The Commissioner vs M.Suseelarani
2022 Latest Caselaw 17619 Mad

                                                                                  C.M.A.(MD)No.720 of 2012



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      Dated :15.11.2022

                                                          CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                                  C.M.A.(MD)No.720 of 2012

                  The Commissioner,
                  Sivakasi Municipality,
                  Sivakasi                                   .. Appellant / 1st Respondent


                                                                Vs.
                  1.M.Suseelarani
                  2.A.Mariappan                                  .. Respondents 1&2/ Petitioners
                  3.Karuppasamy                                  .. 3rd Respondent / 2nd Respondent


                  Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of
                  Motor Vehicles Act, against the judgment and decree, dated 02.03.2007,
                  made in M.C.O.P.No.2087 of 2004, on the file of the Additional District and
                  Sessions Court – Fast Track Court No.III, Madurai.


                                  For Appellant                 : No appearance
                                  For Respondent No.1&2         : Mr.V.Nagendran
                                  For Respondent No.3           : No appearance




                 1/4
https://www.mhc.tn.gov.in/judis
                                                                                C.M.A.(MD)No.720 of 2012




                                                      JUDGMENT

Today (15.11.2022), when the matter is taken up for hearing, there

is no representation on the side of the appellant.

2. This appeal is pending from the year 2012, that is, for the past

10 years. This matter is placed before me, on 20.09.2022, at that time, there

was no representation on the side of the appellant and the case was

adjourned to 27.09.2022. On 27.09.2022, the counsel for the appellant

undertake to file “no instruction memo”, but no such memo was filed.

3. On 03.11.2022, there was no representation on the side of the

appellant, hence, the matter was adjourned to 11.11.2022. On 11.11.2022,

when the matter was taken up for hearing, there was no representation on the

side of the appellant and hence, the case was adjourned to 15.11.2022, under

the caption “for arguments or for orders”.

4. Even today (ie.15.11.2022), when the matter was called, there

was no representation on the side of the appellant. The respondents side

ready for arguments.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.720 of 2012

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

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

Appeal is dismissed for default. No costs.

                                                                                  15.11.2022
                  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 Additional District and Sessions Court – Fast Track Court No.III, Madurai.

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.720 of 2012

R. THARANI, J.

Ls

Judgment made in C.M.A.(MD)No.720 of 2012

15.11.2022

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