JEYARAMAN Vs. KANDAPPA PALANIVELU

JUDGEMENT

(1.) BY consent of both the counsel the appeals are taken up for final disposal. The respondents herein have filed the suit against the appellant and six others under Section 92, C.P.C. with an application for leave to sue. The prayers in the suit are as follows:-

(2.) ALONG with the application for leave to sue, they also filed I.A. 188/95 seeking for a direction, directing the appellant herein to furnish security for Rs. 12 lakhs within the time specified by the Court to satisfy the decree that may be passed against him, on settlement of account and in case of his failure to do so, attachment before judgement.

(3.) THE appellant herein has filed counter and opposed the said applications.