Dhanalakshmi vs S.Ganesan
2021 Latest Caselaw 25053 Mad

                                                                         C.M.A.No.1862 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 20.12.2021

                                                       CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                               C.M.A.No.1862 of 2014

                     Dhanalakshmi                                       .. Appellant


                                                          Vs.

                     1.S.Ganesan

                     (R1 was set exparte in the Trial Court.
                      Hence, notice to R1 dispensed with)

                     2.The United India Insurance Company Limited,
                       No.14, Whites Road,
                       Chennai – 600 014.                          .. Respondents

                     Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of the
                     Motor Vehicles Act, 1988, against the Judgment and Decree dated
                     01.04.2003 made in M.C.O.P.No.3347 of 1999 on the file of the Motor
                     Accidents Claims Tribunal, III Small Causes Court, Chennai.

                                          For Appellant     : No appearance

                                          For R1            : Exparte

                                          For R2            : Mr.M.J.Vijayaraaghavan


                                                    JUDGMENT

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

C.M.A.No.1862 of 2014

(The matter is heard through “Video Conferencing/Hybrid Mode”.)

When the matter was taken up for hearing on 15.12.2021, there

was no representation on behalf of the appellant and hence, the matter

was directed to be posted today under the caption 'for dismissal'. Even

today also, there is no representation on behalf of the appellant.

Therefore, this Civil Miscellaneous Appeal is dismissed for default. No

costs.

                                                                                20.12.2021

                     krk

                     Index                 : Yes / No
                     Internet              : Yes / No


                     To

                     1.The III Judge,

Motor Accidents Claims Tribunal, Small Causes Court, Chennai.

2.The Section Officer, VR Section, High Court, Madras.

V.M.VELUMANI, J.

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

C.M.A.No.1862 of 2014

krk

C.M.A.No.1862 of 2014

20.12.2021

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