Shajin Kumar vs Abilasha
2022 Latest Caselaw 10222 Mad

                                                                             C.M.A(MD)No.350 of 2019

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       Dated : 15.06.2022

                                                           CORAM

                                      THE HONOURABLE MRS.JUSTICE R.THARANI

                                                 C.M.A(MD)No.350 of 2019
                                                           and
                                                 C.M.P.(MD)No.4327 of 2019


                    Shajin Kumar                                               ... Appellant
                                                              Vs

                    Abilasha                                                   ... Respondent

                    PRAYER :-

                                  This Civil Miscellaneous Appeal is filed under Section 173 of the
                    Motor Vehicle Act, 1988, to set aside the judgment and decree dated
                    27.01.2017 made in M.C.O.P.No.1492 of 2008 on the file of the Special
                    Communal Clash Court and Motor Accident Claims Tribunal, Madurai, in so
                    far as it relates to quantum of compensation and grant enhancement amount of
                    compensation.


                                      For Appellants    : Mr.C.Mayil Vahana Rajendran

                                      For Respondent    : Mr.K.P.Narayana Kumar




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https://www.mhc.tn.gov.in/judis
                                                                              C.M.A(MD)No.350 of 2019



                                                       JUDGMENT

This appeal is filed against the fair and decreetal order dated

21.12.2018 made in I.A.No.381 of 2018 in I.D.O.P.No.477 of 2014 on the file

of the Additional District and Sessions Judge(Fast Track Court),

Kanyakumari at Nagercoil.

2.A report received from the Trial Court reveals that the main I.D.O.P.,

petition was dismissed for default with cost. In view of the dismissal of the

petition in I.D.O.P.No.477 of 2014 on 14.03.2019, this Civil Miscellaneous

Appeal is dismissed as Infructuous. Consequently, connected miscellaneous

petition is also dismissed. No costs.

15.06.2022 Index: Yes / No Internet : Yes / No pnn

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.350 of 2019

To

1.The Special Communal Clash Court and Motor Accident Claims Tribunal, Madurai.

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.350 of 2019

R.THARANI, J.

pnn

C.M.A(MD)No.350 of 2019

15.06.2022

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