Kandeepan vs Shyam Sundar
2021 Latest Caselaw 10262 Mad

                                                                               C.M.A.No.484 of 2019

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 21.04.2021

                                                     CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                             C.M.A.No.484 of 2019
                 1.Kandeepan,
                   S/o.Manickam
                 2.Pachiyammal,
                   W/o.Kandeepan                                        ... Appellants

                                                        Vs.
                 1.Shyam Sundar
                 2.The Chief Manager,
                   United India Insurance Company
                   (third party service hub),
                   Flat No.35, 36, 37, A.R.Plaza,
                   45 Feet Road, Balaji Nagar,
                   Extension, Saram,
                   Puducherry – 605 013.                                 ... Respondents

                       Civil Miscellaneous Appeal filed under Section 173 of Motor
                 Vehicles Act, 1988 against the Judgment and Decree dated 08.10.2018
                 made in M.C.O.P.No.615 of 2016, on the file of the Motor Accidents
                 Claims Tribunal/Sub Judge, Gingee.

                                   For Appellants    : Mr.C.Thangaraju
                                   For Respondents   :
                                   For R1            : Not ready in notice
                                   For R2            : Mr.S.Arunkumar




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                                                                          C.M.A.No.484 of 2019

                                               JUDGMENT

It is mentioned on behalf of the 2nd respondent/Insurance Company

that the award passed by the Tribunal was set exparte and therefore the

application has been filed by the 2nd respondent/Insurance Company to

set aside the impugned Judgment and decree dated 04.10.2018 is pending

before the Tribunal. Under these circumstances, this Court is of the view,

since the application has been filed before the Tribunal to set aside the

impugned Judgment and decree, I direct the Tribunal to dispose of the

same by latest by 30th of June 2021. Both the appellants and the

respondents are co-operate with the Tribunal.

2. This Civil Miscellaneous Appeal is closed with the above

direction. No costs.

21.04.2021

arb Internet : Yes / No Index : Yes/No Speaking Order/Non-speaking Order

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To:

1. The Motor Accidents Claims Tribunal, Sub Judge, Gingee.

2. The Section Officer, Vernacular Section, Madras High Court.

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C.SARAVANAN, J.

arb

C.M.A.No.484 of 2019

21.04.2021

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