SELVAM Vs. RAMACHANDIRAN

JUDGEMENT

(1.) THERE is no representation on the side of the Appellant at the time of calling of the matter. However, on the side of the Respondents 1 to 3, the Learned counsel appearing for the parties are ready.

(2.) EARLIER, the matter has come up before this Court on several occasions and this Court has also granted adjournment from 27.09.2010 till today. Even then, there is no representation on the side of the Appellant/Plaintiff when the matter has been called for the second time also at 12.20 p.m. today. Hence, this Court is left with no other alternative but to dismiss the Appeal for want of diligent prosecution. Accordingly, the Appeal is dismissed for want of diligent prosecution without costs.