PALIKA BHASKARA RAO Vs. JUTTUGA SAVITRI

JUDGEMENT

(1.) THE civil revision petition is directed against the order of IV Additional District and Sessions Judge, Kakinada dated 21 -3 -2006 in IA No. 448 of 2006 in A.S. No. 49 of 2006, whereby the first appellate Court directed not only the deposit of costs of the decree but also furnishing of third party security to a sum of Rs. 3,09,800/ - being the value of suit property as mentioned in the plaint for the due performance of the decree as may be ultimately binding on the appellants pending the appeal.

(2.) THE appellants/defendants approached this Court by way of this revision contending that the direction to furnish security to the extent of the value of the suit property as specified in the plaint is onerous and beyond the scope of the decree.

(3.) AS permitted by this Court by orders dated 16 -6 -2006, notice of this revision petition was served on learned Counsel for the plaintiffs/respondents in the lower appellate Court and proof of the same was furnished, but there is no representation for either respondent.