CHINNAMANI Vs. KUMARAVEL

JUDGEMENT

(1.) These Civil Revision Petitions have been filed as against the petition and order passed in E.P.No.95 of 2015 in O.S.No.24 of 2010 dtd. 21/3/2018 and 3/9/2018 on the file of the Sub-Court, Udumalpet, thereby conducted an auction sale on 23/3/2018 and issued sale certificate on 3/9/2018.

(2.) The petitioners are the defendants in the suit filed by the first respondent herein in O.S.No.24 of 2010 for recovery of money to the tune of Rs.1,00,000.00 with interest at the rate of 12% per annum. In the said suit, the petitioners, on receipt of summons, failed to appear before the Trial Court and also failed to file any written statement. Therefore, they were set exparte and an exparte decree was passed in favour of the first respondent herein.

(3.) On the strength of the decree, the first respondent herein filed an execution petition in order bring the suit property for auction sale. In the execution petition, the petitioners received notice and remained exparte. Therefore, the execution Court conducted an auction sale on 23/3/2018 and issued sale certificate on 3/9/2018. Aggrieved by the auction sale and issuance of sale certificate, the present Civil Revision Petitions are filed.