United India Insurance Company ... vs Senthil Kumaran
2021 Latest Caselaw 9976 Mad

                                                                                 C.M.A.No.3580 of 2013

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 19.04.2021

                                                      CORAM:

                           THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                              C.M.A.No.3580 of 2013
                                                      and
                                                M.P.No.1 of 2013

                     United India Insurance Company Ltd.,
                     Cuddalore.                                              ... Appellant
                                                       Vs.

                     1. Senthil Kumaran
                     2. M/s.Neyveli Lignite Corporation Ltd.,
                        Neyveli.                                             ... Respondents

                     PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                     Vehicles Act, 1988, against the award and decree dated 18.07.2012 made in
                     O.P.No.202 of 2010 on the file of the Motor Accidents Claims Tribunal
                     (Sub Court), Chidambaram.
                                         For Appellant    : Mr.D.Bhaskaran

                                         For Respondents : Not Ready in Notice
                                                           (No Appearance)

                                                 JUDGMENT

This Civil Miscellaneous Appeal is directed as against the judgement

and decree passed in M.C.O.P.No.202 of 2010 , dated 18.07.2012 on the

file of the Motor Accidents Claims Tribunal (Sub Court), Chidambaram.

http://www.judis.nic.in C.M.A.No.3580 of 2013

G.K.ILANTHIRAIYAN,J.

Kv

2. In view of the judgment passed in C.M.A.No.2382 of 2013 dated

13.08.2020, pertaining to the same accident, the present Civil Miscellaneous

Appeal is also liable to be dismissed.

3. Accordingly, this Civil Miscellaneous Appeal is dismissed.

Consequently, the connected Miscellaneous Petition is closed. No costs.

19.04.2021

Speaking/Non-speaking order Index : Yes/No Internet : Yes/No kv

To

1. The Motor Accidents Claims Tribunal (Sub Court), Chidambaram.

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

C.M.A.No.3580 of 2013

http://www.judis.nic.in