E.VIJAYA LAKSHMI Vs. P.NAVEEN KUMAR

JUDGEMENT

(1.) This Revision is preferred by the petitioner challenging the order dt.19-11-2018 in I.A.No.1078 of 2018 in O.S.No.2291 of 2018 of the VIII Addl. Senior Civil Judge, Ranga Reddy District at L.B.Nagar, Hyderabad.

(2.) Petitioner herein is defendant in the suit. The said suit was filed by 1st respondent for recovery of an amount of Rs.8,45,212/- with interest @ 18% p.a. from the date of suit till date of realization.

(3.) Pending suit, the 1st respondent filed I.A.No.1078 of 2018 under Order XXXVIII Rule 5 C.P.C. seeking attachment of the property belonging to petitioner alleging that petitioner owes money to the 1st respondent and if the property is not attached, grave and irreparable loss would be caused to the 1st respondent.