V. ASHOK KUMAR Vs. RAJESH MATHUR

JUDGEMENT

(1.) Heard Sri Vivek Jain, learned counsel for appellant and Sri V.Srinivas, learned counsel for 1st respondent.

(2.) This appeal is preferred by the appellant challenging the order dt.03-03-2020 in A.O.P.No.125 of 2019 of the XI Additional Chief Judge, City Civil Court, Hyderabad.

(3.) The said O.P. was filed by the appellant against the respondents under Section 9 of the Arbitration and Conciliation Act, 1996 (for short 'the Act') to direct the 1st respondent to furnish surety for a sum of Rs.1,87,50,000/- forthwith and in default, to attach the schedule property mentioned in the A.O.P. before judgment.