V. Murugesan vs The Union Of India Owning
2021 Latest Caselaw 21549 Mad

                                                                                        A.S.282 of 2012



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 27.10.2021

                                                      CORAM:

                                   THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                               A.S.No.282 of 2012
                                                        and
                                           M.P.Nos.2 of 2009 & 1 of 2010

                                            [Through video conferencing]

                 V. Murugesan                                                 ...Appellant/Plaintiff
                                                           -vs-

                 The Union of India Owning
                 Southern Railway rep. By
                 The General Manager,
                 Southern Railway,
                 Park Town, Chennai – 3.                               ... Respondent /Defendant

                 PRAYER: First Appeal is filed under Order 41 of the Code of Civil

                 Procedure, to set aside the Decree and Judgment made in O.S.No.1473 of

                 2002 dated 12.02.2008 by the Learned VII Additional Judge, City Civil Court,

                 Chennai and decreed the suit in OS.No.1473/2002 as prayed for with costs.



                                          For Appellant           : No appearance

                                          For Respondent          : No appearance



                 1/4
https://www.mhc.tn.gov.in/judis/
                                                                                         A.S.282 of 2012



                                                       ORDER

When the matter came up for hearing on 26.10.2021, there was no

representation on behalf of the appellant and hence the matter was directed to

be listed under the caption, “for dismissal” on 27.10.2021 and accordingly, it

is listed today.

2. Even today also, there is no representation on behalf of the appellant.

3.Accordingly, this First Appeal is dismissed for non-prosecution. No

costs. Consequently, the connected civil miscellaneous petitions are also

closed.

                                                                                          27.10.2021

                 Internet : Yes / No
                 Index    : Yes / No
                 gv

https://www.mhc.tn.gov.in/judis/ A.S.282 of 2012

To:

1. The Learned VII Additional Judge, City Civil Court, Chennai

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

https://www.mhc.tn.gov.in/judis/ A.S.282 of 2012

A.A.NAKKIRAN, J.

gv

A.S.No.282 of 2012 and M.P.Nos.2 of 2009 & 1 of 2010

27.10.2021

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