Feeling aggrieved and dissatisfied with the impugned judgment and order dated passed by the High Court of Judicature at Madras in O S A No of by which the Division ... Bench of the High Court has dismissed the said appeal preferred by the original plaintiff rejecting the plaint suit filed by the appellant herein original plaintiff on the ground that the suit is barred by Section of the SARFAESI Act the original plaintiff has preferred the present appeal