Govindammal vs T.R.Palanisamy
2022 Latest Caselaw 8516 Mad

                                                                                     C.M.A.No.1736 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 22/4/2022

                                                         CORAM

                                  THE HONOURABLE Mrs. JUSTICE J.NISHA BANU

                                                    C.M.A.No.1736 of 2014

                1.    Govindammal
                2.    R. Kumar
                3.    R. Geetha
                4.    R. Uma
                5.    R. Latha                                    ...        Appellants

                                                             Vs

                1. T.R.Palanisamy

                2. The Managing Director
                   Tamil Nadu Government Transport Corporation Limited
                   Unit I
                   Coimbatore.                          ...         Respondents


                Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                Vehicles Act, 1988, against the judgment and decree, dated 14/7/2003 passed by
                the Motor Accidents Claims Tribunal-cum-Subordinate Judge, Coimbatore, in
                M.C.O.P.No.53 of 2000.

                                  For appellants                  ...   Ms.D.Geetha
                                                                        No appearance
                                  For respondents                 ...   R.1 – No such address


                1/4

https://www.mhc.tn.gov.in/judis
                                                                                   C.M.A.No.1736 of 2014

                                                                     R.2 - Unserved


                                                    JUDGMENT

The appellants have preferred this Civil Miscellaneous Appeal, challenging

the award, dated 14/7/2003, passed in M.C.O.P.No.53 of 2000, by the Motor

Accidents Claims Tribunal-cum-Subordinate Judge, Coimbatore.

2. When the matter came up for hearing on 21/4/2022, there was no

representation on behalf of the appellants. Hence, this Court had directed the

Registry to post this matter, under the caption “For Dismissal” on 21/4/2022.

Even today, when the matter is taken up for hearing, there is no representation on

behalf of the appellants. Hence this Court is of the view that the appellants are

not interested in pursuing the matter anymore.

3. Accordingly, this Civil Miscellaneous Appeal is dismissed for non-

prosecution. No costs.

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

https://www.mhc.tn.gov.in/judis C.M.A.No.1736 of 2014

mvs.

To

1. The Motor Accidents Claims Tribunal-cum-Subordinate Judge, Coimbatore.

2. The Managing Director Tamil Nadu Government Transport Corporation Limited Unit I Coimbatore.

https://www.mhc.tn.gov.in/judis C.M.A.No.1736 of 2014

J.NISHA BANU, J

mvs.

C.M.A.No.1736 of 2014

22/4/2022

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