K. RAJAMMAL Vs. B. THIRUGNANAMURTHY

JUDGEMENT

(1.) The defendant in O.S. No. 6509 of 1974 before the City Civil Court, Madras, is the appellant herein.

(2.) The respondent filed the above suit for recovery of a sum of Rs. 5,000.00 with interest thereon at 6% per annum from the date of plaint till the date of realisation by way of damages, for wrongful attachment.

(3.) It is the case of the plaintiff that he has got a good status in life. His great grandfather had built a choultry in Palni and he is the present Trustee of the Trust created by his grandfather. His father late Balasubramania Gramani was a well known figure at Mylapore, Madras, and he has got vast properties which he obtained as per partition deed dated 3-11-1963. It is his further case that the appellant instituted O.S. 3840 of 1974 for recovery of a sum of Rs. 14,141.00 and obtained an order of attachment before judgment regarding one of the items which he-obtained as per the above partition deed. The suit was instituted not only against the respondent but also against his two brothers, three sisters and others.