The President vs The Resident'S Welfare ...
2021 Latest Caselaw 10944 Mad

                                                                             S.A.No.751 of 2009


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 28.04.2021

                                                     CORAM

                                      THE HONOURABLE Ms. JUSTICE P.T. ASHA


                                               S.A.No.751 of 2009

                     The President,
                     Tamilnadu Handloom Weavers'
                     Co-operative Society Employees Union,
                     Thillaiadi Valliammai Maaligai,
                     No.350, Pantheon Road,
                     Egmore, Chennai- 600008.

                                                                         ... Appellant

                                                       Vs


                     1. The Resident's Welfare Association of
                     41, 42 and 43r streets and VI Avenue,
                     Ashok Nagar, Chennai - 600083,
                     represented by its Secretary K.K. Kameswaran,
                     No.6, 43rd Street,
                     Ashok Nagar,
                     Chennai- 600083
                     (Regn.No.233/01)


                     2. The Chairman,
                     Tamilnadu Housing Board,
                     Nandanam,
                     Chennai- 600 035.



                     1/4



https://www.mhc.tn.gov.in/judis/
                                                                                     S.A.No.751 of 2009


                     3. The Commissioner,
                     Corporation of Chennai,
                     Ripon Buildings,
                     Park Town,
                     Chennai - 600003.

                                                                                 ... Respondents


                     Prayer : Appeal filed under Section 100 of the Civil Procedure Code
                     against the judgment and decree of the learned VI Additional Judges,
                     City Civil Court, Chennai dated 26.09.2008 made in A.S.No.696 of
                     2006 confirming that of the learned XIV Assistant Judge, City Civil
                     Court, Chennai dated 30.11.2005 made in O.S.No.4794 of 2002.



                               For Appellant           :   No appearance

                               For Respondents        :     Mr. M.L. Ramesh for R1




                                                    JUDGMENT

When the matter had come up on 26.04.2021, there was no

appearance on behalf of the appellant.

2. Today, the matter was listed under the caption 'for dismissal',

however, once again there was no appearance on behalf of the

https://www.mhc.tn.gov.in/judis/ S.A.No.751 of 2009

appellant. The Second Appeal therefore stands dismissed for default.

No costs.

28.04.2021

mrn

Index : Yes/No Speaking order/non-speaking order

To

1. The VI Additional Judges, City Civil Court, Chennai

2. The XIV Assistant Judge, City Civil Court, Chennai

https://www.mhc.tn.gov.in/judis/ S.A.No.751 of 2009

P.T.ASHA, J.

mrn

S.A.No.751 of 2009

28.04.2021

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