Indian Bank A Body Corporate vs N.Devarajan
2021 Latest Caselaw 16435 Mad

                                                                             S.A..No.124 of 2011



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED :      11.08.2021

                                                     CORAM

                                   THE HONOURABLE MRS. JUSTICE R. HEMALATHA

                                               S.A.No. 124 of 2011
                                                        and
                                                M.P.No.1 of 2011
                     1.Indian Bank a body Corporate
                     carrying on the banking business
                     having its Head Office at
                       Indian Bank Building,
                       No.31, Rajaji Salai, Chennai - 600 001.

                     2.The General Manager,
                       Indian Bank,
                       Central Office,
                       No.31, Rajaji Salai, Chennai - 600 001.

                     3.The Assistant General Manager,
                       Indian Bank (Premises Department),
                       Central Office,
                       No.31, Rajaji Salai, Chennai - 600 001.

                     4.The Assistant General Manager,
                       Indian Bank, Circle Office,
                       TKM Complex, Katpadi Road,
                       Vellore, Vellore District.                       ... Appellants

                                                        Vs.

                     N.Devarajan                                        ... Respondent

                     Page 1 of 3

https://www.mhc.tn.gov.in/judis/
                                                                                S.A..No.124 of 2011



                     Prayer: Second Appeal filed under Section 100 of the Civil Procedure
                     against the decree and judgment dated 28.04.2010 in A.S. No.28 of 2009,
                     on the file of the District Court, Thiruvannamalai, reversing the decree
                     and judgment dated 28.11.2006, in O.S. No.50 of 2002, on the file of the
                     Additional Sub-Court, Thiruvannamalai.
                                            For Appellant     : No appearance
                                            For Respondent    : Mr.S.Udayakumar
                                                    JUDGMENT

When the second appeal came up for hearing on 09.08.2021,

there was no representation for the appellant and hence was directed to

be posted under the caption 'for dismissal' on 11.08.2021. Even today,

i.e., 11.08.2021 there is no representation for the appellant. The learned

counsel for the respondent is present.

2. In view of the same, the Second Appeal is dismissed for

default. No costs. Consequently, the connected Miscellaneous Petition is

closed.

11.08.2021

Index: Yes/No Internet: Yes/No Speaking/Non-Speaking order mtl

https://www.mhc.tn.gov.in/judis/ S.A..No.124 of 2011

R. HEMALATHA, J.

mtl

To

1. The District Court, Thiruvannamalai.

2. The Additional Sub-Court, Thiruvannamalai.

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

S.A.No. 124 of 2011 and M.P.No.1 of 2011

11.08.2021

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