PHOENIX ARC PRIVATE LIMITED Vs. JEYRAM MARTHANDAN

JUDGEMENT

(1.) THIS application has been filed by the applicant for direction to the respondent to furnish security for a sum of Rs.9,68,593/- (Rupees Nine Lakhs Sixty Eight Thousand Five Hundred and Ninety Three only) or in the alternative to attach the movable properties belonging to the respondent. In support of the application, an affidavit has been filed.

(2.) LEARNED counsel for the applicant vehemently contends, that in view of the averments made in para-8 of the affidavit, the applicant is entitled to direction for furnishing of security or in alternative to attach the movable properties.

(3.) THE averments made in para-8 even if taken on its face value do not show any overact on the part of the respondent in disposing of the property to defeat the claim of applicant.