S SIKKANDHAR Vs. V UMAYAL ACHI

JUDGEMENT

(1.) The Civil Revision Petition has been preferred against the order dated 03.10.2013 made in E.A.No.28 of 2011 in E.P.No.12 of 2011 in O.S.No.40 of 2008 on the file of the VI Additional District Court, Madurai.

(2.) The brief facts of the case are as follows:

(3.) The learned counsel for the petitioner would mainly argue that the petitoiner is a bonafide puchaser of the suit property and the petitioner is a title holder under Ex.P.3 and without impleading the petitioner, the first respondent got a decree and the entire reasoning of the executing court is based on misconception of facts and law. He prays for setting aside the order of the execution court.