K RAMASAWMI AYYANGAR Vs. KVPANDURANGA MUDALIAR

JUDGEMENT

(1.) This is an application asking the Court to revise the order of the Fourth Presidency Magistrate made in the following circumstances.

(2.) In a suit on a pro-note for Rs. 200 plaintiff applied for attachment before judgment of the defendant's movable property. The Curt ordered notice to defendant. The notice was, returned with an endorsement that it had been personally served on defendant. As defendant did not appear, attachment was ordered. As soon as the bailiff went to effect attachment, the defendant paid up.

(3.) The defendant complains that his signature on the reverse of the notice was forged by the clerk of the plain tiffs Advocate and the forged document was used to stifle his objections to attachment before judgment.