GANESH PRABHU Vs. DHANABAKKIAM ENTERPRISES

JUDGEMENT

(1.) This application has been filed under Order 21 Rule 58 CPC seeking to raise the order of attachment granted by this Court on 10/2/2025.

(2.) The applicant/third party is the brother of the fifth respondent. The respondents 3 and 4 are the son and daughter of the fifth respondent respectively. The respondents 2 to 5 are the judgment debtors and the first respondent is the decree holder. For the sake of clarity and convenience, in the forthcoming paragraphs, the parties will be referred to as arrayed in this application.

(3.) The applicant contends that he is the owner of the property and according to him, his property has been wrongly attached through this Court's order dtd. 10/2/2025. In support of his contention, the applicant relies upon the following documents, through which, he has traced his title over the property, which has been ordered to be attached by this Court.