P.KRISHNAN Vs. K.SELVAM

JUDGEMENT

(1.) The civil revision petition has been filed to set aside the impugned returned order dtd. 6/2/2024 in the un-numbered execution application filed in E.P.No.3/2019 in O.S.No.250/2005 on the file of the District Munsif Court, Sathyamangalam and direct the District Munsif Court/the Execution Court, Sathyamangalam to number the un-numbered execution application filed in E.P.No.3/2019 in O.S.No.250/2005.

(2.) The learned counsel appearing for the petitioner submitted that the petitioner is the judgment debtor and the respondent is the decree holder in O.S.No.250 of 2005 on the file of the District Munsif Court, Sathyamangalam. The respondent filed E.P.No.3 of 2019 with the following prayer;

(3.) Further, the leaned counsel for the petitioner submitted that he filed an appeal against the judgment and decree passed in O.S.No.250 of 2005. Since there is a delay in filing S.A.S.R.No.141245/2023, to stay all further proceedings in E.P.R.No.3 of 2019 in O.S.No.250 of 2005. The leaned Judge returned the same on 6/2/2024 with the following endorsement;