SUPRIYA MENON Vs. M P KUNHAMMED KUTTY

JUDGEMENT

(1.) THE petitioners are the defendants in O.S.No.92 of 2009 on the file of the Court of the Subordinate Judge of Manjeri. THE suit was filed by the respondent herein for realisation of a sum of `20,53,324/-. THEre was a transaction between the plaintiff and the defendants in respect of a cinema theatre. Disputes arose between them. THE plaintiff claims the amount on account of the said transaction.

(2.) THE defendants filed Ext.P2 written statement and made a counter claim for a sum of `8,29,079/- with interest at 12% per annum.

(3.) SRI.Babu S.Nair, learned counsel appearing for the respondent submitted that the court below directed the defendants to furnish bank guarantee for the entire plaint claim, interest and costs, as a condition for lifting the attachment. It is also submitted by SRI.Babu S.Nair that I.A.No.2170 of 2010 was filed by the defendants to review the order in I.A.No.1710 of 2010. It is further submitted by him that since no orders were passed in I.A.No.2170 of 2010, O.P. (C) No.1061 of 2010 was filed by the defendants.