Thiru.Pandiyan vs Thiru.Ayyavoo @ Palaniappan
2021 Latest Caselaw 1706 Mad

                                                                             C.M.A.No.112 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.112 of 2016

                     Thiru.Pandiyan                                           ..Appellant

                                                         Vs.
                     1.Thiru.Ayyavoo @ Palaniappan
                     2.The Divisional Manager,
                       National Insurance Company Limited,
                       No.74-A, Paramatthi Road, Namakkal.                    ..Respondents

                     Prayer : Civil Miscellaneous Appeal filed under 30 of the Workmen
                     Compensation Act, to set aside the judgment dated 07.09.2015 in
                     W.C.No.401 of 2009 on the file of the Commissioner, Workmen
                     Compensation Cum Deputy Commissioner of Labour, Salem.


                                      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.112 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.112 of 2016 stands dismissed for

non-prosecution. No costs.

25.01.2021

kak Index: Yes/No To

1.The Commissioner, Workmen Compensation Cum Deputy Commissioner of Labour, Salem.

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

C.M.A.No.112 of 2016

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