R.Mayandi vs C.Somasundaram
2023 Latest Caselaw 6349 Mad

                                                                        C.M.A(MD)No.1234 of 2010



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 15.06.2023

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                            C.M.A(MD)No.1234 of 2010


                     R.Mayandi                                 ... Appellant/Petitioner

                                                        Vs.

                     1.C.Somasundaram

                     2.E.Pethciammal

                     3.E.Chendu

                     4.N.Muthupandi

                     5.M/s.Sunil & Co., financiaries,
                       D.No.40, General Muthiah Mudali Street,
                       Sowcarpet,
                       Chennai-600 079.                      ... Respondents/Respondents

                     PRAYER: Civil Miscellaneous Appeal is filed under Section 75 (2) of
                     Provincial Insolvency Act 1920, to set aside the judgment and decree
                     passed in I.P.No.7 of 2008, dated 12.03.2010 on the file of the 1st
                     Additional District Court, Tirunelveli.

                                     For Appellant    : No Appearance

                                     For Respondents : No Appearance

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                                                                               C.M.A(MD)No.1234 of 2010



                                                         JUDGMENT

The learned counsel for the appellant reported no instructions and

has filed a memo to the said effect on 13.06.2023. Registry was directed

to print the name of the appellant and the same was listed on 14.06.2023.

Since there was no representation on the side of the appellant, the matter

is listed today under the caption “for dismissal”. Even today, there is no

representation on the side of the appellant.

2. Hence, the Civil Miscellaneous Appeal stands dismissed for

default. No costs.

                                                                                      15.06.2023
                     NCC              :   Yes / No
                     Index            :   Yes / No
                     Internet         :   Yes / No

                     gbg

                     To

1.The I Additional District Court, Tirunelveli.

2.The Section Officer, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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

C.M.A(MD)No.1234 of 2010

R.VIJAYAKUMAR,J.

gbg

Judgment made in C.M.A(MD)No.1234 of 2010

15.06.2023

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