V RAMALINGAM Vs. THAYAMUTHAMMAL

JUDGEMENT

(1.) THIS is an petition filed by the petitioner/ judgment-debtor under Sec. 115 of C.P.C. to set aside the order dated 1.8.1997 made in an unnumbered E.A. of 1997 in E.P.No.4 of 1997 in O.S.No.124 of 1996 on the file of District at Paramakudi.

(2.) ON a perusal of the papers it appears that the respondents/decree-holder in pursuance of an ex parte decree levied execution in E.P. 4 of 1997 in O.S.No.124 of 1996 on the file of District Munsif at Paramakudi under O.21, Rule 48 of C.P.C. to attach a sum of Rs. 1,113 in the monthly salary of the petitioner/judgment-debtor herein by issuing an order of garnishee.

(3.) CONSEQUENTLY the stay petition in C.M.P.No.2855 of 1998 is dismissed as unnecessary.