Sasikala vs R.Babu
2021 Latest Caselaw 1413 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.2869 of 2012


                     1.Sasikala

                     2.Minor Jayasree
                       Minor rep. by her mother and next
                       friend                                                ... Appellants


                                                         ..Vs..


                     1.R.Babu

                     2.The Branch Manager,
                       M/s. United India Insurance Co. Ltd.,
                       No.198, Gandhi Road,
                       Arakonam, Vellore District.                           ... 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 Sub-ordinate Judge (Full Additional Charge), (MACT),
                     Kancheepuram in M.C.O.P.No.489 of 2005 dated 02.03.2012.
                                    For Appellants                    : No Appearance

                                    For Respondent-1                  : No Appearance

                                    For Respondent-2                  : Mr.C.Paranthaman




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

On the last two hearings, 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 Sub Court, (The Motor Accident Claims Tribunal) Kancheepuram.

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.2869 of 2012

21.01.2021

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