S. ANUSUYA Vs. K.N. PARI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 17.12.2012 passed in E.P.No.123 of 2009, by the learned Principal Subordinate Judge, Kumbakonam, in O.S.No.116 of 1998, by the learned Additional Subordinate Judge, Kumbakonam.

(2.) HEARD the learned Counsel for the revision petitioner.

(3.) ACCORDING to the learned Counsel for the revision petitioner, the E.P. amount is Rs.1,40,000/- (Rupees One Lakh and Forty Thousand Only), whereas the Court ordered that a sum of Rs.14,000/- (Rupees Forteen Thousand only) should be paid on or before 08.01.2013 in the E.P. for sale, which is an onerous direction.