ASOKAN Vs. BALAN

JUDGEMENT

(1.) REVISION petitioner is the second judgment debtor, a surety. Amount due him from P.W.D. was attached by the Sub Judge, Vadakara.

(2.) THE sole contention of the revision petitioner is that the Sub Judge has no jurisdiction to attach the property which is outside his territorial jurisdiction. The executing Court overruled the objection and ordered attachment and allowed the execution to be proceeded with. The amount sought to be attached is with the P.W.D. Executive Engineer, Mane whose office is admittedly beyond the jurisdiction of the executing Court The question that arises for consideration is whether the executing Court can order attachment of amount due to the judgment debtor from the Executive Engineer whose office is beyond the Court's jurisdiction.

(3.) O .21 R.52 reads: