PRINTING GURU AND GURU MATCHES Vs. THIRUPATHI NAIDU

JUDGEMENT

(1.) THIS Revision Petition is filed by the Judgment Debtor against the order in E.P. 35 of 1999 in O.S. 51 of 1992 on the file of Subordinate Judge's Court, Sivakasi.

(2.) PERSONAL execution was ordered against the petitioner in execution of decree against the firm. The same is challenged in this Revision on various grounds.

(3.) THE only other question raised in the Execution Petition is whether he can be arrested in execution of the decree? I do not think that petitioner can contend that he cannot be arrested in execution of decree, so long as he is partner of the firm.