Managing Parter vs P.Nallusamy
2021 Latest Caselaw 24974 Mad

                                                             C.M.A.(MD) No.1221 of 2009


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                          DATED : 17.12.2021

                                                CORAM:

                              THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN

                                       C.M.A.(MD) No.1221 of 2009
                                                   and
                                          M.P.(MD) No.1 of 2009

              Managing Parter
              M/s.J.V.S.Export
              Pasupathipalayam P.O.,
              Karur Disitrict                                             ... Appellant

                                                   -vs-

              1.P.Nallusamy

              2.S.Chinnasamy Mudhaliar

              3.M/s.Hamosons Exports Pvt. Ltd.,
                I.I.M.Centre 1st Floor
                15-A, Nungambakkam High Road
                Chennai-600 034

              4.The Branch Manager
                Oriental Insurance Company Ltd.,
                P.L.A.Buildings
                12-A, Kovai Road, Karur-02                                ... Respondents


              PRAYER: Civil Miscellaneous Appeal is filed under Section 30 of the

              Workmen's Compensation Act, 1923, to set aside the order of the Workmen's

              Compensation Authority, dated 29.05.2009 in W.C.No.129 of 2005.




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                Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                     C.M.A.(MD) No.1221 of 2009


                           For Appellant        :   Mr.K.Saravanan

                           For Respondents      :   R1 – Dismissed
                                                    vide Court order dated 14.02.2012
                                                    R2 – Dismissed
                                                     vide Court order dated 21.06.2017
                                                    No appearance for R3 & R4


                                                    JUDGMENT

Since batta has not been paid against the main contesting

respondents, namely, respondents 1 and 2 and pursuant to the orders dated

14.02.2012 and 21.06.2017, this appeal as against them stood automatically

dismissed without further reference to the Court and almost, a decade has

gone by, this Court is not inclined to accept the contention of the appellant

that he must be permitted to file fresh batta and restore the civil

miscellaneous appeal on file. Accordingly, the civil miscellaneous appeal is

dismissed. No costs. Consequently, connected miscellaneous petition is

closed.

                                                                           17.12.2021
              Internet : Yes / No
              Index    : Yes / No

              Note :

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

krk

____________

https://www.mhc.tn.gov.in/judis C.M.A.(MD) No.1221 of 2009

To:

1.The Deputy Commissioner of Labour, Workman's Compensation Authority, Dindigul.

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.1221 of 2009

S.VAIDYANATHAN, J.

krk

C.M.A.(MD) No.1221 of 2009 and M.P.(MD) No.1 of 2009

17.12.2021

____________

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