TTD DEVASTHANAM Vs. N. RAVINDRA REDDY

JUDGEMENT

(1.) The present Civil Revision Petition is filed under section 115 of C.P.C., challenging the order dated 23.12.2016 passed in E.P.No.178 of 2014 in O.S.No.476 of 2012 on the file of the Additional Senior Civil Judge, Tirupati, wherein and whereunder the trial Court directed the T.T.D., Tirumala to deposit an amount of Rs. 1,88,250/- into Court within one month from the date of the order and TTD shall pay interest @ 12% p.a. on the prohibitory order amount of Rs. 1,97,899/- from the date of filing of E.P.No.178 of 2014 till the date of deposit the amount into Court.

(2.) The facts in issue are as under:

(3.) A counter came to be filed by the garnishee stating that the verification of the records would show that there were two attachment orders, one in I.A. No.912 of 2012 in O.S. No.476 of 2012 on the file of the Additional Senior Civil Judge, Tirupati, for attachment of Rs. 3,00,000/- and another in O.E.P. No.227 of 2012 in O.S. No.587 of 2000 on the file of the Principal Junior Civil Judge, Tirupati, for attachment of Rs. 74,157/-.