Madras High Court
K.Premanand vs Malarkodi on 19 January, 2021
C.M.A(MD)Nos.592 to 596 of 2010
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 19.01.2021
CORAM:
THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
C.M.A(MD)Nos.592 to 596 of 2010
C.M.A(MD)No.592 of 2010
K.Premanand ... Appellant
Vs.
1.Malarkodi
2.M/s.United India Insurance Company Ltd.,
Divisional Office,
Promenade Road, Contonment,
Trichy - 1. ... Respondents
C.M.A(MD)No.593 of 2010
K.Premanand ... Appellant
Vs.
1.Yogaraj
2.Rengaraj
3.Minor Santhoshkumar
(Minor rep. through his father and guardian, 1st respondent)
4.M/s.United India Insurance Company Ltd.,
Divisional Office,
Promenade Road, Contonment,
Trichy - 1. ... Respondents
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C.M.A(MD)Nos.592 to 596 of 2010
C.M.A(MD)No.594 of 2010
K.Premanand ... Appellant
Vs.
1.Murugesan
2.M/s.United India Insurance Company Ltd.,
Divisional Office,
Promenade Road, Contonment,
Trichy - 1. ... Respondents
C.M.A(MD)No.595 of 2010
K.Premanand ... Appellant
Vs.
1.Kunjaram @ K.Meena
2.M/s.United India Insurance Company Ltd.,
Divisional Office,
Promenade Road, Contonment,
Trichy - 1. ... Respondents
C.M.A(MD)No.596 of 2010
K.Premanand ... Appellant
Vs.
1.Maragatham
2.M/s.United India Insurance Company Ltd.,
Divisional Office,
Promenade Road, Contonment,
Trichy - 1. ... Respondents
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C.M.A(MD)Nos.592 to 596 of 2010
COMMON PRAYER : Civil Miscellaneous Appeals filed under Section
173 of the Motor Vehicles Act, against the common judgement and
decree made in M.C.O.P. Nos.1294, 1293, 1231, 1239 and 1248 of 2006,
dated 10.07.2009, on the file of the Motor Accident Claims Tribunal/ III
Additional Subordinate Judge, Trichy, respectively.
In all cases
For Appellant : No Appearance
For Respondents 1 to 3 in
C.M.A(MD)No.593 of 2010 &
1st Respondent in C.M.A(MD)Nos.592,
594 to 596 of 2010 : Mr.S.Deenadayalan
For 4th Respondent in
C.M.A(MD)No.593 of 2010 &
2nd Respondent in C.M.A(MD)Nos.592,
594 to 596 of 2010 : Mr.G.Prabhu Rajadurai
COMMON JUDGMENT
Though these appeals have been listed for hearing on
09.12.2020 and 18.12.2020, there was no representation on behalf of the
appellant. Even today, there is no representation for the appellant.
2. It is informed that the counsel who has filed these appeals
namely, Mr.P.Sathish Murugan, left the practice for about five years ago
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C.M.A(MD)Nos.592 to 596 of 2010
and he is working in the Parliament Secretariat, New Delhi. It is also
stated that the entire papers have been sent to his counter-part.
3. In view of the above fact, these Civil Miscellaneous
Appeals are dismissed for non-prosecution. No costs. Consequently,
connected miscellaneous petitions are closed.
19.01.2021
Index:Yes/No
Internet:Yes/No
rm
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
1.The III Additional Subordinate Judge,
(Motor Accident Claims Tribunal),
Trichy.
2.The Record Keeper,
Vernacular Section,
Madurai Bench of Madras High Court,
Madurai.
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C.M.A(MD)Nos.592 to 596 of 2010
K.KALYANASUNDARAM, J.
rm
COMMON JUDGMENT MADE IN
C.M.A(MD)Nos.592 to 596 of 2010
19.01.2021
http://www.judis.nic.in
