J.N.Ramji vs Ruchi Holdings (P) Ltd
2023 Latest Caselaw 653 Mad

                                                                                   C.S.No.209 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 11.01.2023

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE N.SESHASAYEE

                                                 C.S.No.209 of 2012


                     J.N.Ramji                                                       ... Plaintiff

                                                         Vs.

                     1.Ruchi Holdings (P) Ltd.
                     Represented by Director Dr.Subhash Anand
                     having Registered office at House No.3173
                     Sector 21D, Chandigarh 160022

                     2.Subhash Anand

                     3.Capricon Holdings (P) Ltd. Represented by
                     K.Prabu, having office at
                     Old No.39, New No.86, Burkit Road
                     T.Nagar, Chennai 600 017                                    ... Defendants



                     Prayer: The Civil Suit has been filed under Order IV Rule 1 of O.S.Rules
                     red with Order VII Rules 1 C.P.C., praying to pass a judgment and decree;


                     (i) directing the defendants 1 and 2 to execute and register the sale deed
                     along with 3rd defendant in respect of suit schedule property after receiving

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                                                                                         C.S.No.209 of 2012

                     the balance of sale consideration and put the plaintiff in possession.


                     (ii) for permanent injunction restraining the defendants 1 to 3 or anybody
                     claiming through the said defendants or agents or representatives from
                     alienating, encumbering, structurally altering or inducting any third party as
                     a tenant, lessee or otherwise in the suit property and for costs.


                                  For Plaintiff          : No Appearance

                                  For Defendants         : Mr.M.Devendran

                                                     JUDGMENT

The matter was posted before this Court by the learned Additional Master

No.II. In his order he has stated that neither the plaintiff was present, nor

was he represented by counsel. Plaintiff has not appeared before the Court

for few occasions earlier.

2.This Court verified the notes paper of the learned Additional Master No.II

and satisfied with the statements made by the learned Master.

3.Even today, there is no representation for the plaintiff. This Court is

https://www.mhc.tn.gov.in/judis C.S.No.209 of 2012

informed M/s.N.S.Nandakumar has passed away but his son

N.Krishnakumar is very much on record for the plaintiff. This Court finds

the name of Mr.N.Krishnakumar is also printed in the cause list.

4.The Civil Suit stands dismissed for default accordingly.

11.01.2023

kas

Index : yes / no Internet : yes / no Speaking / Non Speaking order

https://www.mhc.tn.gov.in/judis C.S.No.209 of 2012

N.SESHASAYEE, J.

kas

C.S.No.209 of 2012

https://www.mhc.tn.gov.in/judis C.S.No.209 of 2012

11.01.2023

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