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K.V.Krishnan vs R.Devaraj
2022 Latest Caselaw 9132 Mad

Citation : 2022 Latest Caselaw 9132 Mad
Judgement Date : 28 April, 2022

Madras High Court
K.V.Krishnan vs R.Devaraj on 28 April, 2022
                                                                        C.M.A.No.3325 of 2014

                        IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED: 28.04.2022

                                                 CORAM

                                THE HON'BLE MR.JUSTICE J.NISHA BANU

                                         C.M.A.No.3325 of 2014


               K.V.Krishnan                                                 ... Appellant

                                                    vs.

               1.R.Devaraj
               2.Reliance General Insurance Company Ltd.,
                 Plot No.2054, Anna Nagar,
                 Chennai-40.                                             .. Respondents


                      Civil Miscellaneous Appeal filed under Section 173 of Motor

               Vehicles Act, 1988, against the Judgment and Decree dated 21.03.2014

               passed in M.C.O.P.No.4499 of 2012 on the file of the Motor Accident

               Claims Tribunal (III Judge, Small Cause Court) Chennai.



                                    For Appellant     :       M/s.S.Vijayakumar

                                    For R2                :   Mr.S.Arunkumar




                    ____________
https://www.mhc.tn.gov.in/judis
               Page No 1 of 2
                                                                     C.M.A.No.3325 of 2014

                                                                      J.NISHA BANU,J.

                                                                                       kkd

                                              JUDGMENT

Learned counsel appearing for the appellant reports that the sole

appellant died and he is unable to get the particulars of legal heirs of the

deceased sole appellant.

2. In view of the submission made, this civil miscellaneous

appeal is dismissed as abated. No costs.




                                                                              28.04.2022
               Index        : Yes/No
               kkd

               To

The Motor Accident Claims Tribunal (III Judge, Small Cause Court) Chennai.

C.M.A.No.3325 of 2014

____________ https://www.mhc.tn.gov.in/judis Page No 2 of 2

 
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