TAMILNADU MERCANTILE BANK LTD Vs. B RAMACHANDRA ADITYAN

JUDGEMENT

(1.) P. Sathasivam, J.

(2.) SINCE all the appeals arise out of the very same order of the learned single Judge, they are being disposed of by the following common judgement.

(3.) BEFORE the learned Judge, the Chairman and Executive Officer of Tamilnad Mercanti1e Bank has filed a counter affidavit. Among several objections, three have been taken note of by the learned Judge, i.e., (i) the plaint itself is not maintainable and the Court has no jurisdiction; (ii) the respondent, Chairman and Executive Officer, Tamilnad Mercanti1e Bank is not a party to the suit, hence he cannot be punished for contempt; and (iii) as per the order of this Court (C.V. Govardhan,J.), Power of Attorneys entered in the Register maintained by the Bank were alone entitled to take part in the proceedings.