The Tamilnadu State Transport ... vs V.L.Jayakumar
2021 Latest Caselaw 11276 Mad

                                                                             C.M.A.No.845 of 2020

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 30.04.2021

                                                    CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                           C.M.A.No.845 of 2020 and
                                            C.M.P.No.5419 of 2020

                 The Tamilnadu State Transport Corporation
                   (Madurai) Ltd,
                 Represented by its Managing Director,
                 Having Office at
                 Bye Pass Road, Madurai.                                     ... Appellant

                                                      Vs.

                 1.V.L.Jayakumar
                 2.J.Uma Maheswari                                      ... Respondents

                       Civil Miscellaneous Appeal filed under Section 173 of Motor
                 Vehicles Act, 1988 against the Judgment and Decree order dated
                 26.04.2017 made in M.C.O.P.No.678 of 2015, on the file of the Motor
                 Accidents Claims Tribunal, I Additional District and Sessions Judge,
                 Vellore.

                                   For Appellant   : No appearance
                                   For Respondents : Mr.Murali Kumaran for
                                   (for R1 & R2)     M/s.Mccan Law Firm


                                                  JUDGMENT

This Civil Miscellaneous Appeal was filed by the appellant/State

Transport Corporation and Mr.S.V.Vasanthakumar had filed vakalat at the

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time of filing the appeal. It appears that, by the time the appeal was

numbered, he was no longer in the panel. Therefore, there is no

representation on behalf of the State Transport Corporation.

2.On the last occasion, this Court had directed the Registry to print

the name of Mr.C.S.K.Sathish Kumar, learned counsel for the appellant.

Today, there is a request from Mr.C.S.K.Sathishkumar's office that he has

no instructions to appear on behalf of the Madurai Depot for the

appellant namely Tamilnadu State Transport Corporation (Madurai

Division). Since this appeal has been filed and it is not being prosecuted,

I am inclined to dismiss this appeal by confirming the amount of

compensation awarded by the Tribunal.

3.Accordingly, this appeal filed by the appellant/State Transport

Corporation is dismissed for non-prosecution. No costs. Consequently,

connected Miscellaneous Petition is closed.

30.04.2021 jas Internet : Yes / No Index : Yes/No Speaking Order/Non-speaking Order

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To:

1.The Motor Accidents Claims Tribunal, I Additional District and Sessions Judge, Vellore.

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

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C.SARAVANAN, J.

jas

C.M.A.No.845 of 2020 and C.M.P.No.5419 of 2020

30.04.2021

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