Kanniyappan vs K.Radhakrishnan
2021 Latest Caselaw 9179 Mad

                                                                         C.M.A.No.487 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.487 of 2020

                                          (Through Video Conferencing)

                      1.Kanniyappan
                      2.Shankar
                      3.Andal                                               ... Appellants

                                                        vs.

                      1.K.Radhakrishnan
                      (R1 remained exparte before the Tribunal
                      and hence his presence may be dispensed with)

                      2.TATA AIG General Insurance Company Ltd.,
                         No.403-L, Pantheon Road,
                         Egmore, Chennai 600 008.                           ... Respondents

                      Prayer: Civil Miscellaneous Appeals filed under Section 173 of Motor
                      Vehicles Act, 1988 against the Judgment and Decree dated 29.04.2016
                      made in M.A.C.T.O.P.No.1642 of 2016 on the file of the Motor Accident
                      Claims Tribunal (Chief Judge, Court of Small Causes) Chennai.


                                       For Appellant    : Ms.A.Subadra
                                       For R2           : Mr.M.B.Raghavan




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                                                                            C.M.A.No.487 of 2020



                                                                           C.SARAVANAN,J.

                                                                                          kkd


                                                  JUDGMENT

The learned counsel appearing for the appellants submitted that the

civil miscellaneous appeal has become infructuous.

2. Recording the submissions made by the learned counsel

appearing for the appellants, this civil miscellaneous appeal is dismissed

as infructuous. No costs.

07.04.2021

kkd

To

The Motor Accident Claims Tribunal (Chief Judge, Court of Small Causes) Chennai.

C.M.A.No.487 of 2020

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