J V SUNDARARAJAN Vs. INDIAN BANK

JUDGEMENT

(1.) THE above revision is filed as against the order in e. A. No. 587 of 1999 in E. P. No. 577 of 1998 in O. S. No. 4209 of 1983 dated 22. 2. 2000 on the file of the IX Assistant City Civil Court , Chennai.

(2.) IN the execution proceedings, a defence was raised by the petitioners to the effect that the application filed under Order 21 Rule 11 clause (2) C. P. C was not signed and verified by the party. The Court below, without considering the said aspect, has chosen to dismiss the application filed by the petitioners herein on the ground that the petitioners have raised the said objection which is nothing but purely of technical nature, against which the above revision is filed.