SHILA VATI Vs. VIJAY KUMAR ETC

JUDGEMENT

(1.) This revision petition has been filed by Smt. Shila Vati defendant against the order of the Subordinate Judge, Amritsar, dated April 15, 1974, by which he permitted the petitioner to defend the suit under Order 27, Rule 3, Civil Procedure Code (hereinafter referred to as the Code) provided she furnished security in the sum of Rs. 4,000/- for the satisfaction of a decree that may be finally passed against her.

(2.) The facts are that the plaintiff instituted a suit for recovery of Rs. 3,270/- on the basis of the promissory note against the defendant. She made an application under Rule 3 of Order 37 of the Code for leave to appear and to defend the suit. The trial Court allowed her to defend the suit but imposed a condition on her to furnish security in the sum of Rs. 4,000/- for the satisfaction of the decree. Smt. Shila Vati defendant has come up in revision petition against the order of the trial Court to this Court.

(3.) The only contention of the learned counsel for the petitioner is that the Court has not given any reasons as to why it ordered her to furnish security to the tune of Rs. 4,000/- for the satisfaction of the decree. He contends that if the Court had to order furnishing of the security it was incumbent upon it to give reasons in support of the order.