(1.) C.R.P (NPD) No.1281 of 2007 has been preferred by the petitioner, K. Noor Mohammed, fourth respondent in E.P.No.43 of 1986, against the impugned order dated 04.04.2007 passed in E.A.No.121 of 2005 in E.P.No.43 of 1986 in O.S.No.11 of 1975 on the file of the Sub-Court, Pollachi and the said suit was filed on the file of the Sub-Court, Badagara, Kerala State, wherein the petitioner herein was the fourth defendant. E.A.No.121 of 2005 had been filed by the revision petitioner under Section 47 r/w 151 and Order XXI Rules 64, 66 and 90 of the Code of Civil Procedure, seeking an order to set aside the court auction sale, dated 30.03.1988 and the confirmation of sale on 04.05.1990.
(2.) C.R.P (NPD) No.2595 of 2007 has been filed by the petitioner, fourth respondent in the E.P.No.43 of 1986 against the order, dated 04.04.2007 passed in E.A.No.114 of 2005 in the aforesaid Execution Petition on the file of the aforesaid court. E.A.No.114 of 2005 has been filed by the first respondent / auction purchaser, under Order XXI Rule 95 r/w 151 CPC, seeking delivery of possession of the property, as per the sale certificate issued by the Executing Court in his favour.
(3.) ALL the aforesaid revision petitions are arising out of the orders passed in the Execution Applications relating to the same Execution Petition in E.P.No.43 of 1986 on the file of the Sub-Court, Pollachi.
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