Telangana High Court
Modugu Krishna Reddy vs Madira Preethi Reddy on 27 September, 2021
THE HON'BLE SRI JUSTICE T. AMARNATH GOUD
CIVIL REVISION PETITION No.3054 of 2019
ORDER :
This revision petition is filed questioning the order dated 19.11.2019, passed by the II Additional District Judge, Nalgonda at Suryapet, in I.A.No.475 of 2019 in O.S.No.29 of 2019.
2. Heard both sides and perused the material on record.
3. Since the subject property which was under attachment, has been raised by the trial Court for the reasons explained therein, and since the property is not available for attachment, considering the case of the petitioner for attachment, does not arise.
4. The prayer of the petitioner to direct the respondent-defendant to deposit the suit amount towards security, also, at this juncture, cannot be granted, since the suit is yet to be decided.
5. For the aforesaid reasons, this revision petition is dismissed as infructuous. No order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
________________________ T. AMARNATH GOUD, J.
Date: 27.09.2021 ajr