M/S. Punjab National Bank vs C.M.Padmavathi ... 1St
2023 Latest Caselaw 10271 Mad

                                                                              S.A.Nos.1523 to 1527 of 2010

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 11.08.2023

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE P.B.BALAJI

                                   S.A.Nos.1523,1524,1525,1526 and 1527 of 2010


                M/s. Punjab National Bank
                Adyar Branch
                Kasturibai Nagar
                Adyar, chennai-20
                represented by
                its Senior Manager                ... Appellants in all the cases

                                                        Vs.

                1.C.M.Padmavathi                            ... 1st respondent in S.A.No.1523/2010

2.S.Dhanraj ... 1st respondent in S.A.No.1524/2010

3.T.Devarajan ... 1st respondent in S.A.No.1525/2010

4.V.K.Malakondaiah ... 1st respondent in S.A.No.1526/2010

5.R.Palani ... 1st respondent in S.A.No.1527/2010

2.M/s.Sathyamurthy Building Co-operative Society Ltd represented by its Secretary No.15, S.V.Chidambaram Salai Jaffarkhanpet, Chennai-94

3.Tamil Nadu Pollution Control Board

https://www.mhc.tn.gov.in/judis S.A.Nos.1523 to 1527 of 2010

Represented by its Secretary 76, Annasalai, Guindy Chennai-32 ... R2 and 3 in all the cases.

COMMON PRAYER: The Second Appeals have been filed under Section 100

of the Civil Procedure Code to set aside the decree and judgment in

A.S.Nos.277,279,276,278 and 280 of 2007 passed by the Principal Judge, City

Civil Court, Madras dated 17.11.2008 confirming the judgment and decree in

O.S.Nos.4631,4636,4627,4634 and 4629 of 2003 dated 07.12.2005 on the file

of the learned XV Assistant Judge, City Civil Court, Madras.

                                  For Appellant         : No Appearance
                                  For Respondents       : Mr.Balan Haridas for R1 in all cases

: Mrs.Vijayakumari Natarajan for R2 in all cases

R2-Given up in call cases

COMMONJUDGMENT

The above Second Appeals were listed for final hearing on 03.07.2023 on

which date, there was no representation for the appellant and hence the matter

was adjourned by two weeks. Even on the adjourned date on 28.07.2023, there

was no appearance for the appellants. Hence, the Registry was

directed to list the matters under the caption for dismissal on 11.08.2023.

https://www.mhc.tn.gov.in/judis S.A.Nos.1523 to 1527 of 2010

Today also, there is no representation for the appellant. Hence, the

Second Appeals stands dismissed for non-prosecution. There shall be no order

as to costs.

11.08.2023.

Internet:Yes Index:Yes/No To

1. The Principal Judge, City Civil Court, Chennai

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

P.B.BALAJI,J

https://www.mhc.tn.gov.in/judis S.A.Nos.1523 to 1527 of 2010

kpr

S.A.Nos.1523,1524,1525, 1526 and 1527 of 2010

11.08.2023

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