K.A.Nair vs M/S.Chandra Jewellers
2022 Latest Caselaw 16834 Mad

                                                                      O.S.A.No.4 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 26.10.2022

                                                    CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI
                                                    and
                                  THE HONOURABLE MR.JUSTICE SUNDER MOHAN

                                               O.S.A.No.4 of 2014

                  K.A.Nair                                               ... Appellant

                                                      Vs.

                  1.M/s.Chandra Jewellers
                    a Partnership Firm,
                    Rep. By its Managing Partner,
                    Mr.V.P.Subash Chandran,
                    Having Office at
                    97, Egmore High Road,
                    Egmore, Chennai 600 008.

                  2.V.P.Subash Chandran
                  3.V.P.Ramachandran (deceased)
                  4.V.P.Jayanarayanan
                  5.Rema Ramachandran
                  6.Gokul
                  7.Nikhila                                            ... Respondents

                  (RR5 to 7 brought on record as Lrs of the
                  deceased R3 vide order of this Court dated
                  24.07.2017 made in M.P.Nos.1 & 2 of 2015
                  in O.S.A.No.4 of 2014)

                  1/4


https://www.mhc.tn.gov.in/judis
                                                                                   O.S.A.No.4 of 2014

                  Prayer: This Original Side Appeal is filed under Order XXXVI Rule 9 of O.S.
                  Rules against the judgment and decree of this Court dated 31.07.2012 made in
                  C.S.No.582 of 2002.
                                            For Appellant    : Ms.Rukumani
                                                               for M/s.P.Ramanujam

                                            For RR1 to 4     : Mr.V.Raghavachari


                                                         JUDGMENT

[Judgment of the Court was delivered by V.M.VELUMANI,J.]

Ms.Rukumani, learned counsel representing Mr.P.Ramanujam, learned

counsel appearing for the appellant reported 'no instructions' and made an

endorsement to that effect.

2.Recording the submissions and the endorsement made by the learned

counsel appearing for the appellant, this Original Side Appeal is dismissed. No

costs.

(V.M.V., J) (S.M., J) 26.10.2022 Index : Yes / No (gsa)

https://www.mhc.tn.gov.in/judis O.S.A.No.4 of 2014

https://www.mhc.tn.gov.in/judis O.S.A.No.4 of 2014

V.M.VELUMANI, J.

and SUNDER MOHAN, J.

(gsa)

O.S.A.No.4 of 2014

26.10.2022

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