Section 137 in Tamil Nadu Co-operative Societies Rules, 1988
137. Attachment in execution of decrees of several Courts and rateable distribution of assets.
(1)Where the Sale Officer attaches or has attached under these rules any property, not in the custody of any Court, which is already under attachment made in execution of a decree of any Court, such Court shall receive and realise such property and shall determine claims thereto and any objections to the attachment thereof:Provided that where the property is under attachment in the execution of decree of more Courts than one, the Court which shall receive or realise such property shall determine any claim thereto and any objection to the attachment thereof shall be the Court of the highest grade, or where there is no difference in grade between such Courts, the Court under whose decree the property was first attached.(2)Where assets are held by the Sale Officer and before the receipt of such assets, demand notice in pursuance of applications for execution of decree against the same judgement-debtors have been received from more than one decree-holder and the decree-holders have not obtained satisfaction, the assets, after deducting the costs of realisation, shall be rateably distributed by the Sale Officer among all such decree-holders in the manner provided in section 73 of the Code of Civil Procedure, 1908 (Central Act V of 1908).
