Ayyanan vs Alagar
2021 Latest Caselaw 11907 Mad

                                                                         C.M.P. (MD).No.4104 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 17.06.2021

                                                   CORAM

                            THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                        C.M.P. (MD).No.4104 of 2021
                                                     in
                                      C.M.A.(MD) SR No.21839 of 2021

                  1.Ayyanan
                  2.Banumathi
                  3.Sangeetha                          : Petitioners / appellants in
                                                      CMP(MD).No. 4104 of 2021

                                               Vs.

                  1. Alagar
                  2. Shri Ram General Insurance Co., Ltd.,
                     No.66, Thirumalai Pillai Road, 2nd floor,
                     City Centre Complex, T.Nagar,
                     Chennai – 600 017                     : Respondents in
                                                               CMP(MD).No. 4104 of 2021

                  PRAYER in CMP(MD).No. 4104 of 2021: Civil Revision Petition is filed
                  under Section 5 of the Limitation Act, to condone the delay of 1420 days in
                  filing the CMA.


                  PRAYER in CMA(MD).SRNo. 21839 of 2021: This Petition is filed under
                  Section 173 of Motor Vehicles Act, 1988 against the Judgment and Decree
                  passed in MCOP.No. 900 of 2012, dated 04.02.2017 on the file of the learned
                  District and Sessions Judge (for communal clashes cases Court MACT),
                  Madurai.

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https://www.mhc.tn.gov.in/judis/
                                                                              C.M.P. (MD).No.4104 of 2021


                                   For Petitioners in CMP   : No appearance
                                   For appellant in CMASR


                                                     ORDER

CMP(MD).No. 4104 of 2021 filed seeking orders to condone the

delay of 1420 days in filing the CMA, challenging the award dated

04.02.2017, passed in MCOP.No. 900 of 2012, on the file of the learned

District and Sessions Judge (for communal clashes cases Court MACT),

Madurai.

2. It is evident from the records that there was no representation

for the petitioners for the past three hearings and even today, posted for

dismissal, there is no representation for the petitioners. Hence, the C.M.P.

(MD).No.4104 of 2021 is dismissed for default. Consequently, C.M.A.(MD)

SR No.21839 of 2021 is rejected in the SR stage itself.

05.07.2021

Index : Yes / No Internet : yes / No trp

https://www.mhc.tn.gov.in/judis/ C.M.P. (MD).No.4104 of 2021

K.MURALI SHANKAR, J.

trp

C.M.P. (MD).No.4104 of 2021 in C.M.A.(MD) SR No.21839 of 2021

05.07.2021

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