PREETHI CREATIONS Vs. T A P ENTERPRISES

JUDGEMENT

(1.) This is an application by the plaintiff for attachment before judgment of the properties of one of the partners If the defendant firm under Order 38, rule 5, Civil Procedure Code, read with Order 14, rule 8 of the Original Side Rules.

(2.) The facts of the case are briefly as follows:

(3.) The respondent has purchased the exploitation rights of another Tamil Talkie Picture from a third party and the applicant. herein filed Application No.2159 of 1984 to attach such rights, where initially an injunction was ordered on 22.11.1984. Despite such orders the respondent cleverly manipulated and fabricated a false agreement and released the picture totally defeating the rights of the applicant.