C.E.Sathyanarayana Reddy vs The World In India Industrial ...
2021 Latest Caselaw 23114 Mad

                                                                                  C.S.No.660 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 25.11.2021

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                 C.S.No.660 of 2012


                     C.E.Sathyanarayana Reddy                                    ... Plaintiff

                                                         Vs.

                     1.The World in India Industrial Association,
                       Rep by its president Mr.N.R.Madhanan,
                       No.167, Arcot Road, Vadapalani,
                       Chennai – 600 026.

                     2.Mr.R.Sivanandam                                           ... 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. 1908, praying to


                     a) declare that the decree granted in C.S.No.180 of 1998 dated 27.07.2000
                     was tainted by fraud and set aside the same. Consequentially set aside the
                     sale deed executed and bearing registration No.3209 of 2003 dated
                     19.11.2003 registered at the office of Sub Registrar, Thiruporur on the basis
                     of decree in C.S.No.180 of 1988 by this Court as null and void.


                     b) declare that the sale deed dated 20.05.2009 bearing registration No.2434


https://www.mhc.tn.gov.in/judis
                                                                                     C.S.No.660 of 2012

                     of 2009 executed by 1st defendant to 2nd defendant registered at the office of
                     Sub Registrar, Thiruporur was fraudulent null and void.


                     c) pass a decree of permanent injunction restraining to defendants not to
                     alienate or encumber the lands shown in suit Schedule and for costs.


                                          For Plaintiff            : No Appearance
                                          For Defendants           :

                                                     JUDGMENT

When the civil suit was taken up for consideration on 15.11.2021, there was

no representation for the plaintiff and hence, the matter was ordered to be

posted under the caption ' for dismissal '.

2.Even though, the matter is listed today under the caption 'for dismissal',

neither the plaintiff nor his counsel is present to prosecute the matter. Hence

the Civil Suit stands dismissed for default. No costs.

25.11.2021 dk

Index : yes / no Internet : yes / no Speaking / Non speaking order N.SESHASAYEE, J.

dk

https://www.mhc.tn.gov.in/judis C.S.No.660 of 2012

C.S.No.660 of 2012

25.11.2021

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