M.Loganathan vs The Odugathur Palanokku ...
2022 Latest Caselaw 7250 Mad

                                                                                     S.A.No.590 of 2010


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 06.04.2022

                                                         CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                     S.A.No.590 of 2010
                                                            and
                                                     M.P. No.1 of 2010

                     1.M.Loganathan
                     2.M.Ganapathy
                     3.M.Ranganathan                                      ... Appellants
                                                           ..Vs..

                     The Odugathur Palanokku Co-operative Society,
                     C-2522, Odugathur - Nemanthapuram
                     Agricultural Co-operative Bank by its President
                     At Odugathur, Vellore Taluk and District.       ... Respondent

                     PRAYER : Second Appeal filed under Section 100 C.P.C., against the
                     decree and judgment dated 26.02.2010 in A.S.No.67 of 2007 on the file
                     of the Sub Court, Vellore, upholding the decree and judgment in
                     O.S.No.1136 of 1996 dated 29.11.2006 on the file of the Additional
                     District Munsif Court, Vellore.


                                    For Appellants     : Ms.Malarvizhi
                                    For Respondent     : Mr.P.Raghunathan
                                                       for M/s.T.S.Gopalan & Co




https://www.mhc.tn.gov.in/judis
                                                                                    S.A.No.590 of 2010




                                                   JUDGMENT

When the second appeal came up for hearing on 05.04.2022,

there was no representation for the appellants and hence the Registry was

directed to post this matter under the caption "for dismissal' on

06.04.2022.

2.Today, when the matter is taken up for hearing, learned

counsel for the appellants is not ready to argue the case. The Second

appeal is of the year 2010. A perusal of the records shows that concurrent

finding was recorded by both the Courts below. Further, I do not find any

reason to adjourn the case.

3. In view of the same, this Second Appeal is dismissed for non

prosecution. No costs. Consequently connected miscellaneous petition is

closed.

06.04.2022 Index : Yes/No Internet : Yes/No mtl

https://www.mhc.tn.gov.in/judis S.A.No.590 of 2010

R. HEMALATHA, J.

mtl

To

1. The Sub Court, Vellore

2. The Additional District Munsif Court, Vellore.

3. The Section Officer, V.R. Section, High Court, Madras.

S.A.No.590 of 2010 and M.P. No.1 of 2010

06.04.2022

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