K.S. THIRUNAVUKARASU Vs. K.N. VELUSAMY

JUDGEMENT

(1.) THE Civil Revision Petition is filed against the fair and decreetal order dated 07.03.2014 made in I.A.No.654 of 2013 in O.S.No.431 of 2013 on the file of the Principal Sub -Court, Erode.

(2.) AT the time of admission, argument of the learned counsel for the revision petitioner is heard in length.

(3.) LEARNED counsel for the petitioner submitted that the order of attachment passed by the trial Court is illegal, since the defendant has no intention to alienate the suit property. Hence, he prayed for allowing of the revision petition. To substantiate his arguments, he relied upon the following decisions: