DHARMALINGAM Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) The learned counsel for the petitioner is present and is heard. There is no representation on behalf of the petitioner either in person or through the learned counsel on record for few hearings as well as for to days hearing.

(2.) The present revision is arising out of the order passed in EA. No. 26 of 2009 in EP. No. 52 of 2009 in OS. No. 34 of 2001 on the file of the District Munsif, Sankarapuram in and under which, the Trial Court refused to record full satisfaction on the basis of the receipt issued by the decree holder.

(3.) The respondent/plaintiff filed the suit for recovery of the amount and obtained decree for Rs. 69,242/- with interest at 6% p.a. the decree holder in pursuance of the decree filed EP. No. 52 of 2009 for recovery of sum of Rs. 74,937/- due on the date of filing the Execution petition. During the pendency of execution proceedings the judgment debtor paid Rs. 25,000/- before the Court and the same was recorded. Thereafter, the judgment debtor paid Rs. 12,500/- outside the Court proceedings.