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G.Muthukumar vs A.Subramanian
2021 Latest Caselaw 9736 Mad

Citation : 2021 Latest Caselaw 9736 Mad
Judgement Date : 16 April, 2021

Madras High Court
G.Muthukumar vs A.Subramanian on 16 April, 2021
                                                                                     C.S.No.738 of 2012

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 16.04.2021

                                                        CORAM:

                                            MR.JUSTICE N.SESHASAYEE

                                                   C.S.No.738 of 2012

                      G.Muthukumar                                                ... Plaintiff

                                                            Vs.

                      A.Subramanian                                               ... Defendant


                      PRAYER : This suit is filed under Order VII Rule I C.P.C R/w. Order IV
                      Rule 1 of Original Side Rules.

                                          For Plaintiff       :     No Appearance
                                          For Defendant       :     Mr.S.Udhayasankar

                                                        JUDGMENT

No representation for the plaintiff. Learned counsel for the defendant is present and submitted that he has not even been served with a copy of the plaint. This was the state of affairs vis-a-vis the case right from 10.02.2014.

2. Even today, the plaintiff has not served copy of the plaint to the learned counsel for the defendant. In these pandemic days, this Court is not inclined N.SESHASAYE, J.,

http://www.judis.nic.in C.S.No.738 of 2012

ssn

to dismiss any suit either the plaintiff or the defendant could not login the virtual court. This case makes an exception, because, the plaintiff does not appear to have shown interest to appear atleast either before the learned Master or before the Court. Hence, this Court felt that the plaintiff is not interested to prosecute the suit. Hence, this suit is dismissed for default. No costs.

16.04.2021 ssn

C.S.No.738 of 2012

http://www.judis.nic.in

 
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