VENKATACHALAPATHY Vs. RAJALAKSHMI ALIAS SUSILA

JUDGEMENT

(1.) THE civil revision petitioner/third party has filed the present civil revision petition as against the order dated 02.02.2009 in E.P.No,50 of 2008 in O.S.No,285 of 1995 passed by the Learned Principal District Court, Coimbatore.

(2.) THE grievance of the civil revision petitioner/third party is that, the order passed by the Learned Principal District Judge, Coimbatore dated 02.02.2009 in E.P.No,50 of 2008 in ordering the sale notice without disposing of, the pending E.A.No.11 of 2009 in E.P.No,50 of 2008 is not correct in law and in fact before passing an order the sale notice on 02.02.2009, and an enquiry ought to have been conducted by the Learned Principal District Judge in E.A.No.11 of 2009 and only thereafter the subject matter of the property in E.P.No,50 of 2008 can be brought for auction and thereafter prays for allowing the civil revision petition in the interest of justice.