RAJANGAM Vs. SULTAN ABDUL KHADER

JUDGEMENT

(1.) THIS civil revision petition is directed against the order passed in E. P. No. 100 of 1986 in O. S. No. 179 of 1982 on the file of the district Munsif, Sirkazhi.

(2.) SHORT facts are: The respondent had obtained a money decree against the revision petitioner and had levied execution in E. P. No. 100 of 1986 by attachment and sale of the properties belonging to the revision petitioner. That was resisted by the revision petitioner, who would contend that the property being proceeded with is his residential house that he is an agriculturist and so it is exempted from attachment by Sec. 60 of the Code of civil Procedure. After enquiry, the learned District Munsif had held that it was not used for agricultural purpose and rejected the objections and posted the case for sale proclamation. Aggrieved by the said order, he respondent in the court below has come forward with this revision petition.