United India Insurance Company ... vs D.Sivakami
2021 Latest Caselaw 17666 Mad

                                                                            C.M.A.No.1712 of 2016

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 27.08.2021

                                                    CORAM:

                             THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                            C.M.A.No.1712 of 2016,
                                           C.M.P.No.12934 of 2016
                                                      and
                            C.M.P.No.13616 of 2017 in Cross.Obj.No. SR 55228 of 2017


                      United India Insurance Company Ltd.
                      Third Party Claim Hub,
                      No.134, Greams Road, Chennai-6.                 ...   Appellant

                                                    Versus

                      1. D.Sivakami

                      2. K.Sridhar                                    ...   Respondents

                             Civil Miscellaneous Appeal filed under Section 173 of the Motor
                      Vehicles Act, 1988, against the Judgment and Decree dated 22.02.2016
                      made in MCOP.no.1402 of 2014 on the file of Motor Accidents Claims
                      Tribunal (V COurt of Small Causes), Chennai.

                            For Appellant           : No Appearance

                            For Respondents         : Mr.C.Richard Suresh for R-1
                                                    : No appearance for R-2




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                                                                               C.M.A.No.1712 of 2016

                                                      JUDGMENT

The matter is listed today under the caption "for dismissal". There

is no representation on the side of the appellant, today. Even on the

previous hearing date i.e., on 13.08.2021, there was no representation on

the side of the appellant. However, learned counsel for the first

respondent is present. Therefore, it can now be inferred that the

appellant is not interested in prosecuting this Civil Miscellaneous Appeal.

Accordingly, the Civil Miscellaneous Appeal is dismissed for non

prosecution. No costs. Consequently, connected miscellaneous petitions

are closed.

27.08.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order sr

To

1. The V Court of Small Causes, Chennai.

http://www.judis.nic.in

C.M.A.No.1712 of 2016

ABDUL QUDDHOSE, J.

sr

C.M.A.No.1712 of 2016

27.08.2021

http://www.judis.nic.in