NACHAMMAL Vs. KUPPAN

JUDGEMENT

(1.) THIS revision is against the order passed by the learned District Munsif, Karur dated 7-9-1988 in E.P. No. 528/1987 in O.S. No. 345/1985.

(2.) THE petitioners' case is briefly as follows: THE first petitioner has obtained a maintenance decree against the first respondent and there is a charge over the properties mentioned in the petition. THE first respondent has filed an Insolvency Petition and the properties have vested in the Official Receiver. THE third respondent is the purchaser of the property sold by the second respondent, the Official Receiver. Hence the petition.

(3.) ON the above pleadings, the learned District Munsif, held an enquiry and dismissed the petition.