Indian Bank vs M.Viswanathan
2021 Latest Caselaw 17221 Mad

                                                                                     S.A.No.1036 of 2007

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 23.08.2021

                                                         CORAM

                            THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                S.A.No.1036 of 2007 &
                                                   M.P.No.1 of 2007

                      Indian Bank,
                      Kilpauk Branch,
                      rep. by its Senior Manager,
                      Chennai – 600 010.
                      Regd. Office
                      31, Rajaji Salai,
                      Chennai – 600 001.                                       ...     Appellant

                                                           Vs
                      1.M.Viswanathan
                      2.V.Kamaraj
                      3.V.Shanthi                                              ...    Respondents

                      PRAYER: Second appeal filed under section 100 of Code of Civil
                      Procedure against the Judgment and Decree dated 25.09.2006 passed in
                      A.S.No.221 of 2005 by the learned Additional District Judge, Fast Track
                      Court-II, Chennai, confirming the judgment and decree in O.S.No.2157 of
                      2002 dated 14.10.2004 passed by the learned XVII Assistant Judge, City
                      Civil Court, Chennai.
                                  For Appellant              : No appearance
                                  For Respondent 1           : Mr.R.M.Arunachalam

                      1/4



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                                                                                     S.A.No.1036 of 2007



                                                      JUDGMENT

(Heard through video conferencing) The matter is listed under the caption “for dismissal” today. This

Court in its earlier order dated 09.08.2021 recorded the submissions made

by the learned counsel for the Appellant that he is no longer the counsel for

the Appellant and directed the Registry to list the second appeal for hearing

on 17.08.2021 by printing the name of the Appellant in the causelist.

2. On 17.08.2021, though the name of the Appellant was printed in

the causelist, there was no representation on the side of the Appellant once

again and thereafter, this Court directed Registry to list the matter under the

caption “for dismissal” today i.e., 23.08.2021. Even today, there is no

representation on the side of the Appellant. It can now be inferred that the

Appellant is not interested in prosecuting this second appeal. Accordingly,

this second appeal is dismissed for non-prosecution. No costs. Consequently,

connected miscellaneous petition is closed.

23.08.2021 nl

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Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order

To

1. The Additional District Judge, Fast Track Court-II, Chennai

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

ABDUL QUDDHOSE, J.

http://www.judis.nic.in S.A.No.1036 of 2007

nl

S.A.No.1036 of 2007

23.08.2021

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