R. VALLIAMMAL Vs. B. PERUMAL

JUDGEMENT

(1.) The instant Civil Revision petition has been filed challenging the order dated 30.09.2013 in E.P. No. 4759 of 2012 in O.S. No. 8667 of 2006 passed by the IX Assistant City Civil Court, Chennai.

(2.) The petitioner is the decree holder. She has obtained a money decree against the respondent in O.S. No. 8667 of 2006. She filed Execution Petition in E.P. No. 4759 of 2012 in O.S. No. 8667 of 2006 to execute the said judgment and decree passed in O.S. No. 8667 of 2006 before the IX Assistant City Civil Court, Chennai for attachment of movables belonging to the respondent under Order 21 Rule 43 of CPC read with section 64 CPC.

(3.) Heard Mr. R. Subramanian, learned counsel for the petitioner.