P.Srinivasulu vs A.Sambandam
2021 Latest Caselaw 10273 Mad

                                                                                  C.M.A.No.752 of 2006

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 21.04.2021

                                                             CORAM:

                                   THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                                    C.M.A.No.752 of 2006

                     P.Srinivasulu                                                 ... Appellant

                                                             Versus

                     A.Sambandam                                                   ... Respondent

                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                     Vehicles Act, against the judgment and decree dated 31.10.2005 made in
                     MACT.OP.No.3293 of 2004 on the file of the V Judge, Motor Accidents
                     Claims Tribunal(Small Causes Court), Chennai


                                             For Appellant     : M/s.V.Suguna
                                                                 for M/s.C & K Law Firm

                                             For Respondent     : Not ready in notice

                                                      JUDGMENT

This appeal is laid as against the judgment and decree dated

31.10.2005 made in MACT.OP.No.3293 of 2004 on the file of the V Judge,

Motor Accidents Claims Tribunal(Small Causes Court), Chennai.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.752 of 2006

2. This civil miscellaneous appeal is pending from the year 2006.

Even till today, the appellant did not take any step to serve notice to the

respondent. The appellant also failed to file batta. Therefore, this civil

miscellaneous appeal is dismissed for default. No costs.

21.04.2021 Index:Yes/No Internet: Yes/no Speaking/Non-speaking Order lok

https://www.mhc.tn.gov.in/judis/ C.M.A.No.752 of 2006

To

1.The V Judge, Motor Accidents Claims Tribunal, Small Causes Court, Chennai

2.The Section Officer, V.R.Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.752 of 2006

G.K.ILANTHIRAIYAN, J.

lok

C.M.A.No.752 of 2006

21.04.2021

https://www.mhc.tn.gov.in/judis/