Dhanapal vs Murugan
2022 Latest Caselaw 6288 Mad

                                                                        C.M.A.No.1971 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 28.03.2022

                                                   CORAM:

                           THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
                                               and
                              THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                             C.M.A.No.1971 of 2021

                 Dhanapal                                                     ... Appellant

                                                      Vs.

                 1.Murugan

                 2.United India Insurance Company Limited,
                   No.134, Silingi Buildings,
                   Greams Road,
                   Chennai – 600 006.
                                                                            ... Respondents


                 PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of the Motor
                 Vehicles Act, 1988 to set aside the award dated 20.01.2020 and made in
                 MACTOP No.4020 of 2015 on the file of the Motor Accident Claims Tribunal,
                 (Special Sub-Judge No.1, Motor Claims Petitions) Court of Small Causes,
                 Chennai.



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https://www.mhc.tn.gov.in/judis
                                                                             C.M.A.No.1971 of 2021


                                   For Appellant     :   No appearance

                                   For Respondents   :   Mr.S.Arunkumar for R2
                                                         R1- Exparte



                                                     JUDGMENT

[Judgment of the Court was delivered by K.KALYANASUNDARAM, J.]

When the matter was taken up for hearing on 21.03.2022, there was no

representation for the appellant. Even today, there is no representation for the

appellant. Hence, the Civil Miscellaneous Appeal is dismissed for non-

prosecution. No costs.

                                                                [M.K.K.S.,J.]          [V.S.G.,J.]
                                                                         28.03.2022
                 skn
                 Index          : Yes/No

Speaking Order :Yes/No To

1.The Motor Accident Claims Tribunal, (Special Sub-Judge No.1, Motor Claims Petitions) Court of Small Causes, Chennai.

https://www.mhc.tn.gov.in/judis C.M.A.No.1971 of 2021

2.The Section Officer, V.R.Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis C.M.A.No.1971 of 2021

K.KALYANASUNDARAM, J.

and V.SIVAGNANAM, J.

skn

JUDGMENT MADE IN C.M.A.No.1971 of 2021

28.03.2022

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