Arunachala Nadan vs Kandasami Pillai and others

In this case a conditional order of attachment before judgment of certain property within its jurisdiction was made by the Subordinate Court of

Madura, West. Subsequently, before the order was made absolute, the suit was transferred to the Subordinate Court of Madura, East.

The effect of the transfer was to deprive the Subordinate Court, West, of the power to pass any further order with regard to the attachment as

the suit was no longer pending there. Unless, therefore, it be held that the Subordinate Court, East, acquired jurisdiction to pass further orders

regarding the attachment by virtue of the transfer, there would be no Court capable of raising the attachment or making it absolute. This can hardly

have been intended by the legislature and reading sections 25 and 483 of the CPC of 1882 together, we think that power to deal with the pending

attachment must be taken to have been transferred by implication to the East Subordinate Court when the suit was transferred to it. This was the

point upon which the case was decided in the lower Courts. We must set aside the decrees of the lower Courts and remit the case to the District

Munsif for disposal according to law. Costs will abide tha event.