M SARVOTHAM Vs. CANARA BANK TONDIAPET BRANCH

JUDGEMENT

(1.) THE petitioner is a Judgment debtor / respondent in E.P.No.1737 of 2006 in O.S.No.8001 of 2000 on the file of IX Assistant Court, City Civil Court, Chennai. THE respondent bank obtained a money decree against the petitioner herein and levied execution proceedings. THE Court below on 13.06.2007 passed the following impugned order:-"P.W.1 proof affidavit filed, EX.P.1 Marked, means proved. Arrest judgment debtor by 23.07.2007".

(2.) AGGRIEVED against the aforesaid order, the petitioner is before this Court.

(3.) IT is contended by the petitioner that the petitioner is aged about 65 years old and that though he was an Auditor, presently he is not having any means to pay off the decree debt.