SAGAYANTHAN Vs. D LINGAPPAN

JUDGEMENT

(1.) THE petitioner/respondent/defendant has filed this civil revision petition as against the order dated 29.04.2009 in E.P.No,53 of 2008 in O.S.No,55 of 2005 passed by the Learned Subordinate Judge of Nilgiris at Uthagamandalam in allowing the Execution Petition by ordering the arrest of the revision petitioner/defendant and to attach his properties mentioned in the Execution Petition.

(2.) HEARD the learned counsel for the respondent.

(3.) IN fine, the civil revision petition is dismissed, leaving the parties to bear their own costs. The order passed by the Executing Court is affirmed by this Court for the reasons assigned in this revision. Having regard to the facts and circumstances of the case the parties are directed to bear their own costs in this revision. Consequently, connected M.P.No.1 of 2009 is closed.