Deccan Finance Limited vs B.Appavoo
2023 Latest Caselaw 7352 Mad

                                                                                       CS.No.449/1995


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 30.06.2023

                                                         CORAM:

                                    THE HON'BLE MS.JUSTICE R.N.MANJULA

                                                  CS.No.449 of 1995

                     Deccan Finance Limited,
                     a Public Limited Company,
                     having its office at No.38,
                     Audiappa naicken Street,
                     Madras 600 079, represented
                     by its Deputy Managing
                     Director Mr.M.C.Bhansali                      ...                Plaintiff

                                                         Versus
                     1.B.Appavoo
                     2.S.Kadambanathan                             ...                Defendants

                     PRAYER: Civil Suit filed under Order XXXXIII Rule 8 of Madras High
                     Court O.S.Rules and Under Section 20 of Arbitration Act, praying to direct
                     the defendants to file into this Court the original arbitration agreement dated
                     12.03.1992 (Clause -15 of the hire purchase agreement dated 12.03.1992
                     between the plaintiff and defendants).

                                         For Plaintiff        : M/s.Aiswarya for
                                                                M/s.Surna & Surana
                                         For Defendant        : M/s.T.Kokilavani




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                                                                                          CS.No.449/1995


                                                                                   R.N.MANJULA, J.

                                                                                                    jrs


                                                           JUDGMENT

No representation for the plaintiff for the consecutive two hearings.

The suit of the year 1995 is pending without any progress. Since the

petitioner did not show any inclination to conduct the suit, the suit is

'dismissed for default'.

30.06.2023

jrs

Speaking order / Non-speaking order Internet: Yes/No Neutral :Yes/No

To Mr.M.C.Bhansali The Deputy Managing Director, Deccan Finance Limited, Public Limited Company, No.38,Audiappa Naicken Street, Madras 600 079.

CS.No.449 of 1995

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