HERALD ENGINEERS Vs. WONDERPACK INDUSTRIES PVT LTD

JUDGEMENT

(1.) By consent, the Appeal is taken up for hearing.

(2.) The Appeal challenges the order dated 23rd July, 2012 vide which the application filed by the present Appellant under Order 38 Rule 5 of the Code of Civil Procedure, 1908 (CPC) was partly allowed and the Defendant No.1 i.e. the Respondent No.1 was directed to furnish security for an amount of Rs.24,398/ within two weeks from the date of the said order.

(3.) The Appellant/Plaintiff has filed the suit against the Respondents for a claim of about Rs. 40,36,567/