KONANGI RADHA KRISHNA Vs. BEZWADA YOHANU

JUDGEMENT

(1.) Aggrieved by the refusal of the Court below to set aside an order of attachment passed under order XXXVIII Rule 5 CPC, the defendant in the suit has come up with the above revision petition.

(2.) Heard Mr. N. Gopichand, learned counsel for the petitioner and Mr. V.V.L.N. Sarma, learned counsel appearing for the respondent.

(3.) The respondent filed a civil suit in O.S.No.144 of 2014 for recovery of a sum of Rs. 4,88,320/-. The suit was decreed ex parte, but later the ex parte decree was set aside.