Veeramani vs Dilip Kumar
2021 Latest Caselaw 4566 Mad

                                                                           C.M.A. SR.30174 of 2009

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 22.02.2021

                                                     CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                                  M.P. No.1 of 2009
                                             in C.M.A. SR.30174 of 2009

                     1.Veeramani
                     2.Narayanan
                     3.Ramesh                                                .. Petitioners

                                                           Vs.

                     1.Dilip Kumar
                     2.The Regional Manager,
                       New India Assurance Co. Ltd.,
                       Pondicherry.                                          .. Respondents

                     PRAYER: M.P. No.1 of 2009 is filed under Section 173(1) of the Motor
                     Vehicles Act, 1988, to condone the delay of 2248 days in filing the above
                     appeal.


                     C.M.A. SR.30174 of 2009 is filed under Section 173 of the Motor
                     Vehicles Act, 1988, against the judgment and decree dated 20.11.2002
                     made in M.C.O.P. No.787 of 2002 on the file of the Motor Accidents
                     Claims Tribunal cum Additional District Court, Chidambaram.


                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                              C.M.A. SR.30174 of 2009




                                          For Petitioners   : No appearance

                                          For Respondents : Mrs.R.Sreevidhya (For R2)

                                                      ORDER

When the matter was taken up for hearing on 18.02.2021, there

was no representation on behalf of the petitioners. Hence, the matter was

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

there is no representation on behalf of the petitioners. Therefore, the

Civil Miscellaneous Petition is dismissed for default and consequently,

C.M.A. SR.30174 of 2009 is rejected. No costs.

22.02.2021 gsa To

1.The Additional District Judge, The Motor Accidents Claims Tribunal, Chidambaram.

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

https://www.mhc.tn.gov.in/judis/ C.M.A. SR.30174 of 2009

V.M.VELUMANI, J.

gsa

M.P. No.1 of 2009 in C.M.A. SR.30174 of 2009

22.02.2021

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