SRI VISALAM CHIT FUND LTD. Vs. V.SUDALI

JUDGEMENT

(1.) Aggrieved over the order dated 02.12.2005 in E.P.No.17/2004 in Chit Petition No.1/2001 passed by the District Munsif Court, Santhankulam, the Petitioner is before this Court.

(2.) Learned Counsel for the petitioner would submit that the Executing Court has dismissed the execution petition by introducing the notion that the preliminary decree and final decree has not been passed by the competent Civil Court in the subject matter of the property in question and therefore, the Court below erroneously dismissed the claim of the Petitioner. Hence, he prays for appropriate orders.

(3.) The matter was admitted on 04.03.2006 and fresh notice was ordered on 26.04.2016. Despite that, there is no appearance for the respondents.