ABUBACKER Vs. RASHEED

JUDGEMENT

(1.) I have heard Shri.Vipin D.G., learned counsel appearing for the appellant and Shri.Sachin Ramesh, learned counsel appearing for the respondent.

(2.) Since both counsel agreed that this matter can be disposed of at the stage of admission itself, I have proceeded to hear this matter in detail.

(3.) The essential facts involved in this case would show that the appellant preferred a claim numbered as I.A.No.250 of 2015 in O.S.No.7 of 2015 on the file of the Sub Court, Muvattupuzha, under the provisions of Order IIIVIII Rule 8 of the Code of Civil Procedure (CPC for short), seeking that an order of attachment before the judgment obtained by the respondent - who is the plaintiff in the suit - against the plaint schedule property owned by the defendant in the suit be lifted on the allegation that he is the bonafide purchaser of the same for valuable consideration even before the suit have been field.