P.Manickavasagam vs Selvaraj
2021 Latest Caselaw 15977 Mad

                                                                              C.M.A.(MD)No.311 of 2013



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  Dated :05.08.2021

                                                       CORAM

                                   THE HONOURABLE MRS. JUSTICE R. THARANI

                                             C.M.A.(MD)No.311 of 2013
                                                       and
                                                 M.P.No.1 of 2013


            P.Manickavasagam                                                ..Appellant

                                                          Vs.

            1.Selvaraj
            2.S.Selvam                                                      .. Respondents

            Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of Motor
            Vehicles Act, 1988, to set aside the judgment and decree dated 23.11.2007, passed in
            M.C.O.P.No.296 of 2006 on the file of the Motor Accident Claims Tribunal cum Sub
            Court, Kuzhithalai.
                            For Appellant                : No Appearance
                            For 1st Respondent           : Mr.N.Suresh
                            For 2nd Respondent           : Died vide Court order dated 22.07.2021


                                                         JUDGMENT

When the matter was taken up for hearing on 22.03.2021, it is represented

by the learned counsel for the appellant that there was no instructions from the client

and he has filed a memo to that effect and the same was recorded. On 08.04.2021,

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.311 of 2013

the Registry was directed to print the name of the appellant. On 22.03.2021, the

Registry was directed to issue notice to the appellant and a notice was also issued

and served upon the appellant on 07.04.2021. Today, when the case was taken up for

hearing, though the name of the appellant was printed in the cause list, there is no

representation for the appellant. There is no use in keeping the appeal pending any

further. Hence, this Civil Miscellaneous Appeal is dismissed for default. No Costs.

Consequently, connected miscellaneous petition is closed.

                                                                                     05.08.2021
            Index    : Yes/No
            Internet : Yes/No
            Mrn

Note : In view of the present lock down owing to COVID – 19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.311 of 2013

To

1.The Motor Accident Claims Tribunal cum Sub Judge, Karur.

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

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.311 of 2013

R. THARANI, J.

MRN

C.M.A.(MD)No.311 of 2013

05.08.2021

https://www.mhc.tn.gov.in/judis/