Madras High Court
M/S.K.K.Ramalingam & Co vs The Oriental Insurance Company Limited on 27 February, 2017
Author: P.Velmurugan
Bench: P.Velmurugan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 27.02.2017 CORAM: THE HONOURABLE MR.JUSTICE P.VELMURUGAN C.S.No.138 of 2008 1.M/s.K.K.Ramalingam & Co., Represented by its Proprietor K.K.Ramalingam 24 Park Road, Erode 638 003. ...Plaintiff Vs. The Oriental Insurance Company Limited, Regional Office No.8, Esplanade Chennai 600 108. ...Defendant PRAYER: Civil Suit is filed under Order VII Rule 1 and Order XXXIII Rules 182 of CPC r/w. Order IV Rule 1 of OS Rules to pass a Judgment and decree against the defendant a) To sue as an indigent person b) for a sum of Rs.88,60,346/- together with interests @ 24% p.a., on Rs.55,36,716/- from the date of plaint till the date of payment, c) for a sum of Rs.50,00,000/- from the date of plaint till the date of payment and d) for the costs of the suit. For Plaintiff : No appearance JUDGMENT
On perusal of the records, it is seen that notice issued to the plaintiff company returned unserved. Even though notice given to the learned counsel on record appearing for the plaintiff, there is no representation on behalf of the plaintiff. Despite several opportunities given, neither the plaintiff company nor the learned counsel for plaintiff on record respond to the notice issued by the Registry.
Today also, when the matter is taken up for consideration, the plaintiff called absent. Therefore, the suit is dismissed for non - prosecution. No costs. 27.02.2017 Gv P.VELMURUGAN,J., gv C.S.No.138 of 2008 27.02.2017 http://www.judis.nic.in