Madras High Court
M/S.The Oriental Insurance Co. ... vs Amutha on 3 August, 2021
CMA Nos.364 of 2016 and 2181 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.08.2021
CORAM:
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
CMA Nos.364 and 2181 of 2016
and
CMP Nos.2702 and 15653 of 2016
M/s.The Oriental Insurance Co. Ltd.,
22-C, Siva Complex, II Floor,
Sarada College Main Road,
Salem - 16. ... Appellant in
both appeals
Versus
1. Amutha
2. K.Soundharya
3. K.Mohana
4. Perumal Padyachi
5. Meenakshi
6. I. Leela ... Respondents in
CMA No.364 of 2016
1. N.Ganapathy
2. K.Perumal Padayachi
3. I.Leela ... Respondents in
CMA No.2181 of 2016
Prayer in CMA No.364 of 2016 : Civil Miscellaneous Appeal filed
under Section 173 of the Motor Vehicles Act, against the judgment and
decree made in MACTOP No.1983 of 2010 on the file of the Motor
Accidents Claims Tribunal (Special District Judge) at Salem dated
11.06.2015.
https://www.mhc.tn.gov.in/judis/
1/4
CMA Nos.364 of 2016 and 2181 of 2016
Prayer in CMA No.2181 of 2016 : Civil Miscellaneous Appeal filed
under Section 173 of the Motor Vehicles Act, against the judgment and
decree made in MCOP No.1951 of 2011 on the file of the Motor
Accidents Claims Tribunal (Special Sub Judge No.II) at Salem dated
3.6.2016.
CMA No.364 of 2016
For Appellant : No appearance
For Respondents : R1 & R2 - Served - No appearance
R4 & R5 - Died - steps due
R6 - Exparte
Not ready in notice reg. R3
CMA No.2181 of 2016
For Appellant : No appearance
For Respondents : R3 - Exparte
R2 - Died - steps due
Paper publication not filed reg. R1
COMMON JUDGMENT
(Heard Video Conference)
This Court by its earlier orders dated 28.06.2021 as well as on
12.07.2021 made it clear that if steps are not taken to bring on record the
Legal Representatives of the deceased 2nd respondent in CMA No.2181
of 2016 and the deceased 4th and 5th respondents in CMA No.364 of
2016, these Civil Miscellaneous Appeals shall stand automatically
dismissed for non prosecution. Despite those orders, till date, the
appellants have not taken steps to bring on record the Legal
https://www.mhc.tn.gov.in/judis/
2/4
CMA Nos.364 of 2016 and 2181 of 2016
Representatives for the respective deceased. In accordance with the
orders dated 28.06.2021 and 12.07.2021, these Civil Miscellaneous
Appeals are dismissed for non prosecution. No costs. Consequently,
connected miscellaneous petitions are closed.
03.08.2021
Index: Yes/No
Internet: Yes/No
Speaking Order/Non-Speaking Order
vsi2
To
1. The Special District Judge,
Salem.
2. The Section Officer,
V.R. Section
High Court of Madras, Chennai - 104.
https://www.mhc.tn.gov.in/judis/
3/4
CMA Nos.364 of 2016 and 2181 of 2016
ABDUL QUDDHOSE, J.
vsi2
CMA Nos.364 and 2181 of 2016
03.08.2021
https://www.mhc.tn.gov.in/judis/
