V.Parasuraman vs A.Balachandran
2022 Latest Caselaw 4703 Mad

                                                                               SA.(MD)No.512 of 2015




                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    Dated : 09.03.2022

                                                         CORAM

                                     THE HONOURABLE MRS.JUSTICE R.THARANI



                                                S.A(MD)No.512 of 2015



                     V.Parasuraman                                        ... Appellant


                                                            Vs

                     1.A.Balachandran
                     2.Hu Ching Cheung
                     3.G.Veerachamy Naidu                                ... Respondents



                     PRAYER :-

                                  This Appeal Suit is filed under Section 100 of Civil Procedure

                     Code to set aside the judgement and decree dated 22.01.2010 in

                     A.S.No.586 of 2004 on the Additional Subordinate Judge, Dindigul,

                     reversing the judgment and decree dated 30.06.2003 in O.S.No.216

                     of 2002 on the file of the IInd Additional District Munsif Court,

                     Dindigul.



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                               SA.(MD)No.512 of 2015




                                       For Appellants   : Mr.H.Lakshmi Shankar

                                       For R1 and R3    : Mr.R.Chandrasekar
                                                          for M/s. Sarvabhauman Associates

                                       For R2           : No appearance



                                                        JUDGMENT

The learned counsel on either side present. The matter was

listed before this Court on 07.02.2022 and 14.02.2022 and on both

the dates, the learned counsel for the appellant was not ready for

arguments. Again the matter was adjourned to 24.02.2022. On

that date also, the learned counsel for the appellant was not ready

for arguments and the case was adjourned to 09.03.2022, under

the caption 'for orders'.

2.When the matter was taken up for hearing

today(09.03.2022), the learned counsel for the appellant is not

ready for arguments. The learned counsel for the respondent is

ready.

https://www.mhc.tn.gov.in/judis SA.(MD)No.512 of 2015

3.This Second Appeal is pending from the year 2015 and the

original suit is of the year 2002. There is no use in keeping the

appeal pending any further. Accordingly, this Second Appeal is

dismissed for default.

(R T J) 09.03.2022 Index : Yes / No Internet : Yes / No

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Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1.The Additional Subordinate Judge, Dindigul.

2.The IInd Additional District Munsif Court, Dindigul.

3.The Record Clerk, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis SA.(MD)No.512 of 2015

R.THARANI, J.

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ORDER IN S.A(MD)No.512 of 2015

09.03.2022

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