Y.Asrafu Ali vs Srinivasan
2021 Latest Caselaw 2005 Mad

                                                                                     C.S.No.886 of 2016
                                                                                and O.A.No.1058 of 2016




                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 29.01.2021

                                                      CORAM:

                                   THE HONOURABLE MR.JUSTICE R.PONGIAPPAN

                                               Civil Suit No.886 of 2016
                                               and O.A.No.1058 of 2016

                     Y.Asrafu Ali,
                     S/o.Yakup Hussain,
                     No.111, Moore Street,
                     Chennai - 600 001.                    ...              Plaintiff
                                                           versus

                     1.Srinivasan,
                       S/o.Govindan

                     2.K.K.Anandan,
                       S/o.Krishnamoorthy

                     3.Manoharan,
                       S/o.Subbaiyan

                     All of them are residing at
                     No.4, Jaffer Syrang Street,
                     Mannady, Chennai - 600 001.           ...              Defendants
                     Prayer: Plaint filed under Order IV of Original Side Rules read with Order
                     VII Rule 1 of C.P.C., praying for the following judgment and decree as
                     against the defendants;



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https://www.mhc.tn.gov.in/judis/
                                                                                               C.S.No.886 of 2016
                                                                                          and O.A.No.1058 of 2016




                                   a) Directing the defendants to execute and register of the sale deed in
                     favour of the plaintiff of more fully described in the schedule mentioned
                     property within the stipulated period by this Court and in event of failure to
                     execute and register of sale deed in favour of plaintiff through Officer of
                     this Court on receipt of Rs.2,00,000/- (Rupees Two Lakhs Only) the balance
                     sale consideration; and
                               b) to award the cost of the suit.

                                        For Plaintiff       : No Appearance
                                        For Defendants      : No Appearance

                                                      JUDGMENT

Today, when the suit is taken up for hearing, there was no

representation on behalf of the plaintiff. Inspite of repeated adjournments,

even after showing the name of the plaintiff in the cause list and also, the

matter is listed under the caption "for dismissal", none have been appeared

on behalf of the plaintiff. Hence, this Civil Suit is dismissed for default.

Consequently, connected Original Application is closed. However, there is

no order as to costs.

29.01.2021

Speaking order / Non-speaking order Index : Yes / No Internet : Yes sri R.PONGIAPPAN, J.

https://www.mhc.tn.gov.in/judis/ C.S.No.886 of 2016 and O.A.No.1058 of 2016

sri

Civil Suit No.886 of 2016 and O.A.No.1058 of 2016

29.01.2021

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