The Managing Director vs G. Periyannan Achari
2021 Latest Caselaw 19469 Mad

                                                                           CMA.No.1137 of 2009

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 22.09.2021

                                                      CORAM:

                             THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                              C.M.A.No.1137 of 2009
                                                     and
                                                MP No. 1 of 2009

                      The Managing Director,
                      Tamil Nadu State Tranport
                      Corporation Ltd., Salem Division II,
                      Bharathipuram, Dharmapuri.
                                                                             ...Appellant

                                                         vs.
                      G. Periyannan Achari                                 ...Respondent

                      Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                      Vehicles Act, 1988, against the award made in MCOP No. 814 of 2003
                      dated 23.02.2005 on the file of the Motor Vehicles Accident Claims
                      Tribunal and Sub Court at Krishnagiri.


                                    For Appellant              :   Mr. D. Raghu

                                    For Respondent             :   Not ready in notice




                                                                     ABDUL QUDDHOSE, J.
http://www.judis.nic.in
                      1/2
                                                                            CMA.No.1137 of 2009

                                                                                          ab/nl
                                                   JUDGMENT

This Court by its earlier order dated 08.12.2020 made it clear that

the Appellant will have to file the Affidavit of service of notice on the

contesting respondent by 21.12.2020 failing which the Appeal will be

dismissed. Admittedly, no steps have been taken by the Appellant till

date to serve notice on the respondent and affidavit of service has also

not been filed. Since steps have not been taken to serve notice on the

respondent and in accordance with the earlier order dated 08.12.2020,

this Appeal is dismissed for non prosecution. No Costs. Consequently,

the connected Miscellaneous Petition is closed.

22.09.2021

ab/nl Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order

To The Motor Accident Claims Tribunal, Subordinate Judge, Sathyamangalam

C.M.A.No.1137 of 2009

http://www.judis.nic.in