M RAMAKRISHNA RAO Vs. BODDETI APPALANAIDU

JUDGEMENT

(1.) This is a petition to direct the respondents herein to furnish security for the costs on the ground that the 1st respondent is an insolvent person and the second respondent is an indigent person.

(2.) In the counter-affidavit filed on behalf of the respondents, it is stated that even though the 1st respondent is an insolvent person, the second respondent is not an indigent person but is possessed of sufficient property.

(3.) It is stated by the learned Counsel for the petitioner, that the particulars of the property possessed by the 2nd respondent are not given in the counter-affidavit.