(54)New Rule 3. - Add the following as Rule 3 :-"3. Power to implied and demand security from a third person financing litigation. - (1) Where any plaintiff has, for the purpose of being financed in suit, transferred or agreed to transfer any share or interest in the property in suit to a person who is not already a party to the suit, the Court may order such person to be made a plaintiff to the suit if he consents and may either of its own motion or on the application or any defendant order such person, within a time to be fixed by it, to give security for the payment of all costs incurred and likely to be incurred by any defendant. In the event of such security not being furnished within the time fixed, the Court may make an order dismissing the suit so far as his right to, or interest in, the property in suit is concerned or declaring that he shall be debarred from claiming any right to, or interest in the property in suit.
