E.L.E. Farms By Its Managing ... vs B.Parvathi
2021 Latest Caselaw 19770 Mad

                                                                                  C.M.A.No.1106 of 2017


                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 27.09.2021

                                                      CORAM

                            THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                               C.M.A.No.1106 of 2017

                      E.L.E. Farms by its Managing Director,
                      R.Devadoss Reddi,
                      Son of Raghava Reddi,
                      No.130, T.H.Road,
                      Thiruvotriyur, Chennai - 600 019.                     ...      Appellant

                                                         Vs
                      1.B.Parvathi
                      2.V.Saravanan                                         ...     Respondents

                      PRAYER: Civil Miscellaneous Appeal filed under Section 173 of Motor
                      Vehicles Act, 1988 setting aside the Fair and Decreetal order dated
                      22.12.2011 passed by the Additional District Judge cum Fast Track Court
                      No.IV, Ponneri in A.S.No.59 of 2010.


                            For Appellant                 : No appearance




                      1/4




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                                                                                    C.M.A.No.1106 of 2017


                                                     JUDGMENT

There is no representation on the side of the Appellant. On the last

hearing date i.e., on 03.09.2021, the learned counsel for the first respondent

submitted that the first respondent died as early as on 19.11.2018 and the

learned counsel for the Appellant sought time to get instructions with regard

to the submission made by the learned counsel for the first respondent. Till

date, no steps have been taken by the Appellant to bring on record the legal

representatives of the deceased first respondent. Since there is no

representation on the side of the Appellant, it can now be inferred that the

Appellant is not interested in prosecuting this civil miscellaneous appeal.

Accordingly, this civil miscellaneous appeal is dismissed for non-

prosecution. No costs.

27.09.2021 nl

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

http://www.judis.nic.in C.M.A.No.1106 of 2017

To

1. The Additional District Judge cum Fast Track Court No.IV, Ponneri

http://www.judis.nic.in C.M.A.No.1106 of 2017

ABDUL QUDDHOSE, J.

nl

C.M.A.No.1106 of 2017

27.09.2021

http://www.judis.nic.in