A MURUGAN Vs. J RAJENDRA PRASAD

JUDGEMENT

(1.) This Revision has been filed by the petitioner, who was a third party before the lower Court applied for removing the attachment ordered before judgment by the said Court in I.A.No.1192 of 2008, against the dismissal order passed in the application in I.A.No.251 of 2009 filed for that purpose.

(2.) The petitioner is a third party and the first respondent is the petitioner / plaintiff and the second respondent is the respondent / defendant.

(3.) Heard Mr. Raghavachari, learned counsel appearing for the petitioner and Mr. K. Thangavelu, learned counsel for the first respondent and Mr. N.A. Nissar Ahmed, learned counsel for the second respondent.