The Branch Manager vs Lakshmy
2021 Latest Caselaw 14895 Mad

                                                                                 A.S.No.605 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED :26.07.2021

                                                     CORAM

                                   THE HON'BLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                                A.S.No.605 of 2018
                                                       and
                                               CMP.No.15807 of 2018


                     The Branch Manager,
                     Punjab National Bank,
                     Gopalapuram Branch,
                     Avvai Shanmugham Salai,
                     Gopalapuram, Chennai – 86.                       ...Appellant/Defendant

                                                        Vs

                     Lakshmy                                          ...Respondent/Plaintiff

                     PRAYER: Appeal Suit filed under Section 96 of CPC to set aside the

                     Judgment and Decree dated 07.04.2018 in O.S.No.3574 of 2016 on the file

                     of the XVI Additional Judge, City Civil Court, Chennai, awarding a sum of

                     Rs.3,00,000/- (Rupees Three Lakhs Only) by way of loss of reputation to

                     the respondent.




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https://www.mhc.tn.gov.in/judis/
                                                                                         A.S.No.605 of 2018

                                   For Appellant        :   No appearance


                                   For Respondent       :   No appearance
                                                            (Not ready in notice)

                                                        JUDGMENT

This Court, by an order dated 21.06.2021, ordered fresh notice to

the respondent and also specifically directed the appellant to file a batta on

or before 24.06.2021, failing which, the Appeal Suit shall stand

automatically dismissed for default.

2. Even till today, the appellant did not file a batta to issue notice

to the respondent. Therefore, the Appeal Suit is dismissed for default. No

costs. Consequently, connected miscellaneous petition is closed.

26.07.2021

gv

Index:Yes/No Internet:Yes/No Speaking Order: Yes/No

https://www.mhc.tn.gov.in/judis/ A.S.No.605 of 2018

To

1. The XVI Additional Judge, City Civil Court, Chennai

2. The Section Officer, V.R.Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ A.S.No.605 of 2018

G.K.ILANTHIRAIYAN.,J.

gv

A.S.No.605 of 2018 and CMP.No.15807 of 2018

26.07.2021

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