PENDRU BHOOPATHI REDDY Vs. SAMA SANDEEP REDDY

JUDGEMENT

(1.) Heard M/s. Mukkera Sahithi Sri Kavya, learned counsel for the petitioner and Sri Katika Ravinder Reddy, learned counsel for the respondents.

(2.) The present Civil Revision Petition is filed challenging the order dtd. 3/6/2024 passed in I.A.No.929 of 2023 in O.S.No.37 of 2023 by I Additional District Judge at Karimnagar.

(3.) The petitioner is plaintiff and the respondents are defendants. He filed the aforesaid suit vide O.S.No.37 of 37 of 2023 against the respondents for recovery of an amount of Rs.1,63,15,000.00 towards principal and interest. Along with the said suit, the petitioner had filed an application vide I.A.No.929 of 2023 under Order XXXVIII Rule 5 of CPC seeking attachment before judgment on the following grounds:-