K. RAMULU Vs. P. RAMESH

JUDGEMENT

(1.) Heard Ms. Srilekha Pujari, learned counsel for the petitioner in C.R.P.No.11 of 2026 and the respondents in C.R.P.Nos.4709, 4728 and 4731 of 2025 and Sri P. Lakshma Reddy, learned counsel for the respondent in C.R.P.No.11 of 2026 and the petitioners in C.R.P.Nos.4709, 4728 and 4731 of 2025. Perused the entire record.

(2.) The C.R.P.No.11 of 2026 is preferred by the plaintiff/petitioner and C.R.P.No.4728 of 2025 is preferred by the defendant/petitioner aggrieved by the order dtd. 14/11/2025 passed in I.A.No.181 of 2025 in O.S.No.4 of 2025 on the file of the learned Principal District Judge, Jogulamba Gadwal District ('trial Court'), whereby the petition filed by the defendant under Order XXXVII Rule 3(5) of the CPC, seeking leave of the Court to defend the summary suit, was allowed subject to the condition that the defendant shall furnish security for an amount of Rs.50,00,000.00 within two months from the date of the order. The plaintiff has filed C.R.P.No.11 of 2026 challenging the grant of leave to the defendant to defend the suit, whereas the defendant has filed C.R.P.No.4728 of 2025 challenging the condition imposed upon him to furnish security of Rs.50,00,000.00 as a condition for granting leave to defend the suit.

(3.) The C.R.P.Nos.4709 and 4731 of 2025 are preferred by the defendants/petitioners, aggrieved by the orders dtd. 14/11/2025 passed in I.A.No.182 of 2025 in O.S.No.5 of 2025 and I.A.No.183 of 2025 in O.S.No.6 of 2025 on the file of the trial Court, whereby the petitions filed by the defendants under Order XXXVII Rule 3(5) of the CPC, seeking leave of the Court to defend the summary suits, were allowed subject to the condition that the defendants shall furnish security for an amount of Rs.50,00,000.00 in each suit within two months from the date of the orders. The defendants have preferred these revisions challenging the condition imposed upon them to furnish security of Rs.50,00,000.00 in each suit as a condition for granting leave to defend the suits.