Selvaraj vs Saravanakumar
2021 Latest Caselaw 25166 Mad

                                                          1

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 21.12.2021

                                                        CORAM :

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                             C.M.A.(MD).No.738 of 2014
                  Selvaraj                                   ...Appellant/Claimant

                                                          Vs.

                  1.Saravanakumar

                  2.IFCO TOKYO General Insurance Company Limited,
                    82,Pritham Plaza, 1st Floor,
                    Ponmeni Bye-Pass Road, Madurai.    ...Respondents/Respondents

                  PRAYER: Civil Miscellaneous Appeal filed under Section 173(1) of the
                  Motor Vehicles Act, to allow the appeal to the effect that so as to enhance the
                  compensation to the tune of Rs.1 lakh in addition to compensation awarded
                  by the Tribunal by modifying the Judgment and decreetal order made in
                  M.C.O.P.No.81 of 2011 dated 30.12.2011 by the Motor Accident Claims
                  Tribunal/Additional District and Sessions Court (Fast Track Court),
                  Pudukottai.
                                        For Appellant     :No appearance
                                        For R-1           :No appearance
                                        For R-2           :Mr.V.Sakthivel


                                                        ORDER

When the matter is taken up for hearing there is no representation on

the side of the appellant. Eventhough, notice was served to the appellant by https://www.mhc.tn.gov.in/judis

order of this Court, dated 15.11.2021, neither the appellant nor his counsel is

present before this Court to prosecute the case.

2.Hence, the Civil Miscellaneous Appeal is dismissed for non

prosecution. No Costs.

                  Index :Yes/No                                                     21.12.2021
                  Internet:Yes/No
                  ksa

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.

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

To The Motor Accident Claims Tribunal/ Additional District and Sessions Court, (Fast Track Court), Pudukottai.

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

S.ANANTHI, J.

ksa

Order made in C.M.A.(MD).No.738 of 2014

21.12.2021

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