N SUBBARAYUDU Vs. B JAGAN MOHAN REDDY

JUDGEMENT

(1.) This Civil Revision Petition arises out of Order, dated 19-10-2010, in IA.No.835 of 2010 in OS.No.54 of 2010, on the file of the Court of the learned Principal District Judge, Kadapa.

(2.) The petitioner is the plaintiff in the suit filed by him for recovery of certain amounts from the respondents. The petitioner filed IA.No.835 of 2010 under Section 151 of the Code of Civil Procedure, 1908 (for short 'CPC'), for a direction to respondent No.1 to deposit the suit amount as security. This application was dismissed on the ground that the same was not traceable to any particular provision of law under the CPC. Hence, the present Civil Revision Petition by the petitioner.

(3.) At the hearing, Sri TVS.Kumar, learned Counsel for the petitioner, submitted that, since there is no specific provision under which the relief claimed by his client can be granted, the petitioner has invoked the inherent powers of the Court under Section 151 CPC. I am afraid this submission cannot be accepted because the said provision vests inherent power in the Court for passing orders as may be necessary in the ends of justice or to prevent abuse of the process of the Court.