The Managing Director vs B.Devi
2021 Latest Caselaw 24080 Mad

                                                                           C.M.A.(MD)No.1416 of 2011


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 07.12.2021

                                                      CORAM :

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                            C.M.A.(MD)No.1416 of 2011
                                             and M.P(MD)No.2 of 2011


                  The Managing Director,
                  Tamilnadu State Transport Corporation,
                  Bye-Pass Road,
                  Madurai – 16.                                ...Appellant/Respondent

                                                         Vs.
                  1.B.Devi
                  2.Minor Kalimuthu
                  3.Minor Muthulakshmi
                  4.Gomathi
                  5.Vellaththayee
                  6.Veerachennammal                            ...Respondents/Respondents
                    nd    rd
                  (2 & 3 Minor Petitioners rep. through
                  their mother and guardian, the 1st Petitioner)

                  PRAYER: Civil Miscellaneous Appeal filed under Section 173 of Motor
                  Vehicles Act 1988, to set aside the judgment and decree insofar as this
                  appellant is concerned in M.C.O.P.No.714 of 2007 on the file of the Motor
                  Accidents Claims Tribunal, Additional District & Sessions Judge, Fast Track
                  Court No.III, Madurai.


                                  For Appellant     :No Appearance
                                  For Respondents :No Appearance

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https://www.mhc.tn.gov.in/judis
                                                                              C.M.A.(MD)No.1416 of 2011




                                                     JUDGMENT

When the Civil Miscellaneous Appeal was taken up for hearing on

23.11.2021, there was no representation for the appellant and therefore, the

matter was posted under the caption 'for dismissal' on 07.12.2021. Even

today, i.e., 07.12.2021 there is no representation for the appellant.

2. In view of the same, the Civil Miscellaneous Appeal is dismissed for

non prosecution. No costs. Consequently connected miscellaneous petition

is closed.

07.12.2021

Index :Yes/No Internet:Yes/No vsd

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

1.The Motor Accidents Claims Tribunal (Additional District & Sessions Judge and Fast Track Court No.III) Madurai.

2.The Record Keeper, Vernacular Section,

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1416 of 2011

Madurai Bench of Madras High Court, Madurai.

S.ANANTHI, J.

vsd

Judgment made in C.M.A.(MD)No.1416 of 2011

07.12.2021

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