L.MURARI Vs. VE.JEYARAJ

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The appellant is the second defendant in the suit. The first respondent herein filed O.S.No.68 of 2016 on the file of V Additional District Judge, Madurai for recovery of a sum of Rs.13,20,585/- with 6% interest. The first respondent has obtained an order of attachment in I.A.No.330 of 2016 by order dated 19.10.2016. Challenging the order of attachment, this appeal has been filed.

(3.) The learned counsel for the appellant reiterated the contentions set out in the memo of appeal. The learned counsel for the first respondent herein/plaintiff sought to sustain the impugned order.