D.SUDHAKAR Vs. MANNEPALLI SAROJINI

JUDGEMENT

(1.) Aggrieved by the order dtd. 2/9/2022 in I.A.No.2 of 2022 in O.S.No.424 of 2022 (hereinafter will be referred as 'impugned order') passed by the learned Principal Junior Civil Judge - cum - Judicial Magistrate of First Class at Kothagudem (hereinafter will be referred as 'trial Court'), the respondents/defendants filed the present Civil Revision Petition to set aside the impugned order.

(2.) For the sake of convenience, hereinafter, the parties will be referred as per their array before the trial Court.

(3.) The brief facts of the case as can be seen from the record available before the Court are that the petitioner/plaintiff filed O.S.No.424 of 2022 against the respondent Nos.1 to 3/defendant Nos.1 to 3 for recovery of money of Rs.4,86,000.00 and along with the suit the petitioner/plaintiff also filed I.A.No.2 of 2022 under order XXXVIII Rule 5 of the Code of Civil Procedure for attachment of petition schedule amounts before judgment. The brief averments of the affidavit filed in support of the petition in I.A.No.2 of 2022 are as under: