M.D.Sridevi vs L.Alan David
2022 Latest Caselaw 8798 Mad

                                                                      S.A.No.576 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 26.04.2022

                                                     CORAM

                              THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                              S.A.No.576 of 2016
                                           and CMP No.10538 of 2016

                     M.D.Sridevi                                           ...Appellant

                                                        Vs.

                     1.L.Alan David

                     2.The General Manager,
                       Southern Railway,
                       Park Town,
                       Chennai – 03.

                     3.The Sr. Divisional Personnel Officer,
                       Southern Railway,
                       Madras Division,
                       Park Town,
                       Chennai – 03.

                     4.The Divisional Personnel Officer,
                       Southern Railway,
                       Madras Division,
                       Park Town,
                       Chennai – 03.

                     5.L.Alexander

                     6.L.Abale

                     7.L.Moses

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https://www.mhc.tn.gov.in/judis
                                                                                  S.A.No.576 of 2016



                     8.L.Solomon Raj

                     9.L.Rebaka

                     10.L.Gracy

                     11.L.Kamap                                                   ... Respondents


                     PRAYER : Second Appeal filed under Section 100 of C.P.C., against

                     the Judgment and Decree made in A.S.No.261 of 2014 dated

                     30.03.2015 on the file of IIIrd         Additional Judge, City Civil Court at

                     Chennai in confirming the Judgment and Decree made in O.S.No.9274

                     of 2009 dated 24.07.2013 on the file of the VIth Asst. Judge, City Civil

                     Court, Chennai.

                                             For Appellant            : No Appearance

                                             For Respondents          : No Appearance


                                                        JUDGMENT

When the matter was taken up for hearing on 22.04.2022, there

was no representation on the side of the appellant and hence, the

matter was directed to be listed on 26.04.2022 under the caption “For

Dismissal”.

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https://www.mhc.tn.gov.in/judis S.A.No.576 of 2016

2.Even today, when the matter is called, there is no

representation on the side of the appellant. Hence, the Second

Appeal is dismissed for non prosecution. No Costs. Consequently,

connected civil miscellaneous petition is also closed.

                                                                                         26.04.2022

                     Index          :Yes/No
                     Internet :Yes/No
                     ssr




                     To

1. The IIIrd Additional Judge, City Civil Court at Chennai.

2.The VIth Asst. Judge, City Civil Court, Chennai.

3.The General Manager, Southern Railway, Park Town, Chennai – 03.

4.The Sr. Divisional Personnel Officer, Southern Railway, Madras Division, Park Town, Chennai – 03.

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https://www.mhc.tn.gov.in/judis S.A.No.576 of 2016

N.ANAND VENKATESH.,J

ssr

5.The Divisional Personnel Officer, Southern Railway, Madras Division, Park Town, Chennai – 03.

S.A.No.576 of 2016 and CMP No.10538 of 2016

26.04.2022

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