ARUNACHALA MUDALI Vs. RAGHAVA PILLAI

JUDGEMENT

(1.) ORDER 21, Rule 13, Civil Procedure Code, says that an application for attachment of any immovable property shall contain a description of the property sufficient to identify the same. The application dated 12 August did not contain any description of the property to be attached and although the decree-holder was given an opportunity of supplying it, he failed to do so. The application was not "in accordance with law" when it was presented, and as it was not amended within the time allowed no question of "deeming it" to have been in accordance with the law [ORDER 21, Rule 17(2)] arises.

(2.) THIS application is dismissed with costs.