SHANMUGAVALLI Vs. GEETHA RADHAKRISHNAN

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 29.01.2015 passed in E.A.No.269 of 2014 in E.A.No.399 of 2011 in E.P.No.295 of 2003 in O.S.No.320 of 1986 on the file of the I Additional Sub Court, Madurai, dismissing the petition filed by the petitioner under Section 47 of C.P.C.

(2.) The petitioner is a third party/claimant. The first respondent is the decree-holder; the respondents 2 to 7 are judgment-debtors and respondent No.8 is the auction purchaser.

(3.) The first respondent has filed E.P.No.295 of 2003 for sale of the petition mentioned property for realisation of the decree amount with subsequent interest thereon. Though the respondents 2 to 7 have entered appearance in the Execution Petition, they failed to pay the decree amount, which resulted in bringing the property for sale. Respondent No.8 was the auction purchaser and the sale was also confirmed. Thereafter, respondent No.8 filed E.A.No.399 of 2011 for delivery of the property.