M/S.Sri Amirtha Tex vs P.Srinivasan
2023 Latest Caselaw 11008 Mad

                                                                  S.A.Nos.1152 and 1153 of 2002

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 Dated : 22.08.2023

                                                     CORAM

                              THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                         S.A.Nos.1152 and 1153 of 2002

                     M/s.Sri Amirtha Tex,
                     rep. by its Managing Partner S.S.Kandasamy
                     S/o Seiyappa Gounder
                     93, 93A, Vaiyapuri Nagar,
                     1st Cross, L.N.S.Village,
                     Karur
                                                         ... Appellant in S.A.No.1152 of 2002

                     S.S.Kandasamy
                                                         ... Appellant in S.A.No.1153 of 2002

                                                        -vs-

                     1.P.Srinivasan
                     2.K.Kamalatchi
                     3.S.N.Subramanian
                     4.Nallammal
                                                       ... Respondents in S.A.No.1152 of 2002


                     1.M/s.Sri Ammuni Tex,
                       rep. by its Partner,
                       16- E, Vaiyapuri Nagar,
                       Karur.

                     2.Karuppanna Gounder
                     3.Thanikachalam
                     4.P.Srinivasan
                     5.S.N.Subramniam
                     6.Kamalatchi
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                                                                  S.A.Nos.1152 and 1153 of 2002

                     7.K.Sarasu
                     8.R.Palanisami
                     9.Nallammal
                                                      ... Respondents in S.A.No.1153 of 2002

                     (cause title accepted vide order dated 13.06.2002 made
                      in CMP Nos.7608 and 7609 of 2002)


                     COMMON PRAYER: Second Appeals filed under Section 100 Code of
                     Civil Procedure against the Common Judgment and Decree dated
                     07.11.2000 made in A.S.Nos.75 and 98 of 2000 on the file of the
                     Additional District Judge-cum-Chief Judicial Magistrate Court, Karur
                     reversing the Common Judgment and Decree dated 30.03.1993 made in
                     O.S.Nos.238 and 249 of 1989 on the file of the Principal District Munsif
                     Court, Karur.

                     In S.A.No.1152 of 2002

                                  For Appellant     ... Mr.Anand Chandrasekara for
                                                        M/s Sarovabhuman Associates

                                  For Respondents   ... No appearance

                     In S.A.No.1153 of 2002

                                  For Appellant     ... Mr.Anand Chandrasekara for
                                                        M/s Sarovabhuman Associates

                                  For Respondents   ... Mr.S.Gokulraj for R5
                                                        No appearance for R4, 6, 7 & 9




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                                                                         S.A.Nos.1152 and 1153 of 2002


                                                  COMMON JUDGMENT

                                  When the matter is taken up for hearing today, the learned counsel

                     for the appellants would submit that there is no instruction from the

                     appellants.



                                  2. In view of the above submission, these Second Appeals are

                     dismissed for non-prosecution. No costs.

                                                                                          22.08.2023
                     NCC : Yes/No
                     Index : Yes/No
                     Internet: Yes
                     skn


                     To:

                     1.The Additional District Judge-cum-
                      Chief Judicial Magistrate Court, Karur.

                     2.The Principal District Munsif Court, Karur.

                     3.The Section Officer,
                       V.R. Section,
                       Madurai Bench of Madras High Court,
                       Madurai.




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                                      S.A.Nos.1152 and 1153 of 2002


                                  KRISHNAN RAMASAMY, J.

skn

S.A.Nos.1152 and 1153 of 2002

22.08.2023

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