Kerala High Court
P.K.Kuruvilla (Thachara) vs State Bank Of Travancore on 20 October, 2009
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
FRIDAY, THE 20TH DAY OF MAY 2016/20TH VAISAKHA 1938
RSA.No. 1321 of 2009 ( G)
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AGAINST THE JUDGMENT IN AS 23/2008 of ADDL.DISTRICT COURT,KOTTAYAM
DATED 20-10-2009
AGAINST THE JUDGMENT IN OS 606/2006 of ADDL.MUNSIFF COURT ,KOTTAYAM
DATED 04-12-2007
APPELLANT-APPELLANT-PLAINTIFF:
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P.K.KURUVILLA (THACHARA),
A PARTNERSHIP FIRM DOING RATION WHOLE SALE BUSINESS,
REPRESENTED BY ITS MANAGING PARTNER, P.J.CYRIAC,
THACHARA HOUSE, VADAKKUMBHAGAM KARA,, KUMARAKOM VILLAGE,
KOTTAYAM DISTRICT.
BY ADVS.SRI.MATHEW JOHN (K)
SRI.AJEESH K.SASI
RESPONDENT/RESPONDENT-DEFENDANT:
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STATE BANK OF TRAVANCORE,
REPRESENTED BY CHIEF MANAGER, (ADV) REGION-I,
P.M.SREEDHARAN, ZONAL OFFICE, STATE BANK OF
TRAVANCORE, KOTTAYAM.
BY ADV. SRI.SATHISH NINAN
ADV. SRI.SANTHOSH MATHEW
THIS REGULAR SECOND APPEAL HAVING BEEN FINALLY HEARD ON
20-05-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
vdv
K.ABRAHAM MATHEW, J.
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R.S.A No.1321 of 2009
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Dated this the 20th day of May, 2016
JUDGMENT
Learned counsel for the respondent Bank submits that the loan account maintained by the bank in respect of the subject matter of the suit has been closed and this appeal need not be proceeded with.
This appeal has become infructuous. Closed.
Sd/-
K.ABRAHAM MATHEW, JUDGE vdv/20/05/16