SUNDARAM FASTENERS LIMITED Vs. S. VENKATESAN

JUDGEMENT

(1.) THE Appellant/Applicant/Plaintiff has filed O.S.A.No.337 of 2013, as against the order, dated 02.01.2013, in A.No.3488 of 2012 in C.S.No.507 of 2012, passed by the Learned Single Judge, in dismissing the Application seeking an order of Attachment Before Judgment of immovable properties of the Respondent/Defendant.

(2.) THE Learned Single Judge, while passing the order in A.No.3488 of 2012 in C.S.No.507 of 2012, on 02.01.2013, has, in paragraph Nos.6 & 7, observed the following:

(3.) THE Learned Counsel for the Appellant contends that the Learned Single Judge had committed an error in arriving at a conclusion that in support of A.No.3488 of 2012 in C.S.No.507 of 2012 would clearly show that it was a case of Plaintiff (Appellant) that no steps were taken by the Respondent/Defendant to dispose of the property.