M/S. Ajantha Cycle Mart vs P.M.A.S. Beemaraj
2022 Latest Caselaw 9518 Mad

                                                                                S.A.(MD)No.273 of 2005

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 07.06.2022

                                                       CORAM :

                                  THE HONOURABLE Mrs. JUSTICE R. HEMALATHA

                                               S.A.(MD)No. 273 of 2005


                     M/s. Ajantha Cycle Mart,
                     rep. by one of its partner,
                     R.Nachiappan.                          ... Appellant /appellant/ 4th respondent


                                                          Vs.


                     1.P.M.A.S. Beemaraj
                     for himself and also as the Kartha
                     of the Joint Hindu Family

                     2.P.Kathirvel
                     3.P.Nagendravel
                     4.P.Murugeshwaran

                     5.M/s.V.P. Periyasamy Nadar,
                     a registered partnership firm,
                     rep. by its Partner,
                     A.Ramachandran                                      ... Respondents


                     Prayer : Second Appeal is filed under Section 100 CPC as against the

                     Judgment and Decree, dated 23.09.2004 rendered in A.S.No.7 of 2004 on

                     the file of the Additional District Judge (Fast Track Court), Virudhunagar,

                     confirming the decree and the Judgment, dated 16.09.2003 rendered in

                     O.S.No.124 of 1996 on the file of the Subordinate Judge, Virudhunagar.
https://www.mhc.tn.gov.in/judis
                                                                              S.A.(MD)No.273 of 2005



                                  For Appellant                         : No appearance

                                  For 3rd respondent                    : Mr. S. Gokulraj
                                  For Respondent Nos.1,2,4 and 5       : No appearance


                                                    JUDGMENT

When the second appeal came up for hearing on 06.06.2022,

there was no representation for the appellant and hence was directed to be

posted under the caption 'for dismissal' on 07.06.2022. Even today, i.e.,

07.06.2022 there is no representation for the appellant. The learned counsel

for the 3rd Respondent is present.

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

prosecution. No costs.

07.06.2022

Index : Yes/No Internet :Yes/No trp

To

1. The Additional District Judge (Fast Track Court), Virudhunagar.

2. The Subordinate Judge, Virudhunagar.

https://www.mhc.tn.gov.in/judis S.A.(MD)No.273 of 2005

R. HEMALATHA, J.,

trp

S.A.(MD)No. 273 of 2005

07.06.2022

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