N. KANAGARAJ Vs. UDAVDOSS COMPANY

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the petitioner/ Judgment debtor/defendant in R.E.A. No. 448 of 2007 in R.E.P. No. 73 of 2005 in O.S. No. 417 of 1995, dated 18.06.2008, on the file of the Additional Sub Judge, Salem.

(2.) The case of the petitioner/judgment debtor is that the respondent/plaintiff has filed the suit in O.S. No. 417 of 1995, on the file of the Sub-Judge, Salem for recovery of amount and the suit was decreed on 07.10.2002 directing this petitioner/judgment debtor to pay a sum of Rs. 25,000.00 with interest.

(3.) Pursuant to the decree, the respondent/plaintiff has filed R.E.P. No. 73 of 2005 before the Additional Sub-Judge, Salem for executing the decree dated 07.10.2002 obtained by him for a sum of Rs. 44,450.00. Notice was sent to this petitioner/judgment debtor, but he was not appeared in the Court. Hence, the Additional Sub Judge, has brought the property for auction sale. Accordingly, the second respondent has bid the property for a sum of Rs. 2,52,000.00 on 13.06.2007.