The Managing Director vs Subramani
2022 Latest Caselaw 8290 Mad

                                                                                  CMA.No.129 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 20.04.2022

                                                         CORAM

                                   THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                       Civil Miscellaneous Appeal No.129 of 2012



                     The Managing Director,
                     Tamil Nadu State Transport Corporation Ltd.,
                     Divisional Office 01,
                     37, Mettupalayam Road, Coimbatore.                         ... Appellant

                                                              ..Vs..

                     Subramani                                                  ... Respondent


                     Prayer: This Civil Miscellaneous Appeal has been filed under section 173
                     of the Motor Vehicles Act, 1988 against the award made in MCOP No.299
                     of 2006 dated 02.07.2010 on the file of the Motor Vehicles Accident Claims
                     Tribunal, Addl. Sub Judge, Tiruppur.


                                     For Appellant      : No appearance

                                     For Respondent     : Not ready in notice




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https://www.mhc.tn.gov.in/judis
                                                                                    CMA.No.129 of 2012

                                                         JUDGMENT

When the matter came up for hearing on 23.07.2020, there is no

representation on behalf of the appellant and notice on the respondent has

remained unserved. Hence, this Court permitted the appellant to take steps

to serve notice to the respondent. Again when this matter is listed on

08.04.2022, the learned counsel appearing for the appellant would state that

he has given change of vakalat even before numbering this appeal and none

appeared for the appellant. Therefore, this matter was posted today under

the caption 'for dismissal'. Today also there is no representation for the

appellant.

2. Hence, this Civil Miscellaneous Appeal is dismissed for non

prosecution. Consequently, connected miscellaneous petition is closed.

No costs.

20.04.2022

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https://www.mhc.tn.gov.in/judis CMA.No.129 of 2012

Index:yes/no

Internet:yes

To

The Motor Vehicles Accident Claims Tribunal, Addl. Sub Judge, Tiruppur.

https://www.mhc.tn.gov.in/judis CMA.No.129 of 2012

J.NISHA BANU, J.

vrc

Civil Miscellaneous Appeal No.129 of 2012

20.04.2022

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