P MADANAGOPAL Vs. N GANGABAVANI

JUDGEMENT

(1.) The revision petitioners are the defendants.

(2.) The respondent / plaintiff filed the suit for recovery of the money due under the Promissory Note and also filed an application under Order 38 Rule 5 and Section 151CPC to pass an order of conditional attachment of the property of the defendants before judgement and calling upon the defendants to furnish security within a time to be fixed by the court and in default, order attachment of the property.

(3.) The trial court in IA.No.235/2003 passed an order on 19.3.2003, which is as follows:- "Heard. Notice by 14.4.2003 and for furnishing security." The defendants have filed their counter in IA.No.235/2003, praying for the dismissal of the said application.