(1.) This application is filed under Order XIV Rule 8 of the Original Side Rules read with Order XVIII Rule 1 and Order XIV Rule 12 of the Original Side Rules to set aside the order dated 15.7.2013, as modified on 1.8.2013, in A.No.2555 of 2013 in E.P.No.226 of 2012 in C.S.No.578 of 2011 passed by the learned Master.
(2.) 1. The facts in a nutshell are as follows: The first defendant/applicant herein is a judgment-debtor. On 15.11.2011, a decree was passed on admission in favour of the plaintiff/respondent herein (decree-holder). In execution of the said decree as against the first defendant/applicant firm and its partners, the plaintiff/respondent herein (decree-holder), filed E.P.No.226 of 2012 seeking an order of attachment of the bank account and a prohibitory order was passed by the learned Master on 15.11.2012 attaching the bank account of the first defendant/applicant firm (judgment-debtor).
(3.) Heard Ms.R.T.Shyamala, learned counsel for the applicant (judgment-debtor) and Mr.V.P.Raman, learned counsel for the respondent (decree-holder).