T.SENTHILVEL Vs. K.SAMINATHAN

JUDGEMENT

(1.) The Civil Revision Petition in C.R.P.No.5651 of 2025 has been filed challenging the order passed by the Principal District Judge, Tiruppur in I.A.No.4 of 2025 in I.A.No.02 of 2024 in O.S.No.874 of 2024, dtd. 26/8/2025 allowing the application filed by the respondent/defendant seeking to raise the attachment passed in I.A.No.2 of 2024.

(2.) The Civil Revision Petition in C.R.P.No.6447 of 2025 has been filed challenging the order passed by the Principal District Judge, Tiruppur in I.A.No.02 of 2024 in O.S.No.874 of 2024, dtd. 26/8/2025 dismissing the I.A.No.2 of 2024 filed by the petitioner seeking attachment before judgment.

(3.) The petitioner herein filed a suit for recovery of advance amount of Rs.98,00,000.00 based on the alleged Sale Agreement dtd. 4/9/2024 entered between petitioner and the 1st respondent.