V MALLIGA Vs. VIMALA

JUDGEMENT

(1.) This revision has been filed by the petitioner against the order dated 07.04.2005 passed in E.P.No.266 of 2005 in O.S.No.5564 of 2003 on the file of the learned X Assistant Judge, City Civil Court, Chennai.

(2.) The respondent has filed the suit, being O.S.No.5564 of 2003, for recovery of a sum of Rs.88,825/- together with interest on Rs.85,000/- at the rate of 18% per annum from the date of the suit till the date of realisation. By the judgment dated 01.09.2004, the suit was decreed as prayed with costs in favour of the respondent.

(3.) The respondent has fled E.P.No.266 of 2005 for realisation of the decree amount by attachment and sale of the movable properties of the petitioner described in the schedule property of the Execution Petition.