Ganesh Manjal Mandi vs The Divisional Manager
2023 Latest Caselaw 1037 Mad

                                                                               A.S.No.953 of 2015


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 25.01.2023

                                                   CORAM:

                                   THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                                     AND
                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                               A.S.No.953 of 2015

                Ganesh Manjal Mandi
                Represented by its Proprietor
                A.S.Ganesh, S/o.Senniappa Chettiar,
                Asari Thottam, Avvaiyarpalayam,
                Kalingiam Post, Gobichettipalayam Taluk
                Presently residing at Bio Complex Road,
                Yelur (Cusba and Post)
                Kullappa Naickenpalayam,
                Gobichettipalayam Taluk                                    ...Plaintiff/Appellant
                                                    -Vs-

                1.The Divisional Manager,
                  The New India Assurance Co. Ltd.,
                  Divisional Office,
                  1360, E.V.N. Road, Erode 638 011.

                2.The Branch Manager,
                  The New India Assurance Co. Ltd.,
                  Branch Office, 12, New Hospital Road,
                  Gobichettipalayam.                                 ...Defendants/Respondents

                Prayer:- Appeal Suit filed under Section 96 r/w Order 41 Rule 1 and 2 of
                C.P.C., against the judgment and decree dated 10.02.2014 made in O.S.No.198
                of 2006 passed by the learned II Additional District Judge, Erode.
https://www.mhc.tn.gov.in/judis
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                                                                                 A.S.No.953 of 2015




                                         For Appellant       : No appearance
                                         For R1 and R2       : Mr.S.R.Sundar


                                                     JUDGMENT

[Judgment of the Court was made by S.S.SUNDAR, J.,]

Earlier when the matter came up for hearing, the learned counsel

appearing for the appellant filed a Memo dated 08.04.2022 to withdraw his

vakalat, and this Court issued notice to the appellant by order dated 22.09.2022.

2.Despite notice being served on the appellant on 20.10.2022, no one

appeared on behalf of the appellant. Since notice has already been served on the

appellant and there is no representation for the appellant, the appeal is liable to

be dismissed for non prosecution.

3.Accordingly, the appeal stands dismissed for non prosecution. No

costs.

                                                                             [SSSRJ]    [AANJ]
                                                                                  25.01.2023
                cda

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

A.S.No.953 of 2015

To

1.A.S.Ganesh, Proprietor, Ganesh Manjal Mandi Asari Thottam, Avvaiyarpalayam, Kalingiam Post, Gobichettipalayam Taluk Presently residing at Bio Complex Road, Yelur (Cusba and Post) Kullappa Naickenpalayam, Gobichettipalayam Taluk .

2.The Divisional Manager, The New India Assurance Co. Ltd., Divisional Office, 1360, E.V.N. Road, Erode 638 011.

3.The Branch Manager, The New India Assurance Co. Ltd., Branch Office, 12, New Hospital Road, Gobichettipalayam.

4.The Section Officer, VR Records, High Court, Chennai.

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

A.S.No.953 of 2015

S.S.SUNDAR, J., AND A.A.NAKKIRAN, J., cda

A.S.No.953 of 2015

25.01.2023

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