KATHIRVEL Vs. NACHIMUTHU

JUDGEMENT

(1.) Inveighing the order dated 3.2.2010 passed by the District Munsif Court, Kangayam in E.P. No. 70 of 2008 in O.S. No. 126 of 2005, this civil revision petition is focused. Despite printing the name of the respondent, there is no appearance.

(2.) The germane facts as stood uncontained in this matter could be encapsulated thus:

(3.) The point for consideration is as to whether the revision petitioner/decree holder is bound to proceed to bring the property for sale in view of the attachment before judgment which he got effected in respect of the property of the judgement debtor, pendent lite.