The Managing Director vs T.Gopi
2021 Latest Caselaw 10925 Mad

                                                                               CMA No.1107 of 2011

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 28.04.2021

                                                        CORAM:

                                   THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                                  CMA No. 1107 of 2011
                                                          and
                                                    M.P.No.1 of 2011

                     The Managing Director,
                     Tamil Nadu State Transport Corporation Ltd.,
                     Kumbakonam                                          ... Appellant

                                                         Versus

                     T.Gopi                                              ... Respondent

                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                     Vehicles Act, against the order and decree dated 05.07.2010 made in
                     M.C.O.P.No.332 of 2007 on the file of the Motor Accident Claims Tribunal,
                     VI Court of Small Causes, Chennai.
                                            For Appellant    : No Appearance
                                            For Respondent   : No Appearance

                                                    JUDGMENT

When the matter was listed on 26.04.2021, there was no

representation on behalf of the appellant. Therefore, the matter was ordered

https://www.mhc.tn.gov.in/judis/ CMA No.1107 of 2011

G.K.ILANTHIRAIYAN, J.

lpp to be listed on 28.04.2021 under the caption “for dismissal”. Even today i.e.

28.04.2021, no one appeared on behalf of the appellant.

2. Therefore, the Civil Miscellaneous Appeal is dismissed for

non prosecution. Consequently connected Miscellaneous Petition is closed.

No order as to costs.

28.04.2021 Index:Yes/No Internet: Yes/no Speaking/Non-speaking Order lpp

To

The Motor Accident Claims Tribunal, VI Court of Small Causes, Chennai.

CMA No. 1107 of 2011 and M.P.No.1 of 2011

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