Muruganantham vs Priya
2021 Latest Caselaw 20244 Mad

                                                                                    C.M.A.No.854 of 2010


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 01.10.2021

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                C.M.A.No.854 of 2010

                      1.Muruganantham
                      2.Arumugam                                              ...     Appellant

                                                          Vs
                      1.Priya
                      2.Minor Narendragiri
                      (Represented by his mother/1st respondent)
                      3.Rajeswari
                      4.Ramasamy
                      5.Vellingiri
                      6.United India Insurance Company Limited,
                        No.11/2, K.T.Complex,
                        New Scheme Road,
                        Pollachi – 642 002                                    ... Respondents




                      PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
                      Motor Vehicles Act, against the Judgment and Decree passed in
                      MCOP.No.1650 of 2006 on the file of the Motor Accident Claims Tribunal,
                      Additional District and Sessions Court, and Presiding Officer Special Court
                      for E.C.Act cases Coimbatore dated 11.06.2008.

                      1/2




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                                                                                   C.M.A.No.854 of 2010


                                                                       ABDUL QUDDHOSE, J.
                                                                                                    nl
                                  For Appellant             : No appearance
                                                    JUDGMENT

The matter is listed under the caption “for dismissal” today. There is

no representation on the side of the Appellants. Even on the last hearing

date, i.e., on 17.09.2021, there was no representation on the side of the

Appellants. It can now be inferred that the Appellants are not interested in

prosecuting this civil miscellaneous appeal. Accordingly, this civil

miscellaneous appeal is dismissed for non-prosecution. No costs.

01.10.2021 nl

Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order

To

1. The Additional District and Sessions Court, and Presiding Officer Special Court for E.C.Act cases Coimbatore

2.The Section Officer, V.R.Section, High Court of Madras.

C.M.A.No.854 of 2010

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