TAMIL NADU MERCANTILE BANK LTD Vs. D APPADURAI

JUDGEMENT

(1.) This Civil Revision Petition is filed by Tamil Nadu Mercantile Bank, challenging an order of the learned District Munsif, Srivaikundam, dated 06.11.2009 passed in I.A.No.618 of 2009 in O.S.No.75 of 1998.

(2.) On 23.06.1998, the plaintiff / petitioner filed a suit against the defendant / respondent seeking a preliminary decree directing the respondent to pay or deposit a sum of Rs. 73,842 with interest and a final decree directing the mortgage of all schedule properties in Court auction towards realisation of the amounts outstanding as well as other reliefs.

(3.) The suit was contested by the respondent herein. On 004.2003, a preliminary decree was passed by the learned Judicial Magistrate directing the defendant to pay the outstanding within two months from the date of receipt of the preliminary decree.