V.Dhananjeyan vs M/S.Amzen Machines Pvt.Ltd
2021 Latest Caselaw 16972 Mad

                                                                                   C.S.No.58 of 2020

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 18.08.2021

                                                         CORAM

                                   THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                               C.S(Comm.Div.).No.58 of 2020

                     V.Dhananjeyan,
                     Rep.by its Proprietor, M/s.D.Geetha Enterprises,
                     No.C/1, Munusamy Street,
                     Athipet, Chennai-600 058.                                    ... Plaintiff

                                                            Vs.

                     1.M/s.AMZEN Machines Pvt.Ltd.,
                     Represented by Authorized Signatory,
                     No.127, Kilacherry Panchayat,
                     Govindamedu Village-631 402,
                     Thiruvallur District.

                     2.M/s.AMZEN Machines Pvt.Ltd.,
                     Represented by Authorized Signatory,
                     Corporate Office, No.8, L.S.C.Pamposh Enclave,
                     Greater Kailash-1,
                     New Delhi-110 048.                                           ... Defendants

                                    Prayer: The Civil Suit has been filed under Order IV Rule 1 of
                     the Original Side Rules read with Order VII Rule 1 of C.P.C, praying for
                                    (a) directing the Defendants to pay the Plaintiff a sum of
                     Rs.86,50,306/- towards the pending dues on the purchase of above materials


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https://www.mhc.tn.gov.in/judis/
                                                                                       C.S.No.58 of 2020

                     along with a sum of Rs.48,51,755/- towards interest of 24% per annum
                     (from 18.05.2017 to 17.09.2019) totalling Rs.1,35,02,061/- along with
                     further interest on Rs.86,50,306/- from the date of Plaint till the realization
                     of amount;
                                   (b) directing Defendants to pay the costs of the suit.


                                             For Plaintiff   : No appearance
                                                         JUDGMENT

(This case has been heard through video conference)

There is no representation for the plaintiff even today also. When

the matter was called on 28.06.2021, this Court recorded the absence of the

plaintiff and failure to serve summons on the defendant. In spite of

affording a chance to take fresh summons to the defendant, the plaintiff has

not filed batta and also there is no representation today as usual. Hence, the

suit is dismissed for default. No costs.

18.08.2021 rpl

DR.G.JAYACHANDRAN, J.

https://www.mhc.tn.gov.in/judis/ C.S.No.58 of 2020

rpl

C.S.No.58 of 2020

18.08.2021

https://www.mhc.tn.gov.in/judis/