High Courts(1940) 02 MAD CK 0016

Narayanan Chettiar vs Chidambaram Chettiar

Madras High Court · Decided on 6 February 1940 · Citation: AIR 1940 Mad 585 : (1940) 51 LW 574 : (1940) 1 MLJ 710

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Judgment

6 paragraphs · 134 words
1.

The order of the lower Court cannot be upheld. The learned Subordinate Judge had no power to order, pending trial of an application under

Order 9, Rule 13 of the CPC that the applicant should deposit the costs of the suit or furnish security for the decree amount. If he had dealt with

the application on its merits and had decided to grant it merely prescribing conditions under Order 9, Rule 13, no appeal would have been

entertained. No such order was passed and the learned Subordinate Judge has dismissed the application merely because the security was not

furnished. That he could not do. The order dismissing the application is accordingly set aside. The application must be restored to file and disposed

of according to law. Costs to abide and follow the result.