M/S.Sri Mahalakshmi Finance vs P.Muthusamy
2022 Latest Caselaw 469 Mad

                                                                                  S.A.No.1179 of 2010

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 07.01.2022

                                                       CORAM

                                  THE HONOURABLE MR.JUSTICE R. PONGIAPPAN

                                               S.A.No.1179 of 2010
                                                       and
                                                 M.P.No.1 of 2010

                  1.M/s.Sri Mahalakshmi Finance
                    represented by Managing Partner
                    Marappa Gounder,
                    55C, Gandhi Salai, Rasipuram,
                    Namakkal District.
                  2.Marappa Gounder
                  3.M.Ganesan
                  4.M.Palanivel                                               .. Appellants

                                                        vs.
                  1.P.Muthusamy
                  2.K.Vaithiyalingam
                  3.R.Ramachandran
                  4.K.Ramasamy Gounder
                  5.K.A.R. Rajan                                              .. Respondents

                  Prayer : The Second Appeal is filed under Section 100 of C.P.C.
                  against the Judgment and Decree of the Subordinate Court at
                  Rasipuram, dated 19.02.2010 in A.S.No.145 of 2008 confirming the
                  judgment and decree of the District Munsif Court at Rasipuram dated
                  20.02.2007 in O.S.No.172 of 2004 inter-alia.

                                  For Appellants           :      Ms.Anjane Vasan
                                                                  for Mr.P.Valliappan
                                  For Respondents 1 to 5          :      No appearance


                                                   JUDGMENT

Today, when the appeal came up for hearing, Ms.Anjane Vasan

(Enrl.No.3002/2018), learned counsel appearing on behalf of https://www.mhc.tn.gov.in/judis

S.A.No.1179 of 2010

Mr.P.Valliappan, who is the learned counsel for the appellants,

appeared before this Court through Video Conference and made a

submission that the appellants are not interested in proceeding with

the appeal.

2. Recording the said submission, the Second Appeal is

dismissed for default. No costs. Consequently, connected

miscellaneous petition is closed.

07.01.2022

Internet : Yes/No Index : Yes/No rsi

To

1.The Subordinate Judge, Rasipuram.

2.The District Munsif, Rasipuram.

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

S.A.No.1179 of 2010

R. PONGIAPPAN, J.

rsi

S.A.No.1179 of 2010 and M.P.No.1 of 2010

07.01.2022

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