The Branch Manager vs Seethalakshmi
2022 Latest Caselaw 8514 Mad

                                                                                   C.M.A.No.1534 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 22/4/2022

                                                         CORAM

                                  THE HONOURABLE Mrs. JUSTICE J.NISHA BANU

                                                    C.M.A.No.1534 of 2011

                The Branch Manager
                The Oriental Insurance Co Ltd
                No.75 Krishnan Street
                Thiruvannamalai Town.                             ...       Appellant

                                                             Vs

                Seethalakshmi                                     ...       Respondent


                Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                Vehicles Act, 1988 against the judgment and decree in M.C.O.P.No.257 of 2007
                dated 26/8/2009 on the file of the Motor Accidents Claims Tribunal, Additional
                Subordinate Court, Thiruvannamalai.

                                  For appellant            ...Mr.J.Chandran
                                  For respondents          ...Sole respondent died
                                                              Steps not taken
                                                         -----
                                                      JUDGMENT

This Civil Miscellaneous Petition has been filed against the judgment and

decree, dated 26/8/2009, made in M.C.O.P.No.257 of 2007, by the Motor

Accidents Claims Tribunal, Additional Subordinate Judge, Thiruvannamalai.

https://www.mhc.tn.gov.in/judis C.M.A.No.1534 of 2011

2. Today, when the matter is taken up for hearing, Mr.M.J.Chandran,

learned counsel for the appellant reported that the sole respondent is died and

prays time to implead the legal representatives of the respondent.

3. A bare perusal of the records would show that from 2/3/2021, it is

reported by the learned counsel for the appellant that the sole respondent is died.

Till date, no steps have been taken to implead the legal representatives of the

deceased. Hence, this Court has come to the conclusion that the appellant is not

interested in pursuing the matter any more.

4. In such a view of the matter, this Civil Miscellaneous Appeal is

dismissed. No costs. Consequently, the connected Miscellaneous Petition No.1 of

2011 is closed.

                                                                                             22/4/2022
                Index              : Yes/No
                Internet           : Yes/No

                mvs.

https://www.mhc.tn.gov.in/judis C.M.A.No.1534 of 2011

To

The Motor Accidents Claims Tribunal, Additional Subordinate Judge, Thiruvannamalai.

https://www.mhc.tn.gov.in/judis C.M.A.No.1534 of 2011

J.NISHA BANU, J

mvs.

C.M.A.No.1534 of 2011

22/4/2022

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