Marriappan vs Ravi
2021 Latest Caselaw 18260 Mad

                                                                            C.M.A.(MD)No.1192 of 2013



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  Dated : 06.09.2021

                                                       CORAM

                                   THE HONOURABLE MRS. JUSTICE R. THARANI

                                             C.M.A.(MD)No.1192 of 2013


            Marriappan                                                      ..Appellant

                                                          Vs.

            1.Ravi
            2.Manager,
              Royal Sundaram Alliance Insurance Company Ltd.,
              No.46, Whites Road,
              Chennai – 14.                                                 .. Respondents

            Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of Motor
            Vehicles Act, 1988, to set aside the judgment and decree dated 10.06.2008, made in
            M.C.O.P.No.140 of 2007 on the file of the Motor Accident Claims Tribunal cum Sub
            Judge, Kulithalai.
                            For Appellant                : No Appearance
                            For 2nd Respondent           : Mr.S.Srinivasa Raghavan
                            For 1st Respondent           : No Appearance


                                                         JUDGMENT

This appeal is pending from the year 2013. The matter was place before me

on 01.07.2021, 14.07.2021, 30.07.2021. On 17.08.2021, the learned counsel for

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.1192 of 2013

R. THARANI, J.

MRN

the appellant was not ready for arguments. On his request, the matter was adjourned

to 06.09.2021. When the matter was taken up for hearing today (06.09.2021), there

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

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

default. No Costs.

                                                                                     06.09.2021
            Index     : Yes/No
            Internet : Yes/No
            Mrn

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 cum Sub Judge, Kulithalai.

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

C.M.A.(MD)No.1192 of 2013

06.09.2021

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