B. BALARAJU Vs. S.SHIVA KANYA

JUDGEMENT

(1.) This Civil Revision Petition is filed against the orders in E.P. No. 66 of 2018 in OS No. 1893 of 2014, dtd. 25/10/2021 on the file of the V Senior Civil Judge, City Civil Court, Hyderabad.

(2.) The docket orders of the Court below are hereunder:

(3.) The petitioner herein contended that sale was conducted without following the provisions of Order 21 Rule 64 of CPC. The executing Order ought to restrict the sale to such portion of suit schedule property which may satisfy the decretal amount. The suit claim was only for Rs.3,00,000.00 and it was decreed wrongly for an amount of Rs.6,68,500.00. The sale consideration was concluded at Rs.27,40,000.00. The petitioner further stated that he offered to pay the amount through legal notice but the respondent suppressed the same and filed only a copy of unserved reply notice and requests this Court to set aside the order of the trial Court.