N. SIVASAMY Vs. KARUR BALAJI FINANCE

JUDGEMENT

(1.) The Civil Revision Petition is directed against the Order passed in E.A. No.2 of 2023 in E.P. No.156 of 2012 in O.S. No.14 of 2005, dtd. 10/4/2023 on the file of the Principal District Munsif Court, Karur, dismissing the Petition filed under Order 21, Rule 90 of the Code of Civil Procedure.

(2.) The Revision Petitioners/Defendants 2 and 3 have filed an application in E.A. No.2 of 2023 under Order 21, Rule 90 of C.P.C, for setting aside the Court Auction sale held on 4/1/2023.

(3.) The facts not in dispute are as follows: