SEETHAMMAL Vs. SENTHIL FINANCE

JUDGEMENT

(1.) Leave granted.

(2.) Heard leaned counsel for both the parties.

(3.) In execution of money decree in O.S.No. 67/87, the property, i.e., 1053 sq feet of land with builtin house was sold for a sum of Rs. 15100/- subject to discharge of the mortgage sum of Rs. 40,000/ encumbered on the property, The appellant/judgment-debtor questioned the validity of the sale under Order 21, Rule 97, C.P.C. The executing court rejected the same which was confirmed in C.R.P. No. 1895/93, by the impugned order dated September 26, 1993 of the High Court of Madras. Thus this appeal.