SURESH Vs. ANJALI KURIES AND LOANS

JUDGEMENT

(1.) THE first judgment debtor in E.P.No.352 of 2012 in O.S.No.456 of 2010, on the file of the court of the Additional Subordinate Judge, Irinjalakuda, challenges the order dated 25th October, 2013 passed by the executing court by which the petitioner was directed to be arrested and detained in civil prison in execution of a money decree passed against the petitioner and others.

(2.) THE decree was passed on 20.9.2012. Execution Petition was filed on 13.12.2012, claiming a sum of 2,07,316/ - including interest and cost, by the arrest and detention of the judgment debtors. Judgment debtors 2 and 3 are said to be the guarantors.

(3.) THE petitioner/first judgment debtor pleaded no means to pay the decree debt or substantial portion thereof.