G. ARUMUGHAN Vs. M. RAMANATHAN

JUDGEMENT

(1.) CHALLENGE in this civil revision petition is to the order dated 10.10.2002 passed in Execution Petition No.243 of 2001 in C.C.No.72 of 2000 by the Principal District Munsif Court, Tirunelveli.

(2.) THE respondent herein as petitioner has filed Execution Petition No.243 of 2001 under Order XXI, Rules 37 and 38 of Civil Procedure Code on the file of the Principal District Munsif Court, Tirunelveli praying to arrest the revision petitioner/respondent.

(3.) IT has been contended on the side of the petitioner that the petitioner has instituted the C.C.No.72 of 2000 against the respondent and others before the Joint Registrar of Chit Funds, Tirunelveli and obtained an executable order and since the respondent has failed to discharge the amounts, the present execution petition has been levied against him.