Kalliammal vs K.Sureshkumar
2022 Latest Caselaw 14253 Mad

                                                                                C.M.A(MD)No.534 of 2022

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                  Dated        : 10.08.2022
                                                            CORAM
                                       THE HONOURABLE MRS.JUSTICE R.THARANI
                                                  C.M.A(MD)No.534 of 2022

                    Kalliammal                                                  ... Appellant

                                                                Vs
                    1.K.Sureshkumar
                    2.The Branch Manager,
                      M/s.Oriental Insurance Company Limited,
                      Divisional Office,
                      PLA Building,
                      No.12/A, Kovai Road,
                      Karur District.                                           ... Respondents

                    PRAYER :-
                                  This Civil Miscellaneous Appeal is filed under Section 173 of Motor
                    Vehicles Act to set aside the judgment and decreetal order dated 07.07.2020
                    made in M.C.O.P.No.186 of 2012 on the file of the Motor Vehicle Accident
                    Claims Tribunal III Additional Sub Court, Tiruchirappalli and allow this
                    appeal.

                                       For Appellants     : No appearance
                                       For R1             : No appearance
                                       For R2             : Mr.C.Karthick




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https://www.mhc.tn.gov.in/judis
                                                                           C.M.A(MD)No.534 of 2022

                                                     JUDGMENT

This matter was listed before me on 17.06.2022, 14.07.2022,

26.07.2022 and 08.08.2022. The learned counsel for the appellant was not

ready for arguments. The case was adjourned to 10.08.2022 under the caption

for arguments or for orders.

2.Today(10.08.2022), when the matter was taken up for hearing, the

learned counsel for the appellant was not ready for arguments. Already

sufficient time was granted. The learned counsel for the second respondent

was ready for arguments. In the above circumstances, there is no use in

keeping the appeal pending any further.

3.Accordingly, this Civil Miscellaneous Appeal is dismissed for

default. No costs.

10.08.2022 Index: Yes / No Internet : Yes / No pnn

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.534 of 2022

To

1.The Motor Vehicle Accident Claims Tribunal III Additional Sub Court, Tiruchirappalli.

2.The Record Keeper, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.534 of 2022

R. THARANI, J pnn

C.M.A(MD)No.534 of 2022

10.08.2022

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