SAMY PROPERTY DEVELOPERS Vs. VSP PROPERTY PROMOTERS

JUDGEMENT

(1.) These two appeals are preferred challenging an order of the Execution Court allowing the claim of respondents 1 to 5 under Order XXI Rule 58 CPC in E.A. No.52 of 2015. Of them, C.M.A. No.460 of 2023 was filed by the purchaser in an auction sale held in E.P. No.168 of 2013, which the appellant/workman in C.M.A.No. 944 of 2023 had laid for executing an award passed under Sec.33C (2) of the Industrial Disputes Act, 1947.

(2.) A brief narration of facts that led to the filing of these appeals may now be stated :

(3.) On the point of its exclusive title, VSP Properties contended :