Saraswathi vs N. Pannerselvam
2021 Latest Caselaw 19684 Mad

                                                                          C.M.A.Nos.91 and 93 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 24.09.2021

                                                     CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                            C.M.A.Nos.91 and 93 of 2014


                     Saraswathi                .... Appellant in CMA No.91 of 2014
                     Thangammal                ….Appellant in CMA No.93 of 2014

                                                    Versus
                     1. N. Pannerselvam
                     2. M/s. United India Insurance Company
                     Bank Road,
                     Ootacamand
                     Nilgiris.                ....  Respondents in both appeals.

                     Prayer in CMA No.91 of 2014 : Civil Miscellaneous Appeal filed under
                     Section 173 of Motor Vehicles Act, 1988 against the judgment and
                     decree dated 29.09.2011 and made in MCOP No.112 of 2006 on the file
                     of Motor Accident Claims Tribunal, (Subordinate Judge), at Mettur and
                     praying to set aside the same by enhancing the compensation as prayed
                     for.

                     Prayer in CMA No.93 of 2014 : Civil Miscellaneous Appeal filed under
                     Section 173 of Motor Vehicles Act, 1988 against the judgment and
                     decree dated 29.09.2011 and made in MCOP No.114 of 2006 on the file
                     of Motor Accident Claims Tribunal, (Subordinate Judge), at Mettur and
                     praying to set aside the same by enhancing the compensation as prayed
                     for.

                     For Appellant                  : Mr.P. Jagadeesan
                     For Respondents                : Ms. I.Malar for R2
                                                      R1 – Served – No appearance

https://www.mhc.tn.gov.in/judis/
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                                                                            C.M.A.Nos.91 and 93 of 2014




                                                 COMMON JUDGMENT

                                                 (Heard video conference)

                               The learned counsel for the appellant submits that the appellant in

                     CMA Nos.91 and 93 of 2014 are dead. He would further submit that he

                     is unable to contact the Legal Representatives of the respective deceased.

                     Till date, no steps have been taken to bring on record the Legal

                     Representatives of the deceased appellant in CMA Nos.91 and 93 of

                     2014. Since the Legal Representatives of the respective deceased have

                     not been brought on record, both the Civil Miscellaneous Appeals are

                     dismissed as abated. No costs.

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

                     vsi2




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                                                                    C.M.A.Nos.91 and 93 of 2014

                                                               ABDUL QUDDHOSE, J.

vsi2

To

1. The Subordinate Judge, Motor Accident Claims Tribunal, Mettur.

2.The Section Officer, V.R. Section, High Court of Madras, Chennai – 104.

C.M.A.Nos.91 and 93 of 2014

24.09.2021

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