(1.) This is an application for security for costs against pltf. Ratanbala Dasi in the suit.
(2.) There are two pltfs. in this suit. One is Sri Sri Mahadeb Jiew, a deity who is suing through Ratanbala as his trustee or as shebait. The other pltf. is Ratanbala Dasi herself.
(3.) Mr. R. Goho, who argued in support of this application, has put forward two main grounds: (1) Pltf. Ratanbala is a woman & therefore under Order 25 Rule 1 (3) I have the jurisdiction to order security for costs against the woman pltf., if I am otherwise satisfied. (2) Pltf. Ratanbala is merely a puppet in this suit & she is not the real litigant & therefore I should direct security for costs as against her. This power, Mr. Goho argues, is within the inherent powers and jurisdiction of this Court.