LAWS(MAD)-2018-9-12

V S S ANTHONICHAMY Vs. KARUPPIAH (DIED)

Decided On September 03, 2018
V S S Anthonichamy Appellant
V/S
Karuppiah (Died) Respondents

JUDGEMENT

(1.) This revision is directed against the order dated 03.10.2017 passed in E.P.No.4 of 2016 in O.S.No.2 of 2003 on the file of the Subordinate Judge, Virudhunagar. The petitioner is the judgment-debtor and the respondents are the decree-holders.

(2.) The respondents have filed E.P.No.4 of 2016 for sale of the petition mentioned property for realisation of the decree amount in O.S.No.2 of 2003.

(3.) Resisting the execution petition, the petitioner has filed counter.