R.Lakshmi (Died) vs The Tamil Nadu State Transport ...
2022 Latest Caselaw 17452 Mad

                                                                                C.M.A.(MD)No.1967 of 2013



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 Dated :09.11.2022

                                                       CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                           C.M.A.(MD)No.1967 of 2013

                  1.R.Lakshmi (died)
                  2.R.Rajeswari
                  3.Thamizh Selvi
                  4.Paramasivam
                     (Appellants 3&4 are brought on record
                      as LR's of the deceased first appellant,
                     vide Court order dated 04.06.2015,
                      MP(MD)No.1 of 2015)                        ... Appellants / Petitioners
                                                             Vs.
                  1.The Tamil Nadu State Transport Corporation Ltd.,
                      Rep. By its Managing Director,
                     Bye Pass Road, Madurai Town,
                     Madurai District.
                  2.A.Saravana Selvakumar
                  3.The National Insurance Co. Ltd.,
                     Rep. By its Divisional Manager,
                     No.3, North Veli Street,
                     Madurai Town, Madurai District.              ... Respondents / Respondents



                 1/4
https://www.mhc.tn.gov.in/judis
                                                                              C.M.A.(MD)No.1967 of 2013

                  Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of
                  Motor Vehicles Act, 1988, against the fair and decreetal order, dated
                  30.05.2013, made in M.C.O.P.No.181 of 2011, on the file of the Motor
                  Accident Claims Tribunal-Chief Judicial Magistrate, Sivagangai.


                                  For Appellants               : Mr.R.Gunasekar
                                                                for M/s.Sarvabhauman Associates
                                  For Respondents              : Mr.D.Sivakumar for R1
                                                               : Mr.S.Thamizharasan for R2
                                                               : Ms.P.Malini for R3


                                                     JUDGMENT

Today (09.11.2022), when the matter is taken up for hearing, the

learned counsel for the appellants is not ready for arguments.

2. This matter is placed before me, on 28.09.2022, 13.10.2022 and

27.10.2022, at that time, the learned counsel for the appellant was not ready

for argument and the case was adjourned to 31.10.2022. On 31.10.2022,

since the learned counsel for the appellant was not ready for argument, the

matter was adjourned to 09.11.2022, under the caption “for arguments or for

orders”. Even today (ie.09.11.2022), when the matter was called, the learned

counsel for the appellant is not ready for argument. The respondents side

ready for arguments.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1967 of 2013

3. There is no use in keeping the case pending any further.

Already sufficient opportunity was given to the appellants. Hence, this

Appeal is dismissed for default. No costs.

                                                                                  09.11.2022
                  Index    : Yes/No
                  Internet : Yes/No
                  Ls

Note : In view of the present lock down owing to COVID – 19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

1.The Chief Judicial Magistrate, Motor Accident Claims Tribunal, Sivagangai.

2.The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1967 of 2013

R. THARANI, J.

Ls

Judgment made in C.M.A.(MD)No.1967 of 2013

09.11.2022

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