R CHINNASAMY Vs. A SIVASAMBU

JUDGEMENT

(1.) Challenging the order passed in I.A.No.83 of 2017 in O.S.No.201 of 2016 on the file of I Additional District Court, Erode., the defendant has filed the above Civil Miscellaneous Appeal.

(2.) The respondent-plaintiff filed the suit in O.S.No.201 of 2016 for recovery of a sum of Rs.13,52,666/- together with interest.

(3.) 1 According to the plaintiff, the defendant borrowed a sum of Rs.10,00,000/- on 25.10.2013 and executed the suit promissory note. In the said suit, the plaintiff took out an application under Order 38 Rule 5 of CPC in I.A.No.83 of 2017 to attach the petition property before judgment.