R. JEYACHANDRA Vs. P. S. T. NAGAMANI MARTHANDAM

JUDGEMENT

(1.) C.R.P.(MD).No.1061 of 2025 is filed against the order passed by the Execution Court in E.A.No.3 of 2025. That application was filed by the revision petitioner herein to reopen the enquiry in E.A.No.17 of 1999 permitting the revision petitioner to lead oral and documentary evidence. It came to be dismissed by the Execution Court.

(2.) Heard both matters in common. Since the second respondent is the husband of the petitioner, notice to him is dispensed with. Heard the petitioner as well as the counsel for the first respondent.

(3.) We will take up C.R.P.(MD).No.1062 of 2025 first for consideration. The revision petitioner is the 13th respondent in E.A.No.19 of 1999. That E.A was filed by the Judgment Debtor to set aside the sale. The revision petitioner is the wife of decree holder, who is the fourth respondent. It is stated by her that she is aged about 69 years. Because of the accidental injuries she is suffering from heavy pain in the leg and apart from that she is also suffering from high blood sugar level, undergoing treatment continuously and she is not in position to move. She was advised to take bed rest. Apart from that some factual aspects also mentioned in it.