V NEMINATHAN Vs. TEASURE TRUST PVT LTD

JUDGEMENT

(1.) THIS Civil Revision Petition has been preferred under Section 115 of CPC against the order dated 04.10.2007 in E.A.No,4729 of 2007 in E.P.No,2624 of 2006 in O.S.No,9142 of 1995 on the file of the X Assistant Judge, City Civil Court, Chennai. Heard the learned counsel appearing for the revision petitioner and the learned counsel for the respondent and considered their respective submissions.

(2.) THIS Revision has been directed against the order passed in E.A.No,4729 of 2007 in E.P.No,2624 of 2006 in O.S.No,9142 of 1995 on the file of the X Assistant Judge, City Civil Court, Chennai. The said E.A.No,4629 of 2007 was filed under Order 21 Rule 106 of CPC to set aside the exparte order dated 27.07.2007 in EP.No,2624 of 2006. In EP.No,2624 of 2006 an order of attachment was passed exparte. While disposing of EA.No,4729 of 2007, the Executing Court has directed the defendant / Judgment debtor / revision petitioner to pay Rs.50,000/- to the decree holder towards part satisfaction of the decree fixing a date and it was a conditional order as to the effect that failing which the application shall stand dismissed.