JAGADEESWARAN Vs. FEDERAL BANK POLLACHI BRANCH COIMBATORE DISTRICT

JUDGEMENT

(1.) THIS civil revision petition is directed against the order in E. P. No. 523 of 1984 in O. S. No. l 155 of 1981 on the file of District munsif, Pollachi.

(2.) SHORT facts are: The 1st respondent had filed suit against the revision petitioner, the second respondent and one Padmavathi, arraying them as defendants 2, 3 and 4 respectively and obtained money decree. To realise the decree debt, the 1st respondent had filed E. P. No. 523 of 1984, praying for arrest of the revision petitioner and the 2nd respondent Raghavan. Later the 1st respondent had given up the 2nd respondent Raghavan. The revision petitioner, who was the 1st respondent in the court below has resisted the execution petition, putting forth a plea of no means. After enquiry, the learned District Munsif had rejected the plea of no means and ordered arrest. Aggrieved by the same, the 1st respondent in the court below has come forward with this revision petition.