V.Kathiresan vs The Managing Director
2021 Latest Caselaw 2157 Mad

                                                                          C.M.P. (MD) No.8209 of 2001


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 01.02.2021

                                                      CORAM:

                             THE HONOURABLE MRS.JUSTICE J.NISHA BANU
                                              C.M.P. No.8209 of 2001
                                                       and
                                             CMA.No.SR13820 of 2000


                      V.Kathiresan                                 : Petitioner/Appellant

                                                         Vs.

                      The Managing Director
                      Thiruvalluvar Transport Corporation
                      called as State Express Transport Corporation
                      Pallavan Salai, Chennai                    :Respondent/Respondent


                      PRAYER in C.M.P.No.8209 of 2001: The Civil Miscellaneous Petition
                      has been filed under Section 173(1) of Motor Vehicles Act, to condone
                      the delay of 163 days in filing the above appeal.
                      PRAYER in C.M.A.SR.No.13820 of 2000: The Civil Miscellaneous
                      Appeal has been filed under Section 173 of the Motor Vehicles Act, 1988
                      as amended by Act 54/94, against the Judgment and Decree dated
                      13.10.1998 in M.C.O.P.No.320 of 1994 before the Motor Accident
                      Claims Tribunal (IV Additional Sub Court), Madurai.


                      1/4

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                                                                                   C.M.P. (MD) No.8209 of 2001




                                     For Petitioner        : No appearance

                                     For Respondent       : Mr.P.M.Vishnuvardhanan

                                                            ORDER

When the matter was taken up for hearing on 29.01.2021, there

was no representation for the petitioner and therefore, the case was

directed to be listed today (01.02.2021) under the caption

'for dismissal'. Even today, there is no representation for petitioner.

Therefore, C.M.P.No.8209 of 2001 is dismissed for

non prosecution. No costs. Consequently, C.M.A.SR.No.13820 of 2000

is rejected, at the S.R stage itself.

                                                                                       01.02.2021

                      Internet : Yes / No
                      Index    : Yes / No

                      msa

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.

http://www.judis.nic.in C.M.P. (MD) No.8209 of 2001

To

1. The Motor Accident Claims Tribunal (IV Additional Sub Court), Madurai.

2.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in C.M.P. (MD) No.8209 of 2001

J.NISHA BANU,J.

msa

C.M.P. No.8209 of 2001 in CMA.No.SR13820 of 2000

01.02.2021

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