BANU BASHEER Vs. PEETHAMBARAN

JUDGEMENT

(1.) The petitioner, who has filed claim petition as I.A No.7 of 2023 in O.S No.26 of 2023 on the files of the Sub Court, Mavelikkara, has filed this petition under Article 227 of the Constitution of India with a prayer to accept the security to be furnished by him for the suit amount and to direct an early and time bound disposal of Ext.P2 claim petition.

(2.) The learned counsel for the petitioner would submit that the property which has been attached by the Sub Court, Mavelikkara in the aforesaid suit had been purchased by him 58 days prior to the interim attachment ordered in the said case. It is upon the above premises that the petitioner filed Ext.P2 claim petition before the trial court to lift the order of attachment in the said property.

(3.) Heard the learned counsel for the petitioner and the leaned counsel for the first respondent.