S.Radhakrishnan vs Tamil Nadu State Transport ...
2021 Latest Caselaw 1422 Mad

                                                                            C.M.A.No.3334 of 2019



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 21.01.2021

                                                     CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                              C.M.A.No.3334 of 2019



                     S.Radhakrishnan                                              .. Appellant

                                                     Vs.



                     Tamil Nadu State Transport Corporation
                      (Villupuram) Limited
                     Represented by its Managing Director
                     Kancheepuram Region, Kancheepuram.                          .. Respondent



                     Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of Motor

                     Vehicles Act, 1988, against the judgment and decree dated 30.11.2018 made

                     in M.C.O.P.No.2339 of 2015 on the file of the Motor Accidents Claims



                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                                C.M.A.No.3334 of 2019


                     Tribunal, (Special Sub Court No.2 dealing with MCOP cases), Small Causes

                     Court, Chennai.

                                       For Appellant         : Mr.R.Nalliyappan
                                       For Respondent         : Mr.K.J.Sivakumar
                                                     JUDGMENT

This matter is heard through “Video-conferencing”.

Mr.K.J.Sivakumar, the learned counsel appearing for the

respondent/Transport Corporation submitted that the present appeal is filed

for enhancement of compensation granted by the Tribunal in the award dated

30.11.2018 in M.C.O.P.No.2339 of 2015. The respondent/Transport

Corporation filed M.P.Nos.876 and 878 of 2019 to condone the delay in

filing the set aside petition and set aside exparte award. Both the

applications were allowed and M.C.O.P.No.2339 of 2015 was taken up for

fresh hearing and posted for recording petitioner's further evidence on

28.01.2021.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.3334 of 2019

2.In view of the above submissions made by the learned counsel

appearing for the respondent, this Civil Miscellaneous Appeal is

dismissed as infructuous. No costs.

21.01.2021 kj To

1.The Special Subordinate Judge No.2 The Motor Accidents Claims Tribunal Small Causes Court, Chennai.

2.The Section Officer V.R.Section, High Court, Chennai.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.3334 of 2019

V.M.VELUMANI,J.

Kj

C.M.A.No.3334 of 2019

21.01.2021

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