PREM MOVIES Vs. USHAKIRON MOVIES LTD.

JUDGEMENT

(1.) THIS Civil Revision Petition is filed against order dated 8 -7 -2014 in I.A. No. 720 of 2014 in O.S. No. 534 of 2012 on the file of the learned VIII Additional District and Sessions Judge, Ranga Reddy District at L.B. Nagar.

(2.) THE respondents filed O.S. No. 534 of 2012 for recovery of money against the petitioners. In the said suit, they have filed I.A. No. 720 of 2014 under Order XXXVIII Rule 5 r/w. Section 151 of the Code of Civil Procedure, 1908 (for short the Code) for a direction to the respondents to furnish security for the suit amount and in default the Court may attach the petition schedule property. By order dated 8 -7 -2014, the lower Court has allowed the said petition without even notice to the petitioners.

(3.) RULES 5 and 6 of Order XXXVIII of the Code, which are relevant for the present purpose, read as under: