N.ANNAMALAI Vs. P.THANGAMANI

JUDGEMENT

(1.) The Judgment Debtor is the appellant herein.

(2.) The brief facts leading to filing of the above C.M.S.A are as under:-

(3.) The learned counsel for the appellant/judgment debtor could contend that the issue raised goes to the root of the matter and further submitted that it is not mis-description but a non-description of the schedule of the property and drew my attention to schedule of the property in the plaint, decree and in Execution Proceedings.