MINOR SATHISH BABU Vs. MOHAN

JUDGEMENT

(1.) AGGRIEVED by order of Subordinate Judge, Periyakulam, dated 8.6.2001, made in I.A.No.8 of 1999 in O.S.No.308 of 1998, the petitioner third party has filed the above revision under Sec.115 of the Code of Civil Procedure before this Court.

(2.) THE petitioner has filed I.A.No.8 of 1999 in O.S.No.308 of 1998 before the Sub Court, Periyakulam underO.38, Rules 8 and 10 read withO.21 , Rule 58, C.P.C. praying for adjudication of his claim and releasing the Schedule property from attachment. THE said application was resisted by the respondents. By the impugned order, the learned Subordinate Judge, after holding that there is no acceptable material to show that the suit property belongs to the petitioner by way of settlement from Pattabi Chettiar, dismissed his claim petition; hence the present revision.