V P S VISWANATHAN Vs. RAJA YARNS TRADERS

JUDGEMENT

(1.) The petitioner is the judgment-debtor in R.E.P. No. 40 of 2006 in O.S. No. 556 of 2001, on the file of the Subordinate Court, Erode, now pending for execution in District Munsif Court, Thiruchengode. The respondent has filed an Execution Petition for attachment and sale of the immovable property belonging to the judgment-debtor under Order 21, Rule 11(2)C.P.C.

(2.) The following is the allegations in terse contained in the counter filed by this petitioner:

(3.) The learned District Munsif, Thriuchengode, turning down the contentions of this petitioner, ordered attachment of the property. Aggrieved as against the said order, the petitioner is before this Court.