Madras High Court
K.Ravanan vs Canara Bank on 20 April, 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 20.04.2021
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
SA(MD)No.1115 of 2008
and
MP(MD)No.1 of 2008
K.Ravanan ... Appellant/1st Respondent/1st defendant
Vs.
1.Canara Bank,
Thathayangarpettai Branch,
Rep.by its Manager,
Thathayangarpettai,
Musiri Taluk,
Tiruchirappalli District. ... 1st Respondent/Appellant/Plaintiff
2.Veerapandiyan ...2nd Respondent/2nd Respondent /2nd Defendant
Prayer: Second Appeal is filed under Section 100 of Civil Procedure
Code, against the judgment and decree dated 25.07.2007 passed in A.S
No.112 of 2005 on the file of the II Additional Subordinate Judge,
Tiruchirappalli thereby reversing the decree and judgment dated
20.01.20005 passed in O.S No.331 of 1997 on the file of the District
Munsif Court, Musiri.
1/4
https://www.mhc.tn.gov.in/judis/
For Appellant : No appearance
For Respondents : Mr.Pandivel for R1
Mr.S.K.Mani for R2
JUDGEMENT
None appeared for the appellant. The case was listed before me
on 09.04.2021. The case was ordered to be called today under the
caption “for dismissal”. Even today, there is no appearance on behalf of
the appellant. The learned counsel for the first respondent bank
submitted that the appellant had availed jewel loan from the plaintiff
bank by pledging spurious jewels. The bank had succeeded before the
lower appellate court. Questioning the same, this Second Appeal has
been filed. The second appeal had not been admitted.
2.When the matter was taken up for admission on 23.04.2009,
this Court directed the bank to bring the pledged jewels and the
appellant was directed to bring the suit amount. When the case was
taken up on 18.06.2009, the pledged jewels were brought to the court
but the appellant did not come up with the suit amount. The matter
was adjourned. It is pointed out by the learned counsel for the bank
that till date the order passed by this Court has not been complied
with.
https://www.mhc.tn.gov.in/judis/
3.Recording these developments, particularly, the conduct of the
appellant in not complying with the order passed by this Court, the
appeal is dismissed for default. No costs. Connected miscellaneous
petition also stands dismissed.
20.04.2021
Index : Yes / No
Internet : Yes/ No
skm
Note : In view of the present lock down owing to COVID-19
pandemic, a web copy of the order may be utilized for official
purposes, but, ensuring that the copy of the order that is
presented is the correct copy, shall be the responsibility of the
advocate/litigant concerned.
To
1.The II Additional Subordinate Judge,
Tiruchirappalli.
2.The District Munsif Court, Musiri.
Copy to :
The Record Keeper, V.R.Section,
Madurai Bench of the Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis/
G.R.SWAMINATHAN, J.
skm
SA(MD)No.1115 of 2008
and
MP(MD)No.1 of 2008
20.04.2021
https://www.mhc.tn.gov.in/judis/
