NARSE GOWD Vs. THAMMANNA

JUDGEMENT

(1.) Heard Sri P. Venkata Rama Sarma, learned Counsel for the Civil Revision Petitioner and Sri S. Krishna Reddy, learned Counsel representing Sri Ineni Venkata Prasad, learned Counsel for the Respondent.

(2.) The Plaintiff herein has filed a Suit for Recovery of Rs.2,48,958.00 bearing O.S.No.85 of 2022 on the file of the Civil Judge (Junior Division), Madakasira. The Plaintiff has filed I.A.No.214 of 2025 seeking attachment of about nine properties. The schedule of the properties is found in I.A.No.214 of 2025. The sole Defendant therein had filed Counter-affidavit.

(3.) The learned Civil Judge (Junior Division) Madakasira, vide Order dtd. 15/4/2025 was pleased to dismiss the Interlocutory Application bearing I.A.No.214 of 2025. The reasoning given by the learned Civil Judge for dismissing I.A.No.214 of 2025 in O.S.No.85 of 2022 was that the Plaintiff ought to have proceeded with the case by producing the other witnesses for examination instead of moving an Application of this nature.