V E A ANNAMALAI CHETTIAR Vs. VALLIAMMAI ACHI

JUDGEMENT

(1.) This is an appeal against an order in execution made by the learned Subordinate Judge of Devakottai. The decree-holder is the appellant. The relevant dates and facts are as follows:

(2.) On the 3 of November, 1934, the appellant obtained a decree against defendants 1 and 2 as the legal representatives of the estate of the defendants in the suit.

(3.) On the 19 of December, 1934, the appellant filed E. P. No. 418 of 1934 in which he asked for the following relief: By directing the garnishees to pay the amount into Court and in default of such payments to sell the said debts or to appoint a receiver to collect the same and credit the same to the plaintiff in respect of the decree amount with interests and costs. An interim order for attachment was made and on the 21 of January, 1935, the Court made the following order on the petition: Rule absolute. Petition is recorded. The property, the subject of this execution petition was " an amount in deposit in L. S. T. S. P. Shop at Tinnevelly belonging to the second garnishee standing in the name of the first defendant."