JAGADISH VAISHNAV Vs. FARPOS LEADING CATEROR

JUDGEMENT

(1.) This Civil Revision Petition filed under Sec. 115 of C.P.C. is directed against the order dt. 10-3-1997.made in S.R.No.327 of 1997 in O.S.No.34 of 1996 and O.S.No.232 of 1995 on the file of the learned Additional Subordinate Judge, Rajahmundry.

(2.) Before adverting to the question as to whether the impugned order suffers from any jurisdictional error or any infirmity, it is necessary to briefly notice the relevant facts leading to filing of this Civil Revision Petition.

(3.) The petitioner is the decree holder in O.S.No.227 of 1995. The suit is decreed on 25-1-1996. He filed E.P.No.65 of 1996 on 20-6-1996 for attachment of the monies of the Judgment-debtor which are lying with the Garnishee. The second respondent in this C.R.P. is the decreeholder in O.S.No.234 of 1995 and whereas the third respondent is the decreeholder in O.S.No. 34 of 1996. The Judgment-debtor in all the suits is the same.