SUNILKUMAR S Vs. ANANDAKUMAR K

JUDGEMENT

(1.) Exhibit-P2 order dated 30.11.2017 rendered by the Sub Court, Attingal, on I.A.No.593 of 2017 in O.S.No.27 of 2017 is under challenge in this Original Petition (Civil) . The said I.A. was filed by the defendants in the suit. The petitioner herein is the plaintiff in the suit. It is averred that there was an attachment of the plaint schedule property as security for a claim of Rs.20, 50, 000/-. But, as per the present impugned ExhibitP2 order, the court below has lifted the attachment of the plaint schedule property as against the offering of a property by the defendants worth only Rs.7, 25, 000/- approximately, as evidenced by Exhibit-P1 fair value notification, it is alleged. It is in the light of these aspects that the petitioner has filed the instant Original Petition (Civil) with the following prayer :

(2.) Heard Sri.P.Sivaraj, learned counsel appearing for the petitioner. In the nature of the orders proposed to be passed in this petition, notice to the respondents will stand dispensed with.

(3.) While earlier considering this Original Petition (Civil) , this Court had passed an order dated 1.2.2018 in this case, which reads as follows :