The Managing Director vs Thirumathi Tamilarasi
2021 Latest Caselaw 1705 Mad

                                                                             C.M.A.No.192 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 25.01.2021

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                C.M.A.No.192 of 2016
                                                        and
                                                C.M.P.No.1703 of 2016

                     The Managing Director,
                     Tamilnadu State Transport Corporation Limited,
                     Villupuram Ltd.,                                         ..Appellant

                                                          Vs.
                     1.Thirumathi Tamilarasi
                     2.Minor Kumaresan
                     3.Minor Anitha
                     (2nd respondent and 3rd respondent
                     minor represented by their mother
                     Natural Guardian 1st respondent)                         ..Respondents

                     Prayer : Civil Miscellaneous Appeal filed under Section 30 of the
                     Employees Compensation Act, against the Judgment and Decree passed
                     by the Assistant Commissioner of Compensation-2, Chennai(Office of
                     Deputy Commissioner of Labour), Chennai in E.C.No.14 of 2011 dated
                     14.07.2015 for awarding compensation.

                                      For Appellant    : No appearance
                                                JUDGMENT

When the matter was listed for hearing on 19.01.2021, none

appeared on behalf of the appellant. Thus, this Court passed an order,

directing the Registry to list the matter on 21.01.2021 under the caption

“For Dismissal”.

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

S.M.SUBRAMANIAM, J.

C.M.A.No.192 of 2016

kak

2. On 21.01.2021, when the matter was called, there was also no

representation on behalf of the appellant. In order to give one more

opportunity, this Court once again passed an order, directing the

Registry to list this matter under the caption “For Dismissal” on

25.01.2021.

3. When the matter is taken up for hearing today i.e., on

25.01.2021, none appeared for the appellant. Thus, it is evident that the

appellant is not interested in pursuing the matter. Accordingly, the Civil

Miscellaneous Appeal in C.M.A.No.192 of 2016 stands dismissed for

non-prosecution. No costs. Consequently, connected miscellaneous

petition is closed.

25.01.2021

kak Index: Yes/No To

1.The Assistant Commissioner of Compensation-2, Chennai (Office of Deputy Commissioner of Labour), Chennai.

2.The Sub-Assistant Registrar, A.E.Section, High Court of Madras.

C.M.A.No.192 of 2016 https://www.mhc.tn.gov.in/judis/