Asad @ Asad Mydeen vs Hemalatha
2021 Latest Caselaw 23586 Mad

                                                                              CMA(MD)No.1362 of 2013



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 01.12.2021

                                                     CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                           CMA(MD)No.1362 of 2013 &
                                            CMP(MD)No.7306 of 2021


                     Asad @ Asad Mydeen
                                                                                  ... Appellant
                                                          vs.

                     1.Hemalatha

                     2.Iffco-Tokyo General Insurance Company Limited,
                       Through its Branch Manager,
                       Having its Officer 28 (Old No.195),
                       1st and 2nd Floor, North Usman Road,
                       T.Nagar, Chennai - 600 017.
                                                                                  ... Respondents


                     PRAYER : Civil Miscellaneous Appeal filed under Section 173 of the
                     Motor Vehicles Act, 1988 to call for the records pertaining to the
                     Judgment and Decree dated 14.12.2009 in MCOP.No.953 of 2008 on the
                     file of the Motor Accidents Claims Tribunal, II Additional District Judge,
                     Tirunelveli and enhance the compensation from a sum of Rs.1,30,000/- to
                     a sum of Rs.2,30,000/-.


                                   For Appellant      :         Mr.V.Sasi Kumar



https://www.mhc.tn.gov.in/judis
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                                                                               CMA(MD)No.1362 of 2013




                                                      JUDGMENT

The appellant filed this appeal against the Judgment and Decree

dated 14.12.2009 in MCOP.No.953 of 2008 on the file of the Motor

Accidents Claims Tribunal, II Additional District Court, Tirunelveli.

2. The son of the sole appellant herein filed a petition in

CMP(MD)No.7301 of 2021 to condone the delay of 2471 days in filing

the petition to set aside the abatement caused due to the death of the sole

appellant. The above said petition was dismissed by this Court today, ie.,

on 01.12.2021, on the ground that no proper reason is given to condone

the enormous delay of 2471 days. In view of the dismissal of the said

miscellaneous petition, this Civil Miscellaneous Appeal stands dismissed

automatically. No costs. Consequently, the connected miscellaneous

petition is closed.

01.12.2021

Index : Yes/No Internet : Yes/No

mbi

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

CMA(MD)No.1362 of 2013

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.

To

The Motor Accidents Claims Tribunal, II Additional District Court, Tirunelveli

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

CMA(MD)No.1362 of 2013

S.ANANTHI, J.

mbi

CMA(MD)No.1362 of 2013

01.12.2021

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