E A JAYAKUMAR Vs. AJEESH R

JUDGEMENT

(1.) THE petitioner has filed a Claim Petition as I.A No. 435 of 2012 in O.S. No. 64 of 2008 before the Sub Court, Thiruvalla as Ext.P4. He has further filed I.A. No. 434 of 2012 to lift the attachment offering to furnish security.

(2.) THE petitioner had purchased the property from the UCO bank by virtue of Ext.P1 Sale Certificate. After the purchase of the property, it is understood that there was an attachment in O.S No. 64 of 2008 and the petitioner, therefore, filed the above applications.