DEVARAJU PADAYACHI Vs. SIVASANKARA PADAYACHI

JUDGEMENT

(1.) THE civil revision petition has been filed by one devaraju Padayachi being the decree holder in O. S. No. 791 of 1995 on the file of the Principal District Munsif, Cuddalore against the order passed by the principal District Munsif, Cuddalore in E. A. No. 768 of 1999 in E. P. No.8 of 1998 in O. S. No. 791 of 1995.

(2.) THE impugned order is to the effect that the entire decree debt has been discharged by payment of Rs. 15 ,000 by the judgment debtor viz. , Sivasankara Padayachi and consequent issue of receipt dated 25. 6. 1999 by the decree holder.

(3.) IN the result, C. R. P. is allowed and the order passed by the Principal District Munsif, Cuddalore is set aside and the matter is remanded to the Principal District Munsif, Cuddalore for fresh disposal of e. A. No. 768 of 1999 according to law in the light of the observation made above. No costs. .