KARNATAKA STATE FINANCIAL CORPORATION Vs. JANZEN METAL CAST PRIVATE LTD; K TAJUDEEN; K SHARFUDEEN; SHAMSUDEEN; MOHAMMED BATCHA; SYED ABDUL NAZEER; SYED SHUJATH HYDER; SHANKAR RAJA

JUDGEMENT

(1.) By order dated 03.10.2009 in Misc.No.18/2003, the application filed by the appellant/KSFC under Section 31(1)(aa) of the State Financial Corporation Act, 1951 for enforcement of the liability of the sureties came to be dismissed by I Addl. District and Sessions Judge, Kolar. Aggrieved by the order of dismissal, this appeal is preferred.

(2.) We have heard the learned counsel appearing for the appellant/KSFC since all the respondents remained absent and they were placed ex-parte before the Court below.

(3.) Brief facts, which gave rise to this appeal are as under:-