C.Karuppaiah vs Savi
2022 Latest Caselaw 17961 Mad

                                                                        MP(MD)No.1 of 2012

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 01.12.2022

                                                        CORAM:

                             THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                              M.P.(MD)No.1 of 2012
                                                      in
                                          C.M.A(MD)No.SR35845 of 2012

                     C.Karuppaiah                                    : Petitioner/Appellant


                                                   Vs.

                     1.Savi
                     2.Lakshmi
                     3.S.A.Mohamed Ibrahim
                     4.National Insurance Company,
                       East Main street, Pudukkottai.            : Respondents/ Respondents

                     PRAYER in M.P.(MD)No.1 of 2012: Civil Miscellaneous Petition is filed
                     under Section 173(1) Motor Vehicles Act, to condone the delay of 1156
                     days in filing the above Civil Miscellaneous Appeal as against the decree
                     and judgment, dated 29.07.2008 in M.C.O.P.No.120 of 1997 on the file of
                     the Motor Accident Claims Tribunal/Sub Court, Pudukkottai.


                     PRAYER in CMA(MD)No.SR35845 of 2012: Civil Miscellaneous Appeal
                     is filed under Section 173 Motor Vehicles Act, 1988, against the judgment
                     and decree dated 29.07.2008 passed in M.C.O.P.No.120 of 1997 on the file
                     of the Motor Accident Claims Tribunal/Sub Court, Pudukkottai.
https://www.mhc.tn.gov.in/judis


                     1/3
                                                                              MP(MD)No.1 of 2012

                                  For Petitioner     : No Appearance
                                  For Respondents    : Mr.D.Sivaraman, for R4.
                                                      No Appearance, for R1 to R3.


                                                       ORDER

The Civil Miscellaneous Petition has been filed to condone the

delay of 1156 days in filing the above Civil Miscellaneous Appeal as

against the decree and judgment, dated 29.07.2008 in M.C.O.P.No.120 of

1997 on the file of the Motor Accident Claims Tribunal/Sub Court,

Pudukkottai.

2.When the matter was taken up for hearing on 23.11.2022, there

was no representation for the petitioner and therefore, the case was directed

to be listed today (01.12.2022) under the caption 'for dismissal'. Even

today, there is no representation for petitioner. Hence, M.P.No.1 of 2012 is

dismissed for non prosecution. No costs. Consequently, C.M.A.SR.

No.35845 of 2012 is rejected, at the S.R stage itself.

01.12.2022

das

To The Motor Accident Claims Tribunal/ Sub Court, Pudukkottai.

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

MP(MD)No.1 of 2012

K.MURALI SHANKAR.J.,

das

M.P.(MD)No.1 of 2012 in C.M.A(MD)No.SR35845 of 2012

01.12.2022

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