KIRAN GLOBAL CHEMS LIMITED Vs. SYNDICATE BANK

JUDGEMENT

(1.) This Civil Revision Petition is filed by the subsequent purchaser from the Judgment Debtor.

(2.) Originally a suit for recovery was filed by the Bank/1st respondent on the basis of Mortgage Deed, against one S.N. Nadar. The 2nd respondent herein was impleaded as 2nd defendant in the suit as he claimed right over the properties through an agreement for sale. The suit was decreed in the year 1991 and the same was confirmed by this Court in Second Appeal.

(3.) The 2nd defendant discharged the debt to the Bank and got the decree assigned in his favour. He filed an execution petition in the year 1997 arraying the said S.N. Nadar as judgment debtor.