VIJAYALAKSHMI TRADER Vs. OM SAKTHI AGENCIES

JUDGEMENT

(1.) Challenging the impugned Order attaching the property of the Judgment-debtor I, in respect of 1/3 share, the present Civil Revision has been filed.

(2.) Originally, a Suit for recovery of money along with interest has been filed by the Respondent herein against the Revision Petitioner.

(3.) The Suit has been decreed for a sum of Rs.1,65,550.00 along with interest at the rate of 6% from the date of Petition till the date of realisation. Pursuant to which, Execution Petition in E.P. No.527 of 2023 has been filed for recovery of decreed amount of Rs.1,65,550.00 along with interest and other charges, totalling to Rs.2,48,402..00 In the said E.P., by the ordered impugned, the property having 1/3rd undivided share of the Revision Petitioner/ Judgment-debtor is ordered to be attached by bringing it to sale through Public Auction after determining its market value.