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Judgment
Thottathil B. Radhakrishnan, J.—Read the order dated 16.9.2010. Following that, the judgment debtors have provided with Fixed Receipt
of Rs. 8 lakhs in their name. In terms of what has been recorded in the order dated 16.9.2010, all that is required is that the amounts due to the
decree holder to settle the transaction is released and the property re-conveyed. To enable the aforesaid, we order the FAO as follows:
(i) The appellants will encash the aforesaid FD of Rs. 8 lakhs and pay it to the decree holder bank directly within three weeks from now.
(ii) On receipt of such amount, the decree holder bank will re
convey the property obtained by it under sale, to the judgment debtors at their expenses.
(iii) The bank will be eligible to obtain refund of the amount deposited by it before the court below as excess purchase amount. Such amount will
be released to the bank by the court below on satisfaction of conditions (i) and (ii) above.
The appeal is ordered accordingly.