KARNATAKA STATE FINANCIAL CORPORATION REP. BY H.M. VIJAYA KUMAR, DEPUTY MANAGER (LEGAL). KSFC. Vs. SMT. M.K. SUDHARANI W/O J. JOGAIAH, SMT. SUSHEELAMMA W/O M.H. KARIYAPPA AND SRI. JOGAIAH S/O JOGAIAH

JUDGEMENT

(1.) THIS appeal is by the KSFC challenging the dismissal of the petition filed by it Under Section 31(1)(a)(aa) and Section 32 of the State Financial Corporation Act. 1951. The petition was filed seeking an order to enforce liability on the respondents to an extent of Rs. 11,28,338/ - due as on 10.12.2004 together with interest as prayed for in the petition. Aggrieved by the dismissal of the petition, this appeal is preferred by the KSFC.

(2.) HEARD learned Counsel for the appellant. None appears for the respondents.

(3.) AS far as other two issues raised for consideration are concerned, submission made is that when no evidence was let in by the respondents, the court below ought to have accepted the appellant's case in toto.