasers, the first respondent herein is the third party claimant, the second respondent herein is the plaintiff and the third respondent herein is the judgment debtor. The first respondent herein / Sanjeevkani has filed a petition in C.M.A.No.10 of 2015, to set aside the order in E.A.No.403 of 2007 in E.A.No. 235 of 2007 in E.P.No.91 of 2002 in O.S.No.168 of 1999. That petition was allowed by the Principal District Court, Virudhunagar at Srivilliputhur. Against that order the appellants have preferred this appeal.

(2.) Brief substance of the petition is as follows:

(3.) Brief substance of the counter filed by the first respondent is as follows:-