Ruckmani Ram Ragav Spinners (P) Ltd vs U.Muthukumarvel
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Madras High Court

Ruckmani Ram Ragav Spinners (P) Ltd vs U.Muthukumarvel on 24 November, 2025

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 24-11-2025

                                                            CORAM

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                                   S.A.No.511 of 2014
                                                          and
                                                    M.P.No.1 of 2014

                Ruckmani Ram Ragav Spinners (P) Ltd.,
                Rep. By its Managing Director
                Mr.A.Gokulakrishanan,
                No.5/453, Thadagam Road,
                Kanuvai,
                Coimbatore.                                                                  ...
                Appellant
                                                    Vs



                1. U.Muthukumarvel

                2. C.Francis Krishnaraj
                   Prop SNV Steels,
                   No.353, Angalamman Kovil Street,
                   Ramanathapuram,
                   Coimbatore.                                                         ... Respondents
                PRAYER:
                          This Second Appeal is filed under Section 100 C.P.C., against the judgment
                and decree passed in A.S.No.21 of 2013 dated 11.10.2013 on the file of the IV
                Additional District Judge at Coimbatore, confirming the judgment and decree



                1/4




https://www.mhc.tn.gov.in/judis              ( Uploaded on: 27/11/2025 11:00:04 am )
                passed in O.S.No.253 of 2009 on the file of the II Additional Subordinate Judge of
                Coimbatore dated 12.12.2012.


                                  For Appellant          : No appearance

                                  For R1                 :Mr.P.Saravana Sowmiyan

                                  R2                     : Batta due

                                                             JUDGMENT

When the matter was listed for hearing on 21.11.2025, there was no

representation for the appellant, hence, Registry was directed to list the matter

under the caption “for dismissal” on 24.11.2025 (i.e.,) today. When the matter is

called today, there is no representation for the appellant. Though sufficient

opportunity was given to the appellant, the appellant is not interested in

prosecuting the second appeal.

2. Hence, this second appeal is dismissed for non prosecution. No costs.

Consequently, connected miscellaneous petition is closed.

24.11.2025 mfa Index: Yes / No

https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 11:00:04 am ) Speaking Order / Non-speaking Order Neutral Citation: Yes / No

To

1. IV Additional District Judge at Coimbatore

2. The II Additional Subordinate Judge of Coimbatore

3. The Section Officer, VR Section, High Court, Chennai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 11:00:04 am ) DR. A.D. MARIA CLETE, J

mfa

and

24.11.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 11:00:04 am )