R SUNDARAM Vs. B KRISHNAKUMARI

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 25.10.2007, passed by the learned Sub Judge, Coimbatore, in I.A.No,480 of 2007 in O.S.No,621 of 2007, this civil revision petition is focused.

(2.) HEARD both sides

(3.) BE that as it may, now then the learned counsel for the respondent would make a supine submission to the effect that already as per the order of this Court, a sum of Rs.1,00,000/- (Rupees one lakh only) was deposited in the trial Court in the account of the suit and only for the remaining suit amount, security should be furnished, which the respondent undertakes to furnish.