GARLA PATI TIRUPATHAMMA Vs. B THIRUPALU

JUDGEMENT

(1.) This Civil Revision Petition is directed against the Judgment and Decree dated 9-9-2003 passed in I.A.No. 2705 of 2002 in O.S.No. 247 of 2002 by the Principal Senior Civil Judge, Ongole, dismissing the application filed under Order 38, Rule 5 and Section 151 of the Code of Civil Procedure for attachment of the amount belonging to respondent No. 1/defendant lying in the hands of garnishees i.e., respondents 2 and 3, who are the Principal and Secretary- Correspodnent of V.V. 7 M. Degree College, Ongole.

(2.) Heard learned counsel.

(3.) The petitioner herein originally filed the suit in O.S.No. 247 of 2002 on the file of the Principal Senior Civil Judge, Ongole for recovery of money based on promissory note executed by the respondent No. 1, herein, who is the sole defendant in the main suit. Along with the suit the petitioner herein filed I.A.No. 2705 of 2002 for attachment of Rs. 84,627/- in the custody of respondents 2 and 3 herein. Initially the learned Judge ordered for attachment before notice.