CHELLAPPA Vs. J JAGADEESA CHETTIAR

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated Revision Petition filed against the order dated 20.3.2003, passed in E.A.No.4843/1999 in E.P.No.60/1997 in O.S.No.2932/1994, on the file of the X Asst. City Civil Court, Chennai.

(2.) THE decree holder in O.S.No.2932/1994 is the revision petitioner. He is aggrieved by the order of the execution court in E.A.No.4843/1999 filed by the 1st respondent herein/3rd party.

(3.) ACCORDING to the 1st respondent/3rd party that suppressing the fact that the property was purchased by him, the petitioner/decree holder obtained an order of attachment and therefore he filed E.A.No.4843/1999 for an order of discharge attachment of warrant issued against the property.