R.Mohan vs K.Ponnusamy
2021 Latest Caselaw 21201 Mad

                                                                               C.M.A(MD)No.1354 of 2013

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 22.10.2021

                                                             CORAM:

                                     THE HONOURABLE MRS.JUSTICE R.THARANI

                                                   C.M.A(MD) No.1354 of 2013
                R.Mohan                                                              ... Appellant
                                                        Vs.

                1.K.Ponnusamy
                2.M/sReliance General Insurance Company Ltd.,
                   through its Manager,
                  1st Floor, Sri Meenakshi Plaza,
                  No.55, 80 feet Road,
                  Anna Nagar, Madurai -20.                                         ... Respondents


                Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of the
                Motor Vehicles Act, against the order, dated 17.03.2011, in M.C.O.P.No.1753
                of 2008, on the file of the Motor Accident Claims Tribunal – Chief Judicial
                Magistrate, Madurai.


                                   For Appellant       : No appearance
                                    R1                 : Ex-parte vide E.B
                                   For R2              : Mr.S.Srinivasa Raghavan
                                                       ***




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https://www.mhc.tn.gov.in/judis/
                                                                               C.M.A(MD)No.1354 of 2013




                                                      JUDGMENT

When the matter is taken up for hearing, the learned counsel for the

second respondent is ready for arguments. There is no representation for the

appellant.

2.This Appeal is pending from the year 2013 onwards, ie. for the past

eight years. The matter was placed before me on 02.07.2021, 15.07.2021,

04.08.2021, 23.08.2021, 14.09.2021 and on 05.10.2021 there was no

representation on the side of the appellant. On 05.10.2021, the case was posted

on 22.10.2021, under the caption “for appellant side arguments or for orders”.

3.Today (ie.22.10.2021), when the matter was taken up for hearing,

there was no representation on the side of the appellant. There is no use in

keeping the case pending any further. Hence, this Civil Miscellaneous Appeal

is dismissed for default. No costs.

22.10.2021 Index : Yes/No Internet: Yes/No Ls

https://www.mhc.tn.gov.in/judis/ C.M.A(MD)No.1354 of 2013

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 – Chief Judicial Magistrate, Madurai.

2.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/ C.M.A(MD)No.1354 of 2013

R.THARANI.,J.

Ls

Judgment made in C.M.A(MD)No.1354 of 2013

22.10.2021

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