G. Banumathi vs Dhanesh Credits
2022 Latest Caselaw 6093 Mad

                                                                               C.R.P(MD).No.231 of 2022


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 24.03.2022

                                                        CORAM

                                  THE HONOURABLE MRS.JUSTICE S. ANANTHI

                                            C.R.P(MD).No.231 of 2022 and
                                             CMP(MD).No.1030 of 2022

                    G. Banumathi                                    : Petitioner / 2nd defendant
                                                       Vs.

                    Dhanesh Credits                                 : Respondent / Plaintiff



                    PRAYER:- Civil Revision Petition filed under Article 227 of the

                    Constitution of India against the fair and decreetal order, dated 20.10.2021

                    passed in I.A.No.568 of 2018 in O.S.No.519 of 2018, on the file of the

                    Principal Sub Court, Karur.


                                   For petitioners       : Mr. K. Guhan
                                   For Respondent        : No appearance


                                                        ORDER

The revision petitioner / 2nd defendant filed this revision to set

aside the order, dated 20.10.2021 passed in I.A.No.568 of 2018 in O.S.No.

519 of 2018, on the file of the Principal Sub Court, Thanjavur. https://www.mhc.tn.gov.in/judis

C.R.P(MD).No.231 of 2022

2. Heard the learned counsel appearing for the petitioner and

perused the materials available on record. Even though the name of the

respondent printed in the cause list no one has appeared either in person or

through counsel.

3. The said Interlocutory Application was filed by the

respondent / plaintiff under Order 38 Rule 5 CPC for attachment before

Judgment. The suit was filed for recovery of money. The revision

petitioner / 2nd defendant has stated in the counter that he has no intention

to sell the property. So, the attachment before Judgment was ordered by the

trial Court. Hence, it is not necessary to set aside the order passed by the

Court below.

4. Accordingly, this Revision Petition is dismissed by

confirming the order, dated 20.10.2021 passed in I.A.No.568 of 2018 in

O.S.No.519 of 2018, on the file of the Principal Sub Court, Karur. No

costs. Consequently, the connected Miscellaneous Petition is closed.

5. Since the suit is pending from the year 2018, the Principal

Subordinate Judge, Karur is directed to dispose of the suit within a period

https://www.mhc.tn.gov.in/judis

C.R.P(MD).No.231 of 2022

of three months from the date of receipt of a copy of this order.

24.03.2022 Index : Yes : No Internet : Yes : No

To

The Principal Sub Court, Karur.

https://www.mhc.tn.gov.in/judis

C.R.P(MD).No.231 of 2022

S. ANANTHI, J.,

trp

C.R.P(MD).No.231 of 2022 and CMP(MD).No.1030 of 2022

24.03.2022

https://www.mhc.tn.gov.in/judis