K.Baby vs A.Srinivas
2022 Latest Caselaw 1963 Mad

                                                                                  S.A.No.1493 of 2011

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED:07.02.2022

                                                         CORAM

                                       THE HON'BLE Mrs. JUSTICE R.HEMALATHA

                                                 S.A.No.1493 of 2011
                                                 and MP No.1 of 2011
                  K.Baby                                                         .... Appellant


                                                           Vs
                  1.A.Srinivas
                  2.Premier Benefit Fund India Ltd.,
                    having their registered office at
                    No.297, Mint Street, First Floor,
                    Chennai – 3.

                  3. Antony                                                     ... Respondents

                            Second Appeal filed under Section 100 of Civil Procedure Code
                  against         the judgment and decree dated 23.08.2011      in A.S.No.499 of
                  2010 on the file of VII Additional Judge, City Civil Court, Chennai against
                  the order in I.A.No.5687 of 2010 in O.S.No.7196 of 2009 dated
                  06.08.2010 on the file of II Assistant Judge, City Civil Court, Chennai.



                                         For Appellant     :    No appearance

                                         For 1st Respondent:    Mr.Madhuvaneswaran
                                                                for Mr.K.Rajasekaran

                                         R.2 & R.3          :   Dispensed with vide order
                                                                dated 23.02.2012



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https://www.mhc.tn.gov.in/judis
                                                                                         S.A.No.1493 of 2011

                                                                                   R.HEMALATHA,J.,

                                                                                                    sr


                                                           JUDGMENT

When the matter was listed on 02.02.2022, there was no

representation for the appellant. Hence, the matter was directed to be

posted today under the caption “ for dismissal”.

2. Even today, when the matter is taken up for hearing, there is no

representation for the appellant. The respondent's counsel is present.

Hence, the Second Appeal is dismissed for default. No costs.

Consequently, connected miscellaneous petition is closed.

07.02.2022 Index: Yes/No Internet:Yes/No Speaking order/Non-speaking order

To

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

2. The II Assistant Judge, City Civil Court, Chennai.

S.A.No.1493 of 2011

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