A KANDASWAMY Vs. DEVI ANDAL FINANCE & CHIT CORPORATION (REG), BY ITS MANAGING PARTNER, M NATARAJAN; P V MUTHU

JUDGEMENT

(1.) On 3.12.2009, this case was listed for non-payment of batta with the following directions:-

(2.) Till date, batta is not paid. This matter is listed today for recording dismissal. Accordingly, the Second Appeal is dismissed for non-payment of batta. Consequently, connected miscellaneous petition is also dismissed.