Malar vs Periyanayagasamy @ Sekar
2021 Latest Caselaw 9177 Mad

                                                                                C.M.A.No.404 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 07.04.2021

                                                            CORAM

                                     THE HON'BLE MR.JUSTICE C.SARAVANAN
                                               C.M.A.No.404 of 2020
                                           (Through Video Conferencing)

                     1.Malar
                     2.Malathi
                     3.Madhavan
                     4.Minor.Ramesh
                     4.Minor.Vigneswara                                         ... Appellants

                                                             vs.

                     1.Periyanayagasamy @ Sekar
                     2.Packirisamy
                     3.IFFCO TOKIO General Insurance Co., Ltd.,
                       II Floor, No.28, North Usman Road,
                       T.Nagar, Chennai 600 017.                            ... Respondents


                     Prayer: Civil Miscellaneous Appeals filed under Section 173 of Motor
                     Vehicles Act, 1988 against the Judgment and Decree dated 08.01.2013
                     made in M.A.C.T.O.P.No.41 of 2012 on the file of the Motor Accident
                     Claims Tribunal (District Judge) Karaikkal .


                                      For Appellant     : Mr. Saikrishnan for
                                                          M/s.D.Bharatha Chakkravarthy
                                      For R1 & R2       : Mr.R.Murugabharathi

                                     For R3             :    Mr.J.Michael Visuvasam

                     ____________
https://www.mhc.tn.gov.in/judis/
                     Page No 1 of 4
                                                                                C.M.A.No.404 of 2020

                                                                                C.SARAVANAN,J.

                                                                                               kkd
                                                      JUDGMENT

The learned counsel for the 3rd respondent submits that the

impugned award was an exparte award which was subsequently set aside

and final award has been passed on 01.03.2016. Therefore, the present

civil miscellaneous appeal has become infructuous.

2. The learned counsel for the appellant submits that there is no

instructions regarding the subsequent development.

3. Heard Mr.J.Michael Visuvasam, learned counsel appearing for

the 3rd respondent - Insurance Company.

4. Recording the categorical stand taken by the learned counsel

appearing for the 3rd respondent, this civil miscellaneous appeal is

dismissed as infructuous. No costs.

07.04.2021

kkd

____________ https://www.mhc.tn.gov.in/judis/ Page No 2 of 4 C.M.A.No.404 of 2020

To:

The Motor Accident Claims Tribunal

(District Judge) Karaikkal .

____________ https://www.mhc.tn.gov.in/judis/ Page No 3 of 4 C.M.A.No.404 of 2020

C.SARAVANAN,J.

kkd

C.M.A.No.404 of 2011 and and M.P.Nos.1 & 1 of 2011

07.04.2021

____________ https://www.mhc.tn.gov.in/judis/ Page No 4 of 4