KAMALASANI AMMAL Vs. KUPPUSWAMI MUDALY

JUDGEMENT

(1.) Under Order 21, Rule 90, Civil Procedure Code, as amended in this State, the Court may call upon an applicant either to furnish security, to the satisfaction of the Court for an amount equal to that mentioned in the sale warrant or that realised by the sale, whichever is less, or to deposit such amount in Court. In the present case, the applicant made an application to dispense with security, or in any event, to accept immovable property offered by him as security. The only order passed on that application was as follows:

(2.) The Civil Revision Petition is therefore, allowed and the application made by the petitioner before the lower Court shall be heard and disposed of in accordance with the observations in this judgment. No order as to costs.