VIJAYALAKSHMI AMMAL Vs. PANEERSELVAM

JUDGEMENT

(1.) THE third party petitioner in O. E. A. 315 of 1996 in O. E. P. 107 of 1995 in O. S. No. 84 of 1993 is the revision petitioner before this Court. He is aggrieved by an Order dated 19. 11. 2001, passed by the Execution Court rejecting an application filed by him as third party to record full satisfaction of the decree on the basis of the record dated 19. 05. 1996 executed by the decree-holder.

(2.) THE first respondent in the revision petition filed a suit in O. S. No. 84 of 1993, against the second respondent herein and the Trial Court on 01. 10. 1993, decreed the suit directing the second respondent herein, to pay to the first respondent herein, a sum of Rs. 14,979/- with interest and also cost.

(3.) THE first respondent herein as plaintiff/decree-holder, filed execution petition in E. P. No. 107 of 1995 under Order XXI, Rule 22 read with Order XXI, Rule 66. The decree-holder prayed for auctioning the schedule mentioned property, which was already attached by the Trial Court in I. A. No. 178 of 1993 and to pay the decree amount from the sale proceeds.