M/S.Kohinoor Enterprises And Chits vs V.P.Balasubramani
2024 Latest Caselaw 416 Mad

Madras High Court

M/S.Kohinoor Enterprises And Chits vs V.P.Balasubramani on 5 January, 2024

                                                                                 SA(MD).No.455 of 2015


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 05.01.2024

                                                         CORAM:

                      THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR


                                                   SA(MD).No.455 of 2015


                    M/s.Kohinoor Enterprises and Chits,
                    Karur, rep. by its Partner, N.Dhandayutham                     ... Appellant

                                                             -vs-

                    1.V.P.Balasubramani
                    2.C.Krishnakumaar                                            .. Respondents



                    PRAYER: The Second Appeal is filed under Section 100 C.P.C to set

                    against the Judgment and Decree, dated 30.08.2023 in A.S.No.101 of

                    2012 on the file of the Principal Subordinate Judge, Karur modifying the

                    Judgment and decree, dated 16.04.2012 in O.S.No.703 of 2007 on the file

                    of the Principal District Munsif Court, Karur.



                                  For Appellants             :      No appearance

                                  For Respondent     No.2    :      Mr.Devaraj



                   1
https://www.mhc.tn.gov.in/judis
                                                                            SA(MD).No.455 of 2015



                                                     JUDGMENT

The Second Appeal is of the year 2015. The learned counsel who

originally appeared for the appellant reported “no instructions”, by duly

filing a memo to that effect on 05.12.2023. This Court taken note of the

said memo, on 08.12.2023 ordered for printing the name of the appellant in

the cause list and thereafter, the matter came up for consideration on

04.01.2024. As there was no representation for the appellant, the same was

directed to be listed today under the Caption “for dismissal”. Today, the

appeal being listed under the caption for dismissal, there is no

representation for the appellant either in the forenoon Session or in the

afternoon session. In the circumstances, this Court is left with no other

option except to dismiss this Second Appeal for non prosecution.

2. Accordingly, the Second Appeal is dismissed for non

prosecution. No costs.

                                                                                 05.01.2024
                    Internet : Yes / No
                    Index    : Yes / No
                    trp

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

To

1. The Principal Subordinate Judge, Karur.

2. The Principal District Munsif Court, Karur.

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

MUMMINENI SUDHEER KUMAR. J.

trp

05.01.2024

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