KUMAR Vs. MUTHU

JUDGEMENT

(1.) THIS Revision has been directed against the order passed in EPR.No,46 of 2006 in O.S.No,35 of 2004 on the file of the Court of Principal District Munsif, Bhavani.

(2.) THE grievance of the learned counsel for the revision petitioner is that the plaintiff in O.S.No,35 of 2004 had filed EPR.No,46 of 2006 to execute the decree in O.S.No,35 of 2004. In EP the revision petitioner / Judgment debtor had file Ex.R.1-receipt saying that in the presence of panchayadars and also in the presence of one T.N.Palanichamy he had partially discharged the decree amount to the tune of Rs.20,000/-. But the learned Execution Court without taking into consideration the receipt for payment of Rs.20,000/- issued by the decree holder, had ordered attachment of the property / scheduled to the execution petition belonging to the Judgment Debtor.