SEENIAMMAL Vs. D PUNITHAVATHI

JUDGEMENT

(1.) These Civil Revision Petitions ('CRPs) challenge orders of the learned Principal Subordinate Judge, Kumbakonam dated 03.08.2006 passed in E.A.Nos.153 and 132 of 2005 in E.P.No.199 of 2005 dismissing applications filed to set aside the auction sale held on 15.12.2005 and ex-parte order, dated 29.09.2005 respectively.

(2.) Heard Mr.P.Thiagarajan for Mr.T.R.Rajaraman, learned counsel for the petitioner, Mr.M.Laxmi Shankar, learned counsel for the first respondent and Mr.K.Kathan Rajkumar for Mr.J.Barathan learned counsel for the second respondent.

(3.) The brief facts as are relevant to decide the CRPs are set out below: