M/S.The United India Insurance ... vs Manikandan
2022 Latest Caselaw 7248 Mad

                                                                                  C.M.A.No.597 of 2012


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 06.04.2022

                                                   CORAM:

                                    THE HON'BLE MRS.JUSTICE J.NISHA BANU

                                      Civil Miscellaneous Appeal No.597 of 2012
                                                and M.P.No.1 of 2012

                M/s.The United India Insurance Co., Ltd.,
                No.64, Armenian Street,
                Chennai 600 001                                               ... Appellant

                                                          Vs.

                1. Manikandan

                2. The Managing Director,
                   M/s. Top Notch Info Tronics India Pvt. Ltd.,
                   No.4, Balar Kalvi Nilayam Road,
                   Vepery, Chennai 600 007                                    ...Respondents

                PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of the Motor
                Vehicles Act 1988, to set aside the order dated 28.03.2011 made in
                W.C.No.256 of 2008 on the file of the Commissioner for Workmen
                Compensation at Chennai District.

                                         For Appellant      : Mr.J.Chandran


                                                         ******



https://www.mhc.tn.gov.in/judis
                1/2
                                                                                    C.M.A.No.597 of 2012


                                                                             J.NISHA BANU, J.,

                                                                                                    sts
                                               JUDGMENT

When the matter was taken up for hearing on 16.03.2022, the learned

counsel for the appellant reported that the first respondent, who has passed

away, is the contesting respondent, and therefore, sought time to take steps to

implead the legal heirs of the deceased first respondent. But, till date, no steps

have been taken to bring the legal heirs of the first respondent.

2. In view of the above, there is no useful purpose to keep the above

Civil Miscellaneous Appeal pending and hence, the Civil Miscellaneous

Appeal is dismissed for non-prosecution. No costs. Consequently, connected

miscellaneous petition is closed.

06.04.2022

kkd/sts

Index : yes/no Internet : yes/no To:

The Commissioner for Workmen Compensation, Chennai District.

Order made in C.M.A.No.597 of 2012

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