A K KANDASWAMY Vs. UPASANA FINANCE LTD

JUDGEMENT

(1.) THESE intracourt appeals challenge two orders of the learned Single Judge of this Court made in A.No.3620 of 2007 filed under Order 38 Rule 5 of C.P.C. seeking a direction to the second defendant, the appellant herein, to furnish security to the extent of the suit claim failing which to attach the property mentioned in the Schedule, and in A.No.2666 of 2008 filed by the second defendant in C.S.No.344 of 1997 challenging an order of the learned Master of this Court.

(2.) THE Court heard the learned Counsel for the appellant who seeks admission of the appeals alleging that it is a matter to be enquired.

(3.) THE second defendant against whom the said interim relief was sought for, has also filed his counter.