T. KANNAPPAN GURUKKAL @ VENKATASUBRAMANIAN Vs. K. KANNAIAN

JUDGEMENT

(1.) All these above four appeals have been filed challenging the fair and decreetal order passed by the learned Special Judge under the Tamil Nadu Protection of Interests of Depositors (in Financial Establishments) Act (in short TANPID Act), Chennai, dismissing the applications filed by the appellant T.Kannappan Gurukkal @ Venkatasubramanian under Order 7 Rule 11(a) of C.P.C. r/w Section 7(5) of the TANPID Act to reject the original applications filed by the 1st respondent K.Kannaian under Section 9 of the TANPID Act.

(2.) C.M.A.No.2023 of 2014 has been filed against the order passed in I.A.85 of 2013 in O.A.No.17 of 2012. C.M.A.No.2024 of 2014 has been filed against the order passed in I.A.No.84 of 2013 in O.A.No.16 of 2012. C.M.A.No.2087 of 2014 has been filed against the order passed in I.A.No.82 of 2013 in O.A.No.14 of 2012. C.M.A.No.2088 of 2014 has been filed against the order passed in I.A.No.83 of 2013 in O.A.No.15 of 2012.

(3.) Since the issues involved in all these appeals are one and the same, these appeals are disposed of by way of this common judgment.