S RAVIKUMAR Vs. R M MANIVASAGAM

JUDGEMENT

(1.) As all the matters arise out of the miscellaneous orders passed in a suit i.e. E.A. Nos. 3 and 10 of 2006 filed in E.P. No. 61 of 2005 and also the attachment order passed in E.P. No. 61 of 2005 in O.S. No. 225 of 2003 on the file of Additional District and Sessions Court (Fast Track Court No. III), Coimbatore, it is convenient to deal with them together.

(2.) The facts, which are necessary to decide the issue involved in all the matters, are as follows:

(3.) The defendants filed a written statement denying the loan amount and the trial court, on a consideration of both evidence oral and documentary, has decreed the suit, but dismissed the claim as against the hypothecation, on 15.03.2004. Against which, no appeal was preferred by the defendants. Thereafter, the plaintiff filed E.P. No. 61 of 2005 for attachment of the suit properties.