GANGISETTY KRISHNA KISHORE Vs. KALUBURIGI BALA MAHESWARA RAO

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India, assailing the order dtd. 12/2/2021 in IA No.340 of 2020 in OS No.179 of 2020 on the file of the learned VIII Additional District Judge, Ranga Reddy District at L.B.Nagar.

(2.) This application in IA No.340 of 2020 was filed under Order-37 Rule 3 (5) read with Sec. 151 of the Civil Procedure Code, 1908 (for short 'CPC') to defend the suit. The trial Court has allowed the said application by granting leave to the defendant to defend the suit. However, the defendant was directed to furnish security to a tune of suit claim within one month from the date of the order. This part of the order as to furnishing security is under challenge through this civil revision petition.

(3.) Heard the learned counsel for the revision petitioner /defendant and the respondent/plaintiff. Perused the material available on record. Detailed submissions made on either side have received due consideration of this Court.