MARICO LIMITED Vs. S S TRANSPORT RAJAHMUNDRY

JUDGEMENT

(1.) THIS revision under Article 227 of the constitution is directed against the order dated 22-09-2008 passed in E. A. No. 32 of 2008 in E. P. No. 57 of 2007 in O. S. No. 57 of 2006 by the I Additional District Judge, East godvari at Rajahmundry whereby the application filed by the petitioner/garnishee under Order XXI Rule 46-C r/w 151 CPC to discharge the petitioner as the garnishee and absolve him from any liability has been dismissed.

(2.) THE facts, which give rise for filing this revision and which are not in dispute, are as under:

(3.) FOR the sake of convenience the parties are referred to as arrayed in the court below.