P. Nagaraj vs Sardar Basha
2021 Latest Caselaw 20570 Mad

                                                                          CMA.No.1495 of 2019

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 06.10.2021

                                                      CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                               C.M.A.No. 1495 of 2019


                     P. Nagaraj                                          ... Appellant


                                                         Vs.

                     1. Sardar Basha

                     2. United India Insurance Company Ltd.,
                        Rep by Branch Manager,
                        No.235, Gandhi Market Road,
                        Arni.                                              ...Respondents

                             Civil Miscellaneous Appeal filed under Section 173 of the Motor
                     Vehicles Act, 1988 against the judgment and decree passed in M.C.O.P.
                     No.272 of 2001 on the file of the Motor Accidents Claims Tribunal,
                     Subordinate Court, Arni, dated 21.02.2014.

                                         For Appellant : Mr. P. Satheesh Kumar

                                         For Respondent : Mr. M.J. Vijayaraghavan
                                                          for R2
                                                          R1 - Exparte




https://www.mhc.tn.gov.in/judis/
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                                                                           CMA.No.1495 of 2019


                                                    JUDGMENT

The learned counsel for the appellant submits before this Court

that the sole appellant died on 05.08.2015. Till date, no steps have been

taken to bring on record the Legal Representatives of the deceased

appellant. Since the Legal Representatives of the appellant have not

been brought on record, this Civil Miscellaneous Appeal is dismissed as

abated. No costs.

06.10.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order ab/vsi2

To

1. The Sub Judge, Subordinate Court, Motor Accidents Claims Tribunal, Arni.

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

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

CMA.No.1495 of 2019

ABDUL QUDDHOSE, J.

vsi2

CMA.No.1495 of 2019

06.10.2021

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