RADHA MANDHIRI Vs. SUGUNA

JUDGEMENT

(1.) By the consent of the parties, the main revision itself is taken up for final hearing.

(2.) The 3rd party claimant in E.A.No.40/2002 in E.P.No.12/1997 in O.S.No.135/86 on the file of the District Munsif, Gudiyatham is the revision petitioner.

(3.) The first respondent herein as plaintiff filed the suit for maintenance against her husband, the second respondent herein in O.S.No.135/86. After crossing all the hurdles, it seems, she had obtained a decree for maintenance. In order to have security for the maintenance, the property which is the subject matter of the Execution Petition was attached on 29.1.1997.