ABDUL LATHEEF Vs. ANIL RAWTHER @ SHAFEEQUE

JUDGEMENT

(1.) ONE of the judgment debtors in O.S.No.9/2009 of the Sub Court, Perumbavoor is the petitioner. There was an order for attachment before judgment in that suit. Four years thereafter the suit was decreed. That led to RFA No.874 of 2010 pending before this Court. At the stage of admission of that appeal, this Court granted an order of stay of execution of the decree of the trial court on condition that the appellant/defendant will furnish security to the satisfaction of the court below.

(2.) LATER , another order was issued by this Court requiring the trial court to consider whether the property covered by the attachment order passed in the pending suit was sufficient security. By order dated 16.7.2012, the court below held that such security is sufficient.