LAKSHMI Vs. RAMAN

JUDGEMENT

(1.) The judgment debtor/defendant is the revision petitioner before this Court, challenging the order passed in REP.No.70 of 2011 in O.S.No.2423 of 2004, dated 14.07.2011, on the file of the Principal District Munsif Court, Salem.

(2.) The case of the petitioner/judgment debtor is that the respondent/decree holder has filed O.S.No.2423 of 2004 for permanent injunction, restraining the defendant from any way interfering with the plaintiff's possession and enjoyment of the suit property. The suit was decreed exparte and the suit was decreed on 04.04.2007 in favour of the respondent.

(3.) After the decree, the respondent/decree holder has filed Execution Petition in REP.No.70 of 2011 under Order 21 Rule 32(1), 32(3), 32(5) r/w Section 151 of CPC, on the ground that the petitioner/judgment debtor has disobeyed the decree passed in the above suit and in the Execution Petition, he sought for the attachment of the Judgment debtor's property mentioned in the Execution Petition.