VEMULA BALAKRISTAIAH Vs. M VENKATACHALAM

JUDGEMENT

(1.) An interesting question of law viz., Whether the attachment of a sewing-machine of a tailor can be made before judgment arises in this case This revision petition is brought by the defendant-respondent against the order of the Addl-Judge, City Small Causes Court, Hyderabad passed in A. No.126/73 in Small Cause Suit No. 351 of 1973.

(2.) Apparently there was an attachment of a sewing-machine of the petitioner, who is a tailor by profession and it was effected before judgment in Small Cause Suit No. 351/73. The petitioner filed an application to vacate it. The lower court passed the following order thereon :-

(3.) It is this order that is impugned in this revision petition. Learned counsel argues that by v irtue of the provisions of clause (b)cf the Proviso to Sec.60 (1) tools of artisans cannot be attached in execution of a decree.