Namakkal Transport Carriers Pvt. ... vs M/S.Neg Micon (India) Pvt. Ltd
2022 Latest Caselaw 15380 Mad

                                                                                      A.S.No.40 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 15.09.2022

                                                       CORAM :

                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                    A.S.No.40 of 2015


                Namakkal Transport Carriers Pvt. Ltd.,
                No.39, Linghi Chetty Street, Chennai – 1.                          ... Appellant

                                                         Versus

                1.M/s.NEG MICON (India) Pvt. Ltd.,
                  No.298, Old Mahabalipuram Road,
                  Sholinganallur, Chennai – 119 rep.
                  by Power Agent Subrogee Royal
                  Sundaram Alliance Insurance
                  Company Ltd.,

                2.Royal Sundaram Alliance Insurance
                  Company Limited, No.46, Whites
                  Road, Chennai – 14.                                          ... Respondents

                Prayer : Appeal Suit filed under Section 96 read with 41 Rule 1 & 2 C.P.C. to
                allow the appeal by setting aside the Judgment and Decree passed by the
                learned XVIII Additional City Civil Judge, Chennai dated 18.07.2014 in
                O.S.No.11958 of 2010.
                                   For Appellant    : No appearance
                                   For R1           : No appearance
                                   For R2           : M/s.M.B.Gopalan Associates




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                                                                                     A.S.No.40 of 2015

                                                    JUDGMENT

This Appeal Suit has been filed to set aside the Judgment and Decree

passed by the learned XVIII Additional City Civil Judge, Chennai dated

18.07.2014 in O.S.No.11958 of 2010.

2.On perusal of records, it may be seen that the learned Counsel

originally appearing for the appellant had represented before this Court that he

had given change of Vakalath. In that view of the matter, since none appeared

on behalf of the appellant, so as to give one more opportunity to the appellant

to argue this appeal, the matter was posted today (15.09.2022), by printing the

name of the appellant in full in the cause list.

3.Today, when the matter is taken up for hearing, once again there is no

representation for the appellant.

4.In view of the above, the Appeal Suit is dismissed for non-prosecution.

No costs.

15.09.2022 Index : yes/no Speaking/Non-Speaking order sp

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

A.S.No.40 of 2015

To

The XVIII Additional City Civil Judge, Chennai.

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

A.S.No.40 of 2015

D.BHARATHA CHAKRAVARTHY, J.,

sp

A.S.No.40 of 2015

15.09.2022

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