M/S.St.John Freight Systems Ltd vs Mr.L.A.Fernando
2021 Latest Caselaw 13047 Mad

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                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 02.07.2021

                                                          CORAM

                            THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN

                                                  C.S.No.463 of 2016

                     M/s.St.John Freight Systems Ltd,
                     Rep. by Mr.Benedict Victor, AVP & Company Secretary,
                     Having its Corporate Office at No.480,
                     Anna Salaikhivraj Building Complex II,
                     7th Floor, Nandanam, Chennai 600 035.                .. Plaintiff

                                                         vs

                     Mr.L.A.Fernando
                     8, Parkland Parade,
                     Bath Road, Hounslow,
                     Middlesex 7W59AX,
                     United Kingdom.                                            ...Defendant

                     Prayer:Civil Suit filed under Order IV Rule I of the O.S.Rules Read with
                     Order VII Rule I of C.P.C. praying for the following:

                                a) directing the defendant to pay a sum of US$163,800 is due
                     from the defendant to the plaintiff for the service rendered equivalent to
                     Indian Rupees being Rs.1,11,38,400/- (One crore Eleven Lakhs Thirty
                     Eight Thousand Four Hundred Only) and interest at the rate of 18% on
                     the principal amount of US$163,800 equivalent Indian Rupees
                     1,11,38,400/- (One Crore Eleven Lakhs Thirty Eight Thousand Four
                     Hundred Only) from the date of filing of the suit till the date of
                     realisation.
                                b) directing the defendant to pay the cost of this suit;

                                         For Plaintiff        : No Appearance

https://www.mhc.tn.gov.in/judis/         For Defendant        : No Appearance
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                                                                  DR.G.JAYACHANDRAN,J.
                                                                                  Vri


                                                  JUDGMENT

There is no representation on behalf of the plaintiff

consecutively for the hearings dates 25.01.2021, 24.03.2021, 16.02.2021

and 24.03.2021. Hence, the matter was listed today under the caption for

dismissal. Even today, there is no representation for the plaintiff. Hence,

the suit is dismissed for default. No order as to costs.

02.07.2021

vri

C.S.No.463 of 2016

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