SANGEETA Vs. PRADEEP KATARIA

JUDGEMENT

(1.) The petitioners/defendants have filed the present petition being aggrieved by the order dated 02.05.2018, passed in Civil Suit No.14-A/2014, by the Second Additional District Judge, Ratlam.

(2.) Facts of the case are as under:

(3.) Shri P.C. Vaya, learned counsel appearing for the defendants, vehemently argued that at present the market value of the suit property is more than 30 Lakhs and if the Bank sells the same in the nearby price, then he will get much more amount after the settlement. Since the plaintiff is trying to get the decree in his favour by paying only Rs.4,31,000/-. Let the bank be permitted to sell the suit property by way of auction- sale and if any third party interest is created, that would be protected u/s. 32 of the Transfer of Property Act.