LAWS(MAD)-2019-1-863

G. BALU Vs. CATHOLIC SRYIRAN BANK LTD.

Decided On January 23, 2019
G. Balu Appellant
V/S
Catholic Sryiran Bank Ltd. Respondents

JUDGEMENT

(1.) The civil revision petition is directed against the fair and decreetal orders, dtd. 11/11/2009, passed in E.P. No. 91 of 2009 in O.S. No. 371 of 2003, on the file of the Subordinate Court, Karur.

(2.) The parties are referred to as per their rankings in the Trial Court for the sake of convenience.

(3.) The petitioner is the second defendant in O.S. No. 371 of 2003. The first respondent - Bank, on the basis of the decree obtained by it against the petitioner and others in the suit, laid the execution proceedings against the defendants 1 and 2, under Order XXI Rules 37 and 38 of the Code of Civil Procedure.