FIDELITY FINANCE LTD Vs. M CHANDRASEKHAR

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order passed in LA. No. 1442/93 in O.S.No. 268/91 on the file of Additional Subordinate Judge, Chittoor.

(2.) The said Interlocutory Application was filed by the plaintiff under Section 136 C.P.C. for arrest of the respondents 1 to 3 and to direct them to furnish appropriate security for due performance of the decree.

(3.) It was stated in the said petition that the suit was filed for recovery of Rs.1,18,351/-. The respondents 1 to 3 are residing at Cuddapah and are residents or Madurai of Tamilnadu State. It was alleged that with a view to delay and defraud the debt due to the plaintiff, the respondents 1 to 3 are making hectic efforts to sell away the property. They are also trying to leave the local limits of the Court. It was the case of the petitioner that unless the respondents 1 to 3 are brought under arrest before the Court and directed to furnish security, their due appearance is not possible to realise the suit amount. Hence, the petition.