Indian Overseas Bank vs Ganesan
2021 Latest Caselaw 5226 Mad

                                                                            S.A.No.251 of 2002

                                 IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 26.02.2021

                                                       CORAM

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                  S.A.No.251 of 2002
                                               and CMP.No.2046 of 2002

                     Indian Overseas Bank
                     represented by its
                     Manager, Royapuram Branch,
                     Chennai.                            ... Appellant/3rd Defendant
                                                         Vs.
                     1.Ganesan
                     2.Elumalai
                     3.Manoharan
                     4.Malliga
                     5.Chitra
                     6.Poongavana Naicker
                     7.Chandran                          ... Respondents/Plaintiffs 1 to 5
                                                                 Defendants 1 & 2

                     PRAYER: This Appeal has been filed under Section 100 of Code of
                     Civil Procedure against the judgment and decree dated 30.04.2001
                     in A.S.No.2 of 2001, on the file of the learned Principal District
                     Court, Tiruvannamalai, confirming the judgment and decree in
                     O.S.No. 327 of 1994 on the file of the Sub Court, Tiruvannamalai.


                                For Appellant            : No appearance
                                For Respondents 1 & 2    : Mr.T.R.Rajaraman
                                For R3 to R7             : No appearance



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                                                                           S.A.No.251 of 2002



                                                                RMT.TEEKAA RAMAN., J


                                                                                          dua
                                                   JUDGMENT

There was no representation for the appellant for the last

two hearings and hence, the matter was posted under the caption

“for dismissal”. Even today (26.02.2021), there is no

representation for the appellant.

2.The learned counsel for the respondents 1 & 2 present

today.

3.Hence, this Second Appeal stands dismissed for default.

No costs. Consequently, connected Miscellaneous Petition is also

closed.

26.02.2021

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

To

1.The Principal District Court, Tiruvannamalai.

2.The Sub Court, Tiruvannamalai.

S.A.No.251 of 2002

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