K. SHANTHI Vs. K. SELVAM

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 04.12.2012 passed in E.P.No.27 of 2012 in O.S.No.118 of 2008, by the learned Additional District Judge cum Fast Track Court No.1, Thanjavur.

(2.) HEARD the learned Counsel for the revision petitioner who would echo the cri de coeur and heart burns of his client to the effect that the Executing Court simply passed the following order:

(3.) ACCORDINGLY , this Civil Revision Petition is dismissed with a direction to the Executing Court to serve the draft sale deed on the judgment debtor and hear him before executing the sale deed. Consequently, the connected Miscellaneous Petition is closed. No costs.