Bajaj Allianz General vs Maheswari .. 1St
2021 Latest Caselaw 6101 Mad

                                                                            C.M.A(MD) No.251 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.251 of 2011


                      Bajaj Allianz General
                      Insurance Company Ltd.,
                      Through its Branch Manager,
                      Byepass Road,
                      Vannapettai,
                      Tirunelveli-3.                       .. Appellant/2nd Respondent

                                                     vs.

                      1.Maheswari                          .. 1st Respondent/Petitioner

                      2.Managing Director,
                        Gannon Dunerley Company Ltd.,
                        Plot No.18, Saranyanagar,
                        Maharaja Nagar,
                        Tirunelveli-11.                    ..2nd respondent/1st respondent

                      3.Gannon Dunerley Co., Ltd.,
                        Rajendra Nagar,
                        Seetharamapettai,
                        Visakapattinam.                    ... 3rd respondent/3rd respondent

                      4.M/s.The New India Assurance
                        Company Ltd.,
                        Through its Branch Manager,
                        II Floor, Mogul Court,


                      1/4

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                                                                              C.M.A(MD) No.251 of 2011


                          Adjacent to Babathan Estate,
                          Bachee Bagh,
                          Hyderabad-500 001.

                      5.Ranjitham                             .. 5th Respondent/5th Respondent

                      Prayer: Civil Miscellaneous Appeal filed under Section 173 of Motor
                      Vehicles Act 1988, against the judgment and decree dated 11.03.2010
                      passed in M.C.O.P.No.435/2008 on the file of the Motor Accident Claims
                      Tribunal cum 1st Additional District Judge, Tirunelveli.


                                     For Appellant       : No appearance
                                     For R1              : No appearance
                                     For R4              : Mr.J.S.Murali
                                     For R2, R3 & R5 : Dismissed vide Court order
                                                          dated 22.02.2012


                                                     JUDGMENT

It is represented that Mr.R.Mahalingam, learned counsel is not in

the panel of the appellant Insurance Company.

2. Though Mr.G.Maruthaiah, learned counsel undertook to file

vakalat on behalf of the appellant on 14.12.2020, 21.12.2020 and

01.03.2021, but, sofar, he has not filed vakalat to appear on behalf of the

appellant.

http://www.judis.nic.in C.M.A(MD) No.251 of 2011

3. None appears for the appellant and hence, the 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.

To

1.The Motor Accident Claims Tribunal -cum - 1st Additional District Judge, Tirunelveli.

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

http://www.judis.nic.in C.M.A(MD) No.251 of 2011

K.KALYANASUNDARAM,J.

am

JUDGMENT MADE IN

C.M.A(MD) No.251 of 2011

08.03.2021

http://www.judis.nic.in