Meenakshi vs Kanjanadevi. V
2022 Latest Caselaw 498 Mad

                                                                                 CMA.No.3439 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 07.01.2022
                                                        CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                   CMA.No.3439 of 2021

                     1.Meenakshi

                     2.Dayalan                                                       ...Appellants

                                                           Vs.

                     1.Kanjanadevi. V

                     2.The Manager,
                       United India Insurance Company Limited,
                       No.73C, MTH Road, Ambattur,
                       Chennai – 602 002.                                          ..Respondents

                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                     Vehicles Act, against the decree and judgment dated 11.12.2019 made in
                     MCOP.NO.4374 of 2016 on the file of the learned Motor Accidents Claims
                     Tribunal (Special Sub-Court No. 2), Chennai.


                                  For Appellants    : Mr.A.S.Vijay Anand – No Appearance




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https://www.mhc.tn.gov.in/judis
                                                                                CMA.No.3439 of 2021



                                                                        R.SUBRAMANIAN, J.

                                                                                            KKN

                                                 JUDGMENT

Since there was no repreentation for the Appellants on

05.01.2022, the matter was directed to be listed today under the caption for

dismissal. Even today, none appears for the Appellants. Hence, this civil

miscellaneous appeal is dismissed for non-prosectuion. No costs.

07.01.2022

kkn

Index:No Internet:Yes Non-speaking

To-

The II-Special Sub-Court, Court of Small Causes, Chennai.

CMA.No.3439 of 2021

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