C.M.A.(MD)No.1417 of 2011
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 07.12.2021
CORAM :
THE HONOURABLE MRS.JUSTICE S.ANANTHI
C.M.A.(MD)No.1417 of 2011
and M.P(MD)No.2 of 2011
The Managing Director,
Tamilnadu State Transport Corporation,
Bye-Pass Road,
Madurai – 16. ...Appellant/Respondent
Vs.
Minor Nagamalai ...Respondent/Respondent
(Minor Petitioner rep. through his
father and natural guardian, Andavar)
PRAYER: Civil Miscellaneous Appeal filed under Section 173 of Motor
Vehicles Act 1988, to set aside the judgment and decree insofar as this
appellant is concerned in M.C.O.P.No.715 of 2007 on the file of the Motor
Accidents Claims Tribunal, Additional District & Sessions Judge, Fast Track
Court No.III, Madurai.
For Appellant :No Appearance
For Respondent :No Appearance
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https://www.mhc.tn.gov.in/judis
C.M.A.(MD)No.1417 of 2011
JUDGMENT
When the Civil Miscellaneous Appeal was taken up for hearing on 23.11.2021, there was no representation for the appellant and therefore, the matter was posted under the caption 'for dismissal' on 07.12.2021. Even today, i.e., 07.12.2021 there is no representation for the appellant.
2. In view of the same, the Civil Miscellaneous Appeal is dismissed for non prosecution. No costs. Consequently connected miscellaneous petition is closed.
07.12.2021 Index :Yes/No Internet:Yes/No vsd Note:In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.
To
1.The Motor Accidents Claims Tribunal (Additional District & Sessions Judge and Fast Track Court No.III) Madurai.
2.The Record Keeper, Vernacular Section, 2/3 https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1417 of 2011 Madurai Bench of Madras High Court, Madurai.
S.ANANTHI, J.
vsd Judgment made in C.M.A.(MD)No.1417 of 2011 07.12.2021 3/3 https://www.mhc.tn.gov.in/judis