PERIM JANARDHANA RAO Vs. M BALAJI

JUDGEMENT

(1.) This appeal has been directed against the order passed by the learned single Judge in O.A.No.1203 of 2010 and Application No.6505 of 2010 in C.S.No.941 of 2010.

(2.) The brief facts of the case of the plaintiff / applicant is as follows:

(3.) The learned single Judge has considered the submissions made by both sides before him and had come to a conclusion of directing the appellants / respondents to furnish security to an extent of a sum of Rs.79,00,000/- within a period of three weeks from the date of receipt of a copy of the order and that in default of furnishing security within the said time, the immovable properties morefully set out in the schedule to Judge's summons shall stand automatically attached and the same shall remain under attachment until further orders of this Court.