V.S. SRIDHARAN Vs. V. BABY MEHALA

JUDGEMENT

(1.) THE revision petitioner is the judgment debtor in a suit for specific performance.

(2.) THE respondent herein had obtained an ex parte decree on 6/8/2003. Pursuant to the said decree, E.P. No. 106 of 2006 was levied and that was also allowed ex parte on 30/2/2007. The suit was originally filed before the First Additional Sub -Court, Tiruchirapalli and the execution was also levied before the same Court. Thereafter, on an issue of pecuniary jurisdiction, the Execution Petition was transferred to the First Additional District Court, Tiruchirapalli. After transfer, the First Additional District Judge, ordered the execution of the sale deed in E.P. No. 106 of 2006 and the sale certificate was also issued in favour of the respondent.

(3.) THE revision petitioner also had filed an application under Section 47 of the Code of Civil Procedure which was returned by the Principal District Judge, Tiruchirapalli. Thereafter, a revision was filed in C.R.P. No. 1593 of 2014 in which this Court had directed the petitioner to represent the petition under Section 47 of the Code of Civil Procedure.