TAMILNADU MERCANTILE BANK LTD Vs. R RANGASWAMY

JUDGEMENT

(1.) The Civil Revision Petition is directed under Article 227 of the Constitution of India against the Order and Decretal Order, dated 12.11.2009 made in E.A. No. 28 of 2009 in E.P. No. 15 of 2008 in O.S. No. 4 of 2007 on the file of the District Court, Ootacamund.

(2.) The petition in E.A. No. 28 of 2009 was filed under Order XXI Rule 58 and Section 151 CPC r/w Rule 175 of Civil Rules of Practice by the petitioner / claimant, seeking an order allowing the claim petition and release the property described in the schedule herein from the attachment made by the Court below in E.P. No. 15 of 2008 in O.S. No. 4 of 2007. Counter was filed by the first respondent / decree-holder as well as the second respondent / judgment-debtor.

(3.) It is seen from the Docket order, dated 12.11.2009 passed in E.A. No. 28 of 2009 that the Court below has dismissed the Execution Application, which reads as follows: