K KALIMUTHU DIED Vs. ATHMAJOTHI ALIAS KRISHNAMURTHY

JUDGEMENT

(1.) HEARD both the parties.

(2.) THE above revision is directed against the order of sale proclamation dated 10.10.96 in E.P.No.285 of 1994 to execute the decree made in O.S.No.160 of 1981 on the file of the learned District Munsif, Mannargudi, for an admitted total sum of Rs.22,260 as on 10.10.96.

(3.) WHILE allowing the above revision, the execution Court, namely, the District Munsif Court, Mannargudi, is directed to permit the respondents to withdraw the decree amount and dispose the execution petition within one month from the mate of receipt of this order.