BIJILI THIRUPATHI Vs. SHRIRAM CHITS PRIVATE LIMITED

JUDGEMENT

(1.) Heard Mr. Papaiah Peddakula, learned counsel for the petitioners and Mr. N. Srikanth Goud, learned counsel for respondent No.1. As per cause title, respondent No.6 is not necessary party, while respondent Nos.2 to 5 are only the Disbursing Officers of the petitioners and notices to them are dispensed with.

(2.) This revision is filed under Sec. - 115 of the CPC challenging the order of attachment dtd. 21/3/2024 passed by learned Principal Junior Civil Judge, Karimnagar in E.P. No.60 of 2024 in ARB No.899 of 2021.

(3.) On the application filed by respondent No.1, the Arbitrator/Deputy Registrar of Chits, Karimnagar, had passed an award dtd. 24/3/2023 for an amount of Rs.18,30,173.00 with interest @ 18% per annum on the principal amount of Rs.15,91,020.00 against the petitioners herein and respondent No.6 herein ARB No.899 of 2021. He has also held that respondent No.1 herein shall recover the said amount by way of sale of movable and immovable properties belonging to them or by attachment of salaries or by any other mode of execution as per law.