PINISETTI SRINIVAS Vs. BOLLA GURUVAIAH

JUDGEMENT

(1.) Heard Mr.Kambhampati Ramesh Babu, learned counsel for the petitioner and Mr.Ghantasala Udaya Bhaskar, learned counsel for the respondent.

(2.) The present Civil Revision Petition is filed aggrieved by an Order dtd. 30/12/2021 passed in I.A.No.359 of 2021 in O.S.No.197 of 2021 on the file of the Court of the Junior Civil Judge, Movva, Krishna District.

(3.) The petitioner herein is the defendant in the above referred suit. The respondent/plaintiff filed the above referred suit for recovery of an amount of Rs.18,46,875.00. Along with the suit, he filed I.A.No.359 of 2021 under Order XXXVIII, Rule 5 and Sec. 151 of the Civil Procedure Code (hereinafter referred to as 'CPC') seeking attachment of the petition schedule property before Judgment. By an Order dtd. 30/12/2021, the petitioner/defendant was prohibited and restrained until further Orders from transferring or changing the petition schedule property on the ground that he failed to furnish security within 72 hours from the date of issuance of notice calling upon him to furnish security. Hence, the present Civil Revision Petition.