Pitchaimuthu vs V.Sakila Devi
2022 Latest Caselaw 4838 Mad

                                                                                   CMA.2311 of 2011

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 10.03.2022

                                                      CORAM

                                    THE HON'BLE MRS.JUSTICE J.NISHA BANU

                                      Civil Miscellaneous Appeal No.2311 of 2011


                1.Pitchaimuthu
                2.Parvathy                                                   ... Appellants

                                                           Vs.

                1.V.Sakila Devi
                2.The Branch Manager
                 United India Insurance Company Limited
                 No.9, Shanmugam Road
                 Chennai-600 045

                3.B.Saroja
                4.United India Insurance Company Limited
                 rep. By its Divisional Manager
                 Divisional Office, Salem-1                                  ... Respondents

                          Civil Miscellaneous Appeal is filed under 173 of Motor Vehicles Act,
                1988, against the decree and judgment in M.C.O.P.No.12 of 2002 dated
                19.09.2003 on the file of the Motor Accident Claims Tribunal and District
                Judge, Perambalur.

                                  For Appellants    : No appearance

                                  For respondents   : M/s.I.Malar for R2
                                                     No appearance for R3.
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                                                                                  CMA.2311 of 2011



                                                  JUDGMENT

On earlier occasion, when the matter was posted on 21.12.2020, there

was no representation for the appellants. Thereafter, the matter was listed on

09.02.2022 and 09.03.2022, but there was no representation for the appellants.

Therefore, the matter was directed to be posted today under the caption for

dismissal. Even today, when the matter is called, there is no representation for

the appellants. It shows that the appellants are not interested to pursue the

matter further. The CMA is of the year 2011. Hence, the appeal is dismissed for

non-prosecution. No costs.

10.03.2022 Index:Yes/No nvsri

To

1. The Judge, Motor Accident Claims Tribunal and District Judge, Perambalur.

2. The Section Officer, VR Section, High Court, Madras.

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

CMA.2311 of 2011

J.NISHA BANU, J.

nvsri

C.M.A.No.2311 of 2011

10.03.2022

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