SHAIK MAQBOOL BASHA Vs. B LAKSHMI KANTHAMMA

JUDGEMENT

(1.) All these civil revision petitions arise in relation to an order of attachment before Judgment passed by the learned III Additional Junior Civil Judge, Cuddapah in I.A.No. 675 of 2000 on 22-9-2000. It is therefore convenient to dispose of all these revision petitions by a common order.

(2.) One Bigivemula Laxmikanthamma (the plaintiff) filed a suit against one Mandi Subba Rayudu (the defendant) for recovery of a sum of Rs. 67,320.00. The plaintiff also filed an applications under Order XXXVIII Rule 5 of the Code of Civil Procedure, 1908 ('the Code' for brevity) seeking attachment before judgment of the lorry allegedly owned by the defendant, bearing registration No. A.P. 21-U-3559. The trial Court by order dated 22-9-2000 directed the defendant to furnish security, failing which the lorry would be attached. Accordingly the said lorry was attached.

(3.) The petitioner in these civil revision petitions, Shaik Maqbool Basha filed two interlocutory applications being I.A. Nos. 685 and 684 of 2000. The first application under ORder XXXVIII Rule 8of the Code is filed for raising the attachment and the second application is filed under Section 151 of the Code for suspension of the operation of the order dated 22-9-2000 passed in I.A.No. 675 of 2000, which is still pending.