A.JEYAM Vs. S.VISWANATHAN

JUDGEMENT

(1.) The appellants filed this appeal to set aside the order dtd. 18/9/2018 passed in EA.No.4 of 2017 in EP.No.23 of 2015 in OS.No.55 of 2013 on the file of the I Additional District Court, Thoothukudi.

(2.) Heard the learned counsel appearing for the appellants.

(3.) The third parties filed EA.No.4 of 2017 to raise attachment in EP.No.23 of 2015. The first respondent/plaintiff filed suit in OS.No.55 of 2013 for recovery of money. The suit was decreed. Then the first respondent/plaintiff filed EP.No.23 of 2015 for attachment. In the said Execution Petition, the third parties filed EA.No.4 of 2017.