S.RAMAKRISHNAN Vs. ARJUNLAL UTTAMCHAND

JUDGEMENT

(1.) The matter is heard through "Video-Conferencing". The Civil Revision Petition is filed against the fair and decretal order dated 22.08.2012 made in E.P.No.279 of 2011 in O.S.No.2677 of 2004 on the file of the IX Assistant City Civil Court, Chennai.

(2.) The petitioner is the judgment debtor and respondent in E.P.No.279 of 2011. The 1st respondent filed the said E.P. for attachment of rent payable by the tenant to the judgment debtor by issue of pro order to the Garnishee viz., M/s.Tata Consultancy Services, represented by its Accountant. The petitioner filed counter and opposed the said E.P. The learned Judge allowed E.P. and ordered attachment of the rent payable by the petitioner.

(3.) Against the said order dated 22.08.2012 made in E.P.No.279 of 2011 in O.S.No.2677 of 2004, the petitioner has come out with the present Civil Revision Petition.