V. S. RETHINAKUMARI Vs. S. R. RATHEESH

JUDGEMENT

(1.) The issue in C.R.P.(MD)No.2518 of 2024, C.R.P.(MD)No.1846 of 2024 and C.M.A.(MD)No.1349 of 2024, C.M.A.(MD)No.1413 of 2024 and C.M.A. (MD)No.1414 of 2024 are arising out of common facts. Hence all the cases are tagged together and common order is passed.

(2.) (i) Heard Mr.P.Prabhakaran, the Learned Counsel appearing for the Revision Petitioner and Mr.M.Natarajan, the Learned Counsel appearing for the 1st respondent, Mr.K.P.Narayana Kumar, the Learned Counsel appearing for the 2nd respondent, Mr.Parekh Kumar, the Learned Counsel appearing for the 3rd respondent, Mr.C.Satheesh, the Learned Government Advocate appearing for the respondents 4, 5, 6 and 7 in CRP(MD)No.2518 of 2024.

(3.) (i) The C.R.P.(MD)No.2518 of 2024 was filed by the defendant V.S.Rethinakumari (in O.S.No.106 of 2011) against the order, dtd. 12/12/2023 passed in E.A.No.41 of 2018 in E.P.No.4 of 2016 in O.S.No.106 of 2011. The said E.A.No.41 of 2018 was filed under Order 21 Rule 90 inter alia praying to set aside the court auction sale held on 1/3/2018.