Annai Meera Foundation vs Indbank Housing Ltd
2021 Latest Caselaw 20156 Mad

                                                                        S.A.(MD)No.1305 of 2006

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 30.09.2021

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             S.A.(MD)No.1305 of 2006
                                                       and
                                               M.P.(MD)No.1 of 2006


                   Annai Meera Foundation
                   Rep., by its Proprietor
                   R.Sundar,
                   S/o.Rajagopal,
                   D.No.85/A1, Arunachalam Street,
                   S.S.Colony,
                   Madurai-10.                 ... Plaintiff / 1st Respondent / Appellant



                                                    -Vs-


                   1.Indbank Housing Ltd.,
                     Alagarkoil Road,
                     K.Pudur,
                     Madurai.                     ... 3rd Defendant / Appellant / Respondent

                   2.Marg Company
                     Partnership Firm
                     Rep., by its one Partner Mr.S.V.Ganesan,
                     S/o.Sundaramurthy,
                     3-B, A-A Road,
                     Gana Oil Puram, Madurai. ... 1st Defendant / 2nd Respondent / Respondent

                   3.Priyanga Arkade Ltd.,
                     Rep. By its Managing Director,
                     Francis Pandian,
https://www.mhc.tn.gov.in/judis/


                   1/4
                                                                          S.A.(MD)No.1305 of 2006

                      D.No.41, 1st Street,
                      Visvasapuri, Vilangudi,
                      Madurai-16.          ... 2nd Defendant / 3rd Respondent / Respondent


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the judgment and decree of the Principal Sub Judge, Madurai
                   daetd 28.11.2005 made in A.S.No.142 of 2004 in reversing the well
                   considered judgment and decree of the District Munsif Court, Melur dated
                   25.03.2004 made in O.S.No.190 of 2002.


                                        For Appellant     : Mr.R.Murali
                                        For R1            : Mr.K.Pandi
                                        For R2            : Mr.E.Murugan
                                        For R3            : Mr.A.Haja Mohideen




                                                   JUDGMENT

The learned counsel appearing for the appellant has filed a memo

reporting 'no instructions'. The said memo is taken on record. The second

appeal is dismissed for non-prosecution. No costs. Consequently,

connected miscellaneous petition is closed.

30.09.2021

Internet : Yes/No Index : Yes/No rmi

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

S.A.(MD)No.1305 of 2006

To

1.The Principal Sub Judge, Madurai.

2.The District Munsif Court, Melur.

Copy To The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.1305 of 2006

G.R.SWAMINATHAN.J.,

rmi

Judgment made in S.A.(MD)No.1305 of 2006 and M.P.(MD)No.1 of 2006

30.09.2021

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