RUPA RAVI Vs. DARCY INDIA

JUDGEMENT

(1.) AGGRIEVED against the order of the IX City Civil Court , Chennai made in e. A. No. 6967 of 2006, application to raise the attachment of movables made in e. P. No. 407 of 2006, the third party has brought forth this Civil Revision petition.

(2.) HEARD the learned counsel on either side.

(3.) THIS Court heard the learned counsel for the respondent on the above contentions.