A.Thamizhselvi vs K.J.R.Jeyarama Raja
2021 Latest Caselaw 4107 Mad

                                                                               C.M.A.(MD)No.716 of 2020



                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 17.02.2021

                                                       CORAM

                                THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                              C.M.A.(MD)No.716 of 2020

                      1.A.Thamizhselvi
                      2.Minor A.Thangamalar
                      3.Minor A.Valarmathi
                      4.A.Saraswathi
                      5.R.Athimoolam                                          ... Appellants

                                                         Vs.

                      1.K.J.R.Jeyarama Raja

                      2.The Branch Manager,
                        Oriental Insurance Company Limited
                        No.1548, Tenkasi Road, Rajapalayam 626 125
                        Virudhunagar District.                                ... Respondents

                      Prayer : Civil Miscellaneous Appeal filed under Section 173 of the
                      Motor Vehicles Act, 1988, to set aside the fair and decreetal order
                      dated 25.10.2019 and made in MCOP.No.111 of 2018 on the file of
                      Motor     Accident     Claims   Tribunal   (Principal     District     Court),
                      Virudhunagar District at Srivilliputhur, insofar as relates to the
                      quantum of compensation granted and allow the above appeal.
                                    For Appellants          : No Appearance

                                    For R2                  : No Appearance


                                                      JUDGMENT

The matter was listed on 17.02.2021 and the learned counsel

appearing for the petitioner was not present and therefore, the matter

was directed to be listed today i.e., 17.02.2021 under the caption “For

Dismissal”.

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C.M.A.(MD)No.716 of 2020

J.NISHA BANU, J.

gns

2.Today, when the matter is taken up for hearing, again there is

no representation for the petitioner, therefore, the civil miscellaneous

appeal is dismissed for non-prosecution. No costs.

17.02.2021

Index :yes/No Internet:yes/No gns

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.

To

The Motor Accident Claims Tribunal (Principal District Court), Virudhunagar District at Srivilliputhur.

C.M.A.(MD)No.716 of 2020

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