K VIJAYAVEL TUTICORIN Vs. TAMIL NADU MERCANTILE BANK LIMTED THROUGH ITS POWER OF ATTORNEY AGENT AND BRANCH MANAGER SOUTH BRANCH TUTICORIN

JUDGEMENT

(1.) THIS civil revision petition is directed against the order of Subordinate Judge, Tuticorin (dated 23.12.2003) in I.A.No.693 of 2003 in O.S.No.308 of 2000, ordering attachment before judgment of the rent amount of Rs.12,000 per month payable by Union Bank of India to the revision petitioner/defendant-Vijayavel.

(2.) FOR convenience, the parties are referred to in their original rank in O.S.No.308 of 2000 on the file of Subordinate Court, Tuticorin.

(3.) PARTIES are seriously contesting the application in I.A.No. 693 of 2003. To substantiate the claim and the Order of Attachment before judgment, on behalf of the plaintiff bank, as much as 26 documents were marked as exhibits. On behalf of the defendant, Ex.B-1 lease deed entered into by him and his wife-Meenakshi Prabha with Union Bank of India was produced as exhibit.