Cholamandalam M.S.General ... vs K.Sellammal
2022 Latest Caselaw 17849 Mad

                                                                                C.M.A.(MD)No.792/2021



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    Dated :28.11.2022

                                                        CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                              C.M.A.(MD)No.1906 of 2013

                  Cholamandalam M.S.General Insurance Co.Ltd.,
                  “Dare house“ 2nd & 5th Floors,
                  N.S.C.Bose, Chennai – 600 001.              .. Appellant / 2nd Respondent
                                                              Vs.
                  1.K.Sellammal
                  2.A.Krishnan
                  3.K.Kanagavalli                                .. Respondents 1 to 3/ Petitioners
                  4.A.Chinnappa                                .. 4th Respondents / 1st respondent


                  Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of
                  Motor Vehicles Act, 1988,            against the judgment and decree, dated
                  05.07.2012, made in M.C.O.P.No.453 of 2009, on the file of the Motor
                  Accident Claims Tribunal (Sub Court), Kulithalai.


                                  For Appellant               : Mr.S.Srinivasa Raghavan
                                  For Respondents             : Mr.J.Anand Kumar for R1 to R3
                                                              : No appearance for R4




                 1/4
https://www.mhc.tn.gov.in/judis
                                                                                  C.M.A.(MD)No.792/2021




                                                      JUDGMENT

Today (28.11.2022), when the matter is taken up for hearing, the

learned counsel for the appellant is not ready for arguments.

2. This Appeal is of the year 2013. This matter is placed before me

on 28.09.2022, 08.11.2022, 15.11.2022 and 21.11.2022, at that time, the

learned counsel for the appellant was not ready for argument. On

21.11.2022, the respondents counsel ready for argument, but, the learned

counsel for the appellant was not ready for argument, hence, the matter was

adjourned to 28.11.2022, under the caption “for arguments or for orders”.

Even today (ie.28.11.2022), when the matter was called, the learned counsel

for the appellant is not ready for argument. The learned counsel for the

respondents is ready for argument.

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

Hence, this appeal is dismissed for default. No costs.

                                                                                       28.11.2022
                  Index    : Yes/No
                  Internet : Yes/No
                  Ls

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.792/2021

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 Sub Judge, Motor Accident Claims Tribunal, Kulithalai.

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.792/2021

R. THARANI, J.

Ls

Judgment made in C.M.A.(MD)No.1906 of 2013

28.11.2022

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