The Managing Director vs Minor Nagamalai
2021 Latest Caselaw 24093 Mad

                                                                           C.M.A.(MD)No.1417 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.1417 of 2011


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

                                                         Vs.


                  Minor Nagamalai                              ...Respondent/Respondent

                  (Minor Petitioner rep. through his
                  father and natural guardian, Andavar)

                  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.715 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 Respondent    :No Appearance




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https://www.mhc.tn.gov.in/judis
                                                                              C.M.A.(MD)No.1417 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.

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, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1417 of 2011

S.ANANTHI, J.

vsd

Judgment made in C.M.A.(MD)No.1417 of 2011

07.12.2021

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