Sheela vs V.Chelliah
2021 Latest Caselaw 21310 Mad

                                                                         C.M.A.(MD)No.45 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.45 of 2014

                1.Sheela
                2.Minor.Catharine Aarthi
                   rep. by her mother Sheela                                  ... Appellant
                                                  Vs.
                1.V.Chelliah
                2.The Branch Manager,
                   National Insurance Co. Ltd.,
                   Manojiappa street,
                   South Main Street,
                   Thanjavur and Munsif.
                3.D.Amaladoss
                4.G.Dhanam
                5.Arulmary Nelson
                6.A.N.Joseph Arockiyaraj                                     ... Respondents


                Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of Motor
                Vehicles Act of 1988, against the judgment and decree passed in M.C.O.P.No.
                147 of 2009, dated 26.04.2011, on the file of the Motor Accidents Claims
                Tribunal - 1st Additional District Judge (PCR), Thanjavur.


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https://www.mhc.tn.gov.in/judis/
                                                                                  C.M.A.(MD)No.45 of 2014




                                   For Appellant        : Mr.K.K.Ramakrishnan
                                   For R1               : Mr.A.Karthikeyan
                                   For R2               : Mr.J.S.Murali
                                   For R3 and R4        : Mr.G.Karnan
                                   R5 and R6            : Dismissed for default


                                                        JUDGMENT

The learned counsel for the first respondent, the learned counsel fort

the second respondent and the learned counsel for the respondents 3 and 4 are

ready for argument. The learned counsel for the appellants not ready for

arguments.

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.

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.45 of 2014

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.

25.10.2021 Index : Yes / No Internet : Yes / No Ls

To

1.The Motor Accidents Claims Tribunal -

1st Additional District Judge (PCR), Thanjavur.

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.45 of 2014

R.THARANI.,J.

Ls

C.M.A.(MD)No.45 of 2014

25.10.2021

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