C MUTHUKRISHNAN Vs. C RAJU

JUDGEMENT

(1.) CHALLENGE is made to an order of the I Additional District Munsif, Salem, in REA 18 of 2006 whereby the petitioner/judgment debtor sought the recording of full satisfaction of the entire decree amount, which was sought to be realised through REP No. 268 of 2005 in O. S. No. 1234/2004.

(2.) THE Court heard the learned Counsel for the petitioner.

(3.) NO case is made out by the petitioner herein even for an admission of the revision, and hence, not even a notice is necessary to the opposite party.