SUBRAMANIAM Vs. PAKKIRISWAMI VANDAYAR

JUDGEMENT

(1.) THIS is an application to revise the order of the District Munsif of Tanjore in E. A. No. 369 of 1955 on his file. The contention put forward by Mr. T. S. Kuppuswami aiyar for the petitioners is that the lower Court failed to exercise a Jurisdiction vested in it by law by refusing to comply with the application for the Issue of a cheque and that if I am satisfied that the learned, District Munsif has misdirected himself with regard to the provision of law applicable, then the order of the. lower court has to be set aside:

(2.) THE short facts which have led up to this petition are as follows: In Order 8. No. 50 of 1954, on the file of the District Munsif, Tanjore, the petitioner, subramaniam, flled a suit for the recovery of a sum of money against the respondents, one Pakkiriswami Vandayar, and pending decision obtained an attachment before judgment of certain, moneys due to this Pakkiriswami Vandayar from Raja Mirasidar Hospital, Tanjore. There was no dispute that there was an attachment before Judgment and that it was confirmed. After the suit was decreed the petitioner applied in execution for confirmation of the attachment which had been effected prior to the decree. As a result of it, the District Munsif directed the garnishee to produce the money in court by an order dated 20-4-1955. In pursuance of that order, the garaishee produced the money in the Court on 20-6-1955. In the meanwhile, third parties, mayuranathan and Palani Andi had filed a, suit against the said Pakkiriswami vandayar for the recovery of sums of money by O. S. No. 14 of 1955 in the Sub-Court of Tanjore, and pending that there was an order of attachment before judgment of the same amount. The suit was decreed. on 14-6-1955, but no execution was taken out in pursuance of the decree obtained fay Mayuranathan and Palani Andi.

(3.) IN this state of things, when the money came to the custody of the District munsif's Court, Tanjore, a petition I. A. . No. 283 of 1955 on the file of the subordinate Judge's Court, Tanjore, was filed, for the raising of the attachment before Judgment, effected by the Sub-Court. The learned Judge in that order in paragraph 6 says as follows: "inasmuch as this Court has also attached the fund in question and this court is the superior Court, this Court is entitled to have the fund sent over to this Court. " it is on that ground that the application for raising the attachment before judgment in O. S. No. 14 of 1955. was dismissed by the learned Subordinate judge. The application for the issue of the cheque was dismissed by the learned district Munsif relying upon the above order of the Sub-Judge.