United India Insurance Co. Ltd vs P.Chengammal
2021 Latest Caselaw 18488 Mad

                                                                       C.M.A.(MD)No.1040 of 2013



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               Dated : 08.09.2021

                                                   CORAM

                                   THE HONOURABLE MRS. JUSTICE R. THARANI

                                           C.M.A.(MD)No.1040 of 2013
                                                     and
                                             M.P.(MD)No.1 of 2013


            United India Insurance Co. Ltd.,
            Rep. By its Branch Manager,
            448-A, Dr.Nanjappa Road,
            Coimbatore                                                 ..Appellant

                                                      Vs.

            1.P.Chengammal
            2.P.Sakthivel
            3.P.Maharajan
            4.P.Ilayaraja
            5.P.Vasanthi
            6.P.Santha
            7.Sister. Superior,
              St.Anne's Convent,
              Singanallur,
              Coimbatore - 5.                                          .. Respondents

            Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of Motor
            Vehicles Act, 1988, to set aside the judgment and decree dated 06.04.2009, passed in
            M.C.O.P.No.1040 of 2006 on the file of the Motor Accident Claims Tribunal cum
            Principal District Judge, Dindigul.


            1/4
https://www.mhc.tn.gov.in/judis/
                                                                           C.M.A.(MD)No.1040 of 2013

                            For Appellant               : No Appearance
                            For Respondents 1 to 6      : Mr.J.Lawrance
                            For 7th Respondent          : M/s.Issac Chambers


                                                        JUDGMENT

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

me on 01.07.2021, 13.07.2021 and 02.08.2021. On 18.08.2021, there was no

representation on the side of the appellant and the matter was adjourned to

08.09.2021 under the caption “for arguments or for orders”. When the matter was

taken up for hearing today (08.09.2021), 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. Consequently,

connected miscellaneous petition is closed.

                                                                                      08.09.2021
            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.

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.1040 of 2013

To

1.The Motor Accident Claims Tribunal cum Principal Sub Judge, Dindigul.

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

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.1040 of 2013

R. THARANI, J.

MRN

C.M.A.(MD)No.1040 of 2013

08.09.2021

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