J M MEERA NACHI Vs. ASHTALAMSHMI FINANCE TIRUNELVELI

JUDGEMENT

(1.) WHEN the CMP came up for hearing, by the consent of both parties, the main revision Petition itself has been taken up for hearing.

(2.) THIS revision is directed against the Order of the Subordinate Court, Tirunelveli made in E.A.No.157 of 2005 in E.P.No.390 of 2004 in O.S.No.393 of 1998, dated 11.02.2005, dismissing the Petition filed under Order 21, Rule 69 CPC and declining to adjourn the sale.

(3.) WHETHER the impugned order declining the stay of the sale suffers from infirmity and whether there is improper exercise of discretion in declining to adjourn the sale " is the point that arises for consideration in this revision Petition.