RAMESHWAR LAL Vs. PYAR CHAND

JUDGEMENT

(1.) AT the request of learned counsel for the parties the matter heard finally.

(2.) THE petitioner is aggrieved against the order dated 6.8.2002 by which the trial Court granted leave to defend the suit filed by the plaintiff under Order 37 Rule 3(5), CPC, but with condition of furnishing bank guarantee for sum of Rs. 90,100/ -.

(3.) THE revision petition of the petitioner is, therefore, partly allowed.