Mariyammal vs Rajiv Gandhi
2021 Latest Caselaw 6099 Mad

                                                                            C.M.A(MD) No.993 of 2011


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 08.03.2021

                                                      CORAM

                          THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM

                                            C.M.A(MD) No.993 of 2011


                      Mariyammal                            .. Appellant/claimant

                                                     vs.

                      1.Rajiv Gandhi
                      2.Samsudeen
                      3.Rayal Sundaram Alliance Insurance
                        Company Ltd.,
                        No.46, Whites Road,
                        Chennai-600 014.                  .. Respondents/Respondents

                      Prayer: Civil Miscellaneous Appeal filed under Section 173 of Motor
                      Vehicles Act 1988, against the Judgment and decree dated 09.04.2011 in
                      M.C.O.P.No.281 of 2008, on the file of the Motor Accident Claims
                      Tribunal/Additional Sub Court, Tenkasi, Tirunelveli District.


                                   For Appellant      : No appearance
                                   For R1 & R2        : Dismissed vide Court order
                                                       dated 10.04.2019
                                   For R3             : Mr.S.Srinivasa Raghavan



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                                                                          C.M.A(MD) No.993 of 2011




                                                  JUDGMENT

When this appeal was taken up for hearing there was no

representation on behalf of the appellant on 11.01.2021, 25.01.2021 and

08.02.2021. Today also there is no representation on behalf of the

appellant and hence, this appeal is dismissed for non-prosecution. No

costs.

Index:Yes/No Internet:Yes/No 08.03.2021 am

Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

http://www.judis.nic.in C.M.A(MD) No.993 of 2011

To

1.The Motor Accident Claims Tribunal, Additional Sub Court, Tenkasi.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in C.M.A(MD) No.993 of 2011

K.KALYANASUNDARAM,J.

am

JUDGMENT MADE IN

C.M.A(MD) No.993 of 2011

08.03.2021

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