Kandasamy vs Dinakaran
2021 Latest Caselaw 25359 Mad

                                                                         C.M.A.No.1432 of 2014


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 23.12.2021

                                                       CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                               C.M.A.No.1432 of 2014
                                                       and
                                                 M.P.No.1 of 2014

                     Kandasamy                                          .. Appellant


                                                          Vs.


                     1.Dinakaran

                     2.ICICI Lombard General Insurance Company Limited,
                       Chottabhai Centre,
                       No.140, Nungambakkam High Road,
                       Chennai – 600 034.                         .. Respondents



                     Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of
                     the Motor Vehicles Act, 1988, against the Judgment and Decree dated
                     29.03.2012 made in M.C.O.P.No.4541 of 2008 on the file of the Motor
                     Accidents Claims Tribunal, V Small Causes Court, Chennai.

                                          For Appellant     : No appearance

                                          For R1            : Exparte

                                          For R2            : Mr.J.Michael Visuvasam

https://www.mhc.tn.gov.in/judis
                     1/3
                                                                                     C.M.A.No.1432 of 2014


                                                            JUDGMENT

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

When the matter was taken up for hearing on 17.12.2021, 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

non prosecution. Consequently, the connected Miscellaneous Petition is

closed. No costs.

                                                                                            23.12.2021

                     krk

                     Index                     : Yes / No
                     Internet                  : Yes / No

                     To

                     1.The V Judge,

Motor Accidents Claims Tribunal, Small Causes Court, Chennai.

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

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

C.M.A.No.1432 of 2014

V.M.VELUMANI, J.

krk

C.M.A.No.1432 of 2014

23.12.2021

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