SANTOSH DEVI SHARMA Vs. REJIBUL HAQUE

JUDGEMENT

(1.) Heard Mr. B.J. Mukherjee, learned counsel for the petitioner. Also heard Mr. S.K. Saharia, learned counsel appearing for the respondents.

(2.) The petitioner had filed a Money Suit on 14.6.2016 in the court of the learned Civil Judge at Bongaigaon for recovery of Rs. 24,00,000/- as compensation with interest for breach of contract.

(3.) The plaintiff had filed a petition under Order 38 Rule 5 read with Section 151 CPC for a direction to the defendants to furnish security of a sum of Rs. 50,00,000/- within the time frame as may be specified by the court and to pass an order of attachment of the property shown in the schedule of the petition if the defendants failed to comply with the directions to furnish security. The petition was registered as Misc. Case No. 34/2016.