Sivalakshmi vs K.Manoharan
2021 Latest Caselaw 1411 Mad

                                                              1

                                      In the High Court of Judicature at Madras

                                                Dated: 21.01.2021

                                                      Coram

                                   The Honourable Mr. Justice D.KRISHNA KUMAR


                                              C.M.A. No.2428 of 2010


                     1.Sivalakshmi

                     2.Minor Roja @ Elakkiya

                     3.Minor Sivashamugam

                     4.Saradambal

                         Minors rep. by its Mother
                         & Guardian Sivalakshmi/first appellant herein
                                                                         ... Appellants


                                                     ..Vs..


                     1.K.Manoharan

                     2.The Branch Manager,
                       United India Insurance Co. Ltd.,
                       Chidambaram.                                      ... Respondents


                     Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of
                     Motor Vehicles Act, 1988, against the judgment and decree passed
                     by the learned Additional District Judge, (MACT), Chidambaram in
                     M.C.O.P.No.1151 of 2003 dated 10.09.2004.




https://www.mhc.tn.gov.in/judis/
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                                   For Appellants              : No Appearance

                                   For Respondent-1            : No Appearance

                                   For Respondent-2            : Mr.M.J.Vijayaraghavan




                                                    JUDGMENT

On the earlier occasion i.e., on 19.01.2021, there was no

representation for the appellants. Hence, the Registry was directed

to list the matter under the caption “for dismissal” today. Inspite of

the same, even today there is no representation on behalf of the

appellants. Hence, the Civil Miscellaneous Appeal is dismissed for

non prosecution. There shall be no orders as to costs.

21.01.2021

Index: Yes/No Internet: Yes/No

DP

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

To

1.The Additional District Court, (The Motor Accident Claims Tribunal) Chidambaram.

2.The Record Keeper, V.R. Section, High Court, Madras.

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

D.KRISHNA KUMAR.J,

DP

C.M.A. No.2428 of 2010

21.01.2021

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