THUMMU KOTI NAGAIAH Vs. D. SAMBAIAH AND OTHERS

JUDGEMENT

(1.) This is an appeal against the order of the Subordinate Judge, Guntur, directing the detention of the appellant in a Civil Prison for period of six months.

(2.) The facts material for the purpose of this enquiry may be briefly narrated. The first respondent instituted O. S. No. 48 of 1956, against the appellant in the Subordinate Judge's Court, Guntur for recovery of a sum of Rs. 7,664/- on the foot of a promissory note executed by the appellant in his favour. Along with the suit, he filed I. A. No. 990 of 1956 for attachment before judgment of the moveables including the tobacco lying in the godown of the appellant and belonging to him. When the petition came up for hearing on 25-4-1956, the first defendant appeared through a lawyer and requested time till 26-4-1956. Thereupon, the Court passed the following order:

(3.) Notwithstanding this order of injunction, the appellant sold tobacco to the second and third respondents.