REGENT COMPUTRONICS PVT. LTD.

Chellam Servai Appellant

V/S

Ramalingam Servai Respondents

Referred Judgements :-

ANNAMALAI CHETTIAR V. SUNDARESA AIYAR [REFERRED]
MUHAMMAD HAFIZ V. MUHAMMAD IBRAHIM [REFERRED]
GANGARAJU V. SUBBAYYA [REFERRED]
BADRUDDIN V. MOHAMMAD HAFIZ [REFERRED]
SANKUNNI VARIAR V. VASUDEVAN NAMBUDRIPAD [REFERRED]
JAMNUDAS RAVUJI SAIT V. KRISHAN [REFERRED]
<RC>LAWSUIT(MAD) 1955 0 233;AIR(MAD) 1956 0 201;</RC> HIGH COURT OF MADRAS <JGN>RAJAGOPALA AYYANGAR</JGN> CHELLAM SERVAI RAMALINGAM SERVAI <AT>CIVIL REVISION PETITION 966 OF 1954</AT> 21.07.1955 <SUBJECT>CIVIL,LIMITATION</SUBJECT><SI> CODE OF CIVIL PROCEDURE,1908 SEC 145;LIMITATION ACT,1963 ART 182(5); <ACT>CODE OF CIVIL PROCEDURE,1908</ACT> <S>S.145</S><ACT>LIMITATION ACT,1963</ACT> <S>ART.182(5)</S> </SI> IMP PARA: 6,11,12,13,14 <FV>REVISION ALLOWED</FV> <ADV>A. SUNDARAM IYER [REFERRED TO]
BACHCHU SINGH V. RADHELAL [REFERRED]
S T M VYRAVAN CHETTIAR VS. R M RAYALU AYYAR NAGASWAMI AYYAR AND CO [REFERRED]
VYASRAO HANMANTRAO VS. RAMCHANDRA HANMANT [REFERRED]
BHAVANIPRASAD SHALIGRAM VS. NARANIBAI [REFERRED]
RAJ RAGHUBAR SINGH VS. THAKUR JAI INDRA BAHADUR SINGH [REFERRED]
KAMBHAM RAMAMURTHY VS. SAGIRAJU TIRUPATIRAJU [REFERRED]
KISHAN SINGH VS. PREM SINGH AND ORS [REFERRED]

JUDGEMENT

(1.) This revision petition raises for consideration a very interesting question of execution law.

(2.) The petitioner was defendant 2 in O. S. No. 139 of 1943 on the file of the District Munsif's Court of Manamadurai, defendant 1 his undivided lather having died after the institution of the suit. The suit was decreed on 21-8-1943. But even before this date the plaintiff had attached certain, moveable property belonging to defendant 2 and this was left in the custody of two persons who entered into a security bond to produce the moveables when called upon or to pay their value which was about Rs. 720-8-0.

(3.) The decree-holder then turned his attention to the judgment-debtor, defendant 2. E. P. No. 182 of 1946 was filed for attachment and sale of his immoveable properties and his properties were attached, on payment of Rs. 1010-8-11 on 16-7-1947 and of Rs. 500 on 26-8-1947 part satisfaction was entered and the sale was not proceeded with and the petition was dismissed on 19-9-1947. E. P. No. 125 of 1948 was the next execution petition.

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CHELLAM SERVAI Vs. RAMALINGAM SERVAI

Referred Judgements :-

JUDGEMENT

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