Mano vs Mari
2022 Latest Caselaw 17542 Mad

                                                                              C.M.A(MD)No.1191 of 2013

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                      Dated : 10.11.2022
                                                          CORAM
                                      THE HONOURABLE MRS.JUSTICE R.THARANI
                                                 C.M.A(MD)No.1191 of 2013

                    Mano                                                   ... Appellant/ Petitioner

                                                             Vs

                    1.Mari
                    2.Vinayaga Ramadurai
                    3.United India Insurance company Ltd.,
                      No.1, Post Office Road,
                      Palayamkottai,
                      Tirunelveli.

                    4.Balasubramania Durai

                    5.Iffco Tokiyo General Insurance Co. Ltd.,
                      No.335/1A, V.V.Complex,
                      North Byepass Road,
                      Vannarpettai, Tirunelveli.               ... Respondents / Respondents


                    PRAYER :-
                                  This Civil Miscellaneous Appeal is filed under Section 173 of the
                    Motor Vehicles Act, 1988 to set aside the award and decree dated 29.12.2011
                    passed in M.C.O.P.No.627 of 2011 on the file of Motor Accident claims
                    Tribunal, Additional District Judge, F.T.C.No.1, Tirunelveli, by allowing the
                    present Civil Miscellaneous Appeal.


                    1/4

https://www.mhc.tn.gov.in/judis
                                                                           C.M.A(MD)No.1191 of 2013




                                    For Appellant      : No appearance
                                    For R1 to R4       : No appearance
                                    For R5             : Mrs.K.R.Shivashankari


                                                        JUDGMENT

This appeal is pending from the year 2013. The original claim petition

is of the year 2011. This case was listed before me on 20.09.2022,

26.09.2022, 30.09.2022, 11.10.2022 and 18.10.2022. There was no

representation on the side of the appellant.

2.On 18.10.2022, since there was no representation on the side of the

appellant, the matter was posted to 10.11.2022 under the caption 'for

arguments or for orders'.

3.Today(10.11.2022), when the matter was listed, the learned counsel

for the respondent is ready for arguments. There is no representation on the

side of the appellant. There is no use in keeping the case pending any further.

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.1191 of 2013

4.Hence, this Civil Miscellaneous Appeal is dismissed for default.

No costs.

10.11.2022 Index: Yes / No Internet : Yes / No

pnn

To

1.The Motor Accident claims Tribunal / Additional District Judge, F.T.C.No.1, Tirunelveli.

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.1191 of 2013

R. THARANI, J pnn

C.M.A(MD)No.1191 of 2013

10.11.2022

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