K RAMASWAMI AIYANGAR Vs. KVPANDURANGA MUDALIAR

JUDGEMENT

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

(2.) In a suit on a pronote for Rs. 200, plaintiff applied for attachment befcre judgment of the defendant's movable property. The Court 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 plaintiff's Advocate and the forged document was used to stifle his objections to attachment before judgment.