ASIRVATHAM AND ORS. Vs. FATIMA JOSEPH AND ORS.

JUDGEMENT

(1.) This revision arises out of the order dated 18.11.2003 passed in E.A.No.1075 of 1998 in E.P.No.84 of 1996 in O.S.No.291 of 1992 by the learned Principal Sub-Judge, Tirunelveli.

(2.) The first respondent is a third party. A money decree was passed as against the third respondent/defendant in O.S.No.291 of 1992. In the suit in I.ANo.645 of 1992 the property of the defendant was attached before judgment. After decree, its character has been transformed. Subsequently, on the strength of his decree in E.P.No.84 of 1996, the decree holder/second respondent to realise the money decree, brought the said property to sale.

(3.) On 01.11.1996, revision petitioners have purchased the said property in Court auction. Thereafter, after under going various formalities, ultimately they have obtained sale certificate and also delivery of possession. And delivery was recorded.