SHAIK SHAFIK AHAMMAD Vs. SHAIK MASTHAN VALLI

JUDGEMENT

(1.) The petitioner herein was the plaintiff, who had instituted O.S.No. 233/99 in the Court of the Principal Junior Civil Judge, Madanapalle against the defendant respondent herein for recovery of certain amount due under the pronote. During the pendency of the suit, the plaintiff-petitioner herein filed LA.No. 551/99 seeking an order of attachment before judgment under Order 38 Rule 5 C.P.C. The said application was rejected. Hence the revision.

(2.) Heard both sides.

(3.) It appears from the impugned order that the learned Judge felt that since the property, which the plaintiff wants to get attached, is already mortgaged to third party, the application for attachment before judgment under Order 38 Rule 5 C.P.C. is not maintainable and hence the application was rejected.