L Vs. KARUPPAN

JUDGEMENT

(1.) THE revision is directed against the order of the learned subordinate judge at Villupuram in I.A.No.172 of 1997 in O.S.No.665 of 1994 dated 30.4.1997.

(2.) AN interim attachment was made as against the petitioner defendant as against the dues accumulated in his account with the Chengalvarayan Co-operative Sugar Mills, Periasevalai and the attachment has been made for Rs.40,908 petition in I.A.No.172 of 1997 was filed by the defendant under O.38, Rule 9, C.P.C. praying for the raising of the attachment on the ground that he has borrowed money for the performance of the marriage of his daughter and he has been depending only on the income from cultivation of cane and that in order to celebrate the marriage of bis daughter without any hindrance and hardship, he wanted to withdraw the amount from the Chengalvarayan Co-operative Sugar Mills. He has further stated that he has got lot of landed properties and that he was providing immovable security so as to cover the amount due under the suit.