T CHELLAMUTHU Vs. K N VENKATACHALAM

JUDGEMENT

(1.) THIS revision petition has been filed against the order of arrest of the revision petitioner.

(2.) THE petitioner is the judgment debtor. Admittedly, in the Second Appeal filed by him, this Court passed a conditional order directing him to deposit a portion of the decree amount, which he has not complied with. Only because of his non-compliance of the conditional order, the execution had been levied. In the execution proceedings, arrest was ordered.

(3.) THE revision petition is disposed of with the above directions. Consequently, the above C.M.P. is dismissed.