(1.) The revision petitioner, who is the auction purchaser filed this revision petition against the order of the Principal District Munsif Court at Ariyalur, dated 24.02.2004 made in E.P.No.80 of 2002 in O.S.No.177 of 1988.
(2.) Heard the learned counsel appearing for both sides and perused the materials available on record.
(3.) The revision petitioner has filed an execution petition in E.P.No.80 of 2002 in O.S.No.177 of 1988 for recovery of possession under Order 21 Rule 95 CPC. In the above said execution petition, it is stated that the revision petitioner had purchased the suit property, in Court auction sale dated 03.03.1999 in E.P.No.131 of 1991 for a sum of Rs.15000/- and the above said court auction sale was confirmed on 09.04.2001. The executing court has also issued Sale Certificate to the revision petitioner on 02.05.2002. On the basis of sale certificate, the revision petitioner filed an execution petition in E.P.No.80 of 2002 on 19.06.2002 for recovery of possession under Order 21 Rule 95 CPC.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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