MACHINENI KOTESWARA RAO KRISHNA Vs. PEDDU SAMANTHA

JUDGEMENT

(1.) The Revision arises out of an ex parte order passed by the trial Court directing the petitioner to furnish security to the extent of the suit claim within 3 days and upon his failure to do so, to attach the property.

(2.) Heard Mrs. G. Jhansi, learned counsel for the petitioner and Mr. D. Anil Kumar, learned counsel for the respondent.

(3.) The respondent-plaintiff filed a suit for recovery of a total amount of Rs. 65,00,2000.00 together with interest and costs, on the basis of 32 promissory notes. Along with the plaint, the respondent also filed an application in I.A.No. 674 of 2017 for attachment before judgment.