M/S.Shantinath & Co vs Sivagami
2025 Latest Caselaw 7433 Mad

Madras High Court

M/S.Shantinath & Co vs Sivagami on 24 September, 2025

                                                                    1
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 24.09.2025

                                                            CORAM :

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
                                                     S.A.No.684 of 2014
                    M/s.Shantinath & Co.,
                    Registered Partnership Firm
                    Rep by its Partnership Visanji Rakalji
                    No.4, Sabapathypuram
                    Mahaveer Colony,
                    Tirupur.                                                             ... Appellant
                                                          Vs.
                    Sivagami                                                             ...Respondent

                    PRAYER : This Second Appeal is filed under Section 100 of CPC to set

                    aside the Judgment and Decree passed by the Principal District Judge,

                    Coimbatore, dated 28.04.2008 in A.S.No.75 of 2006 confirming the Judgment

                    and Decree dated 22.03.2006 made in O.S.No.75 of 2000 on the file of the

                    Subordinate Judge, Tirupur.

                              For Appellant            : No appearance
                              For Respondent           : M/s.S.M.S.Shriram Narayanan

                                                          JUDGMENT

When this matter was called on 17.09.2025, there is no representation

for the appellant and hence, this matter has been listed today i.e., on

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 08:31:53 pm )

24.09.2025 under the caption, 'For Dismissal'. Even today, there is no

representation for the appellant.

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

                    Index: Yes/No                                                                 24.09.2025
                    Speaking/Non-speaking Order
                    gv/ay




                    To

1. The Principal District Judge, Coimbatore,

2. The Subordinate Judge, Tirupur.

3. The Section Officer,

V.R.Section,

High Court, Madras.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 08:31:53 pm )

DR. A.D.MARIA CLETE.,J gv/ay

24.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 08:31:53 pm )