PRATAP SHAH Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) THE defendant, who is aggrieved by the order passed in Application No. 4458 of 1992, directing him to furnish a bank guarantee to the extent of Rs. 4,00,000 within eight weeks from the date of the order, has preferred this appeal. The suit is filed by the respondent -bank for recovery of a sum of Rs. 49,03,518.21. Along with the suit, the respondent filed Application No. 4458 of 1992, for a direction to the defendant to furnish a bank guarantee for the suit claim. In paragraph 10 of the affidavit filed in support of the application, the following averment is made : 'As stated earlier, the respondent is now doing a very profitable real estate business and owning properties in the city of Madras as seen from the letters.'

(2.) THERE is no other averment in the affidavit to the effect that the defendant is trying to alienate his properties or attempting to do any other thing by which the execution of the decree may be defeated or delayed. The prayer in the application is only for a direction to furnish a bank guarantee to the extent of the suit claim. In the course of his order, the learned judge has observed as follows : 'I asked the respondent's counsel whether his client owns any property. He fairly admits that his client does not posses any property. When the respondent does not possess any property, there is no point in arguing that Order 38, rule 5 has not been complied with. These provisions have to be followed in proper cases. When it is admitted that the respondent has no property at all, then there is no question of any plea under Order 38, rule 5. I am of the view that this is only a technical objection without any sense of reality. Hence, taking into consideration the entire circumstances and the admission of the respondent dated March 9, 1983, I think it will be reasonable to direct the respondent to furnish a bank guarantee for a sum of Rs. 4 lakhs pending the suit.'

(3.) IN the result, the appeal is allowed. The order of the learned judge is set aside. Application No. 4458 of 1992 is dismissed. There will be no order as to costs.