Padmavathy @ Padma vs R. Shenbagavalli
2021 Latest Caselaw 14568 Mad

                                                                                   C.M.A.(MD)No.417/2013

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 20.07.2021

                                                            CORAM:

                                     THE HONOURABLE MRS.JUSTICE R.THARANI

                                                    C.M.A.(MD)No.417 of 2013
                1. Padmavathy @ Padma
                2. Minor. Radhika
                3. Minor. Subramanian
                4. Minor. Ranjith
                5. Minor. Ramani                                           ... Appellants / Petitioners
                                                         Vs.
                1. R. Shenbagavalli
                2.The Branch Manager,
                    New India Assurance Company Limited,
                    Perambalur.
                3. Rajammal                                               ... Respondents / Respondents


                Prayer: Civil Miscellaneous Appeal filed under Section 173 of Motor Vehicles
                Act, to modify the judgment and decree, dated 08.07.2011, made in
                M.C.O.P.No.24 of 2010, on the file of Motor Accidents Claims Tribunal / Chief
                Judicial Magistrate, Thanjavur at Kumbakonam.


                                   For Appellants      : No appearance
                                   For R2               : Mr.J.S.Murali
                                      R1 and R3        : Notice dispensed with

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https://www.mhc.tn.gov.in/judis/
                                                                                C.M.A.(MD)No.417/2013




                                                      JUDGMENT

The learned counsel for the second respondent ready for argument.

There is no representation on the side of the appellants.

2.The case is pending from the year 2013. The matter was called on

08.04.2021, 20.04.2021, 30.04.2021, 15.06.2021, 17.06.2021, 24.06.2021 and

07.07.2021, but, the appellants' counsel was not ready for arguments. Today

(i.e.20.07.2021) the case was posted “for arguments or for orders”. Even today,

there is no connectivity for the appellants' counsel, the appellants failed to

appear in person. There is no use in keeping the Appeal pending further.

3.In the above circumstances, this Civil Miscellaneous Appeal is

dismissed for non-prosecution. No costs.

20.07.2021 Index : Yes / No Internet : Yes / No Ls

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.417/2013

To

1.The Motor Accidents Claims Tribunal -

Chief Judicial Magistrate, Thanjavur at Kumbakonam.

2. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.417/2013

R.THARANI.,J.

Ls

C.M.A.(MD)No.417 of 2013

20.07.2021

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