United India Insurance Company ... vs Maria Rajam
2021 Latest Caselaw 21307 Mad

                                                                     C.M.A.(MD)No.328 of 2014

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 25.10.2021

                                                 CORAM:

                                  THE HONOURABLE MRS.JUSTICE R.THARANI

                                          C.M.A.(MD)No.328 of 2014
                                                    and
                                            M.P.(MD)No.1 of 2014
                United India Insurance Company Ltd.,
                Branch Office,
                R.P.K.Buildings, Main Road,
                Marthandam                                               ... Appellant
                                               Vs.
                1.Maria Rajam
                2.Eskalin Theresa
                3.Femilon Theresa
                4.Leyon Edins
                5.Rajaian
                6.Justin
                7.Subhatra                                              ... Respondents


                Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of Motor
                Vehicles Act of 1988, against the judgment and decree dated 24.01.2013, made
                in M.C.O.P.No.01 of 2012, on the file of the Motor Accidents Claims Tribunal
                Subordinate Judge, Padmanabhapuram.




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https://www.mhc.tn.gov.in/judis
                                                                               C.M.A.(MD)No.328 of 2014

                                  For Appellant          : No appearance
                                  For R1 to R4           : Mr.T.Selvakumaran
                                  For R2, R3, R5 and R6 : No appearance
                                                     JUDGMENT

2. The case is of the year 2014 and is pending for the past seven

years. Though the case was placed before me on 26.07.2021, 12.08.2021,

01.09.2021 and on 23.09.2021, the learned counsel for the appellant was not

ready for argument. Hence, the matter is posted on 25.10.2021, under the

caption “for arguments or for orders”. Even today (i.e.25.10.2021), though the

learned counsel for the appellants is present, he is not ready to argue the case.

3. In the above circumstances, there is no use in keeping the Appeal

pending any further. Hence, this Civil Miscellaneous Appeal is dismissed for

default. No costs. No costs. Consequently, connected Miscellaneous Petition

is closed.

25.10.2021

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.328 of 2014

Index : Yes / No Internet : Yes / No Ls

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.328 of 2014

To

1.The Motor Accidents Claims Tribunal -

Subordinate Judge, Padmanabhapuram.

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.328 of 2014

R.THARANI.,J.

Ls

C.M.A.(MD)No.328 of 2014

25.10.2021

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