KARMEGAM Vs. DHARMALINGAM

JUDGEMENT

(1.) THIS civil revision petition has been filed to set aside the fair and decretal order, dated 10.10.2012, made in E.A. No. 360 of 2008 in E.P. No. 144 of 2007 in O.S. No. 77 of 1990, on the file of Principal Sub -Court, Dindigul.

(2.) THE revision petitioner is the defendant, whereas the first respondent is the plaintiff and the second respondent is the third party, auction purchaser in O.S. No. 77 of 1990 on the file of Sub -Court, Dindigul.

(3.) IN E.P. No. 144 of 2007, the petitioner entered appearance. He did not file any counter, even though number of opportunities were given to the petitioner. Finally, he was set ex -parte and orders were passed for sale of the immovable properties belonging to the petitioner. The first respondent/decree holder was given permission to bid in auction sale. The auction sale was conducted on 25.06.2008. The first respondent was the successful bidder for Item No. 1 and the second respondent was the successful bidder for Item No. 2.