(1.) The Court auction purchaser is the revision petitioner herein.
(2.) A few facts which are necessary for the disposal of this Civil Revision Petition are as follows:-
(3.) Pending appeal, C.M.P.No.8652 of 2000 was filed by the auction purchaser for amendment and correction of the description of the property. It was dismissed on 20/7/2000. Not satisfied, the auction purchaser had filed C.M.P.Nos.1534 and 1535 of 2001 again for correcting the description of the suit property in the order passed on 20/7/2000. The said C.M.Ps came to be dismissed on 5/3/2001 as not maintainable. In the said order, it was observed that the Court auction purchaser would be eligible for sale certificate only in execution of the decree in which the property concerned has been sold. Thereafter, on 1/11/2001, I.A.No.248 of 2002 was filed by the Court auction purchaser for issuance of sale certificate. The said I.A was dismissed on 30/7/2003 by the Principal Sub-Court, Kumbakonam. Aggrieved by the said order, the above revision has been filed.