K.Arumugam vs P.Loganathan
2021 Latest Caselaw 4855 Mad

                                                                           C.M.A.Nos.1850 & 1851 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 24.02.2021

                                                        CORAM

                                   THE HONOURABLE MR.JUSTICE D. KRISHNAKUMAR

                                           C.M.A.Nos.1850 & 1851 of 2012
                                               and M.P.No.1 of 2012

                K.Arumugam                                                        ... Appellant in
                                                                             C.M.A.No.1850/2012

                A.Senthil                                                         ... Appellant in
                                                                             C.M.A.No.1851/2012

                                                         Vs.

                1.P.Loganathan

                2.The New India Ins.Co.Ltd.,
                  No.45, 2nd Line Beach, Moore Street,
                  Chennai – 1.                                    ... Respondents in
                                                                         both CMAs
                COMMON PRAYER: Civil Miscellaneous Appeals filed under Section 173
                of Motor Vehicle Act, 1988, to set aside the award passed in M.C.O.P.Nos.922
                & 923 of 2006 by the Motor Accidents Claims Tribunal, III Court of Small
                Causes, Chennai and enhance the award amount.
                                        For Appellant    : No Appearance
                                        in both CMAs

                                        For Respondents
                                        in both CMAs     : Mr.R.Neethi Perumal [for R2]
                                                           R1 – Notice unserved
                                                       *****

https://www.mhc.tn.gov.in/judis/
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                                                                         C.M.A.Nos.1850 & 1851 of 2012

                                                                      D. KRISHNAKUMAR, J.

bri

COMMON JUDGMENT

When these matters were taken up for hearing on 17.02.2021, the matters

were directed to be listed under the caption 'for dismissal' next week.

2. Today i.e. on 24.02.2021, when these matters are called, there is no

representation on behalf of the appellant. Hence, these Civil Miscellaneous

Petitions are dismissed for non prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

24.02.2021 bri

Index:Yes/No Internet:Yes/No Speaking Order/Non Speaking Order

To

The Motor Accidents Claims Tribunal, III Court of Small Causes, Chennai.

C.M.A.Nos.1850 & 1851 of 2012 and M.P.No.1 of 2012

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