DINESH R MEHTA Vs. UNO BANK

JUDGEMENT

(1.) In this revision, the petitioner No. 1 who is the auction purchaser and petitioner Nos.2 to 8 who claim to be represented by petitioner No. 1, are aggrieved against the orders in E.A.No.40 of 1992 in E.P.No.13 of 1988 dated 19-7-1993 on the file of the Additional Chief Judge, City Civil Court, Secunderabad.

(2.) Though served, none appeared on behalf of the respondents. Hence this Court appointed Sri V.S.R. Anjaneyulu, Advocate, to assist the Court.

(3.) The facts in brief and not in dispute are that in pursuance of execution of a decree for money, the property consisting of a double storeyed building situated at Ramgopalpet, Secunderabad was attached and sold in an auction. The sale was held on 16-12-1992. The petitioner No.l herein was the highest bidder and the sale was knocked down in his favour. The bid was for Rs.4,02,000.00 and a sum of Rs.1,00,500.00 i.e., l/4th of the bid amount was deposited immediately and the balance was deposited on 30-12-1991. Later, the sale was confirmed on 6-8-1992.