SUNDARAM FINANCE LIMITED Vs. K BALASUBRAMANIAN

JUDGEMENT

(1.) This Criminal Appeal has been preferred against the order passed by the XVII Metropolitan Magistrate, Saidapet, Chennai - 600 015 in C.C.No.6555 of 2009 dated 3.12.2012.

(2.) When the case was called today, none appeared for the appellant as well as the respondent.

(3.) I have perused the impugned order and judgment passed by the learned Metropolitan Magistrate on 12.2012. The impugned judgment simply tells that the complainant is absent. No representation, no petition filed from 201.2012, 6.02012, 30.02012, 6.07.2012 and 22.11.2012. Hence, the complaint was dismissed.