R VIJAYAKUMAR Vs. OFFICIAL LIQUIDATOR HIGH COURT MADRAS AS THE PROVISIONAL LIQUIDATOR OF M/S RBF NIDHI LIMITED

JUDGEMENT

(1.) BEING aggrieved by the order dated 9.6.2008 made in C.A.No.1823 of 2007 in C.P.No.230 of 2004 directing the appellant to pay a sum of Rs.13,71,401/-, which was due and payable by him as on 31.12.2007, the appellant has preferred this appeal.

(2.) THE brief facts, which led to the filing of this appeal, are as follows:

(3.) THE appellant resisted the application contending that even after the preliminary decree, RBF Nidhi Limited has failed to discharge its obligation in furnishing the accounts. It was further averred that RBF Nidhi Limited did not take any steps to set aside the exparte decree and without discharging its obligations in furnishing the accounts, RBF Nidhi Limited cannot proceed against the property.