KASTURI CHANDRA SEKHAR Vs. M.V. PRASAD

JUDGEMENT

(1.) The respondent had filed O.S.No.49 of 2020 in the Court of the Principal Senior Civil Judge, Kurnool against the petitioners herein for recovery of Rs.23,00,000.00 on the basis of a promissory note. He also filed I.A.No.280 of 2020 for attaching certain properties. The trial Court by an order, dtd. 15/11/2020, directed the petitioners to furnish security of suit amount within two days from the time of receiving the notice failing which attachment would come into effect.

(2.) Aggrieved by the said order, the petitioners approached this Court by way of this civil revision petition.

(3.) Sri K.Rathanga Pani Reddy, learned counsel for the petitioners, would draw the attention of this Court to the schedule set out in I.A.No.280 of 2020. This schedule clearly shows that the immovable properties sought to be attached belongs to Kasturi Educational Society. There is also a correction by placing brackets around Kasturi Educational Society showing Kasturi School of Excellence.