Ragu.Veeraiah Thenkondar vs G.Kalyani
2022 Latest Caselaw 16321 Mad

                                                      1

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 13.10.2022

                                                   CORAM:

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                         C.M.P.(MD)No.6125 of 2018
                                                     in
                                      C.M.A.(MD) SR. No.24421 of 2018


                1.Ragu.Veeraiah Thenkondar
                2.V.Balakumar
                3.V.Vijayakumar
                4.C.Kavitha
                5.A.Vanitha                                  ... Petitioners/Appellants


                                                     Vs.


                1.G.Kalyani

                2.M/s.Reliance General Insurance Company Ltd.,
                 Trichy, represented by its Manager,
                 PLA, Kanagar Towers,
                 15A, Thillai Nagar Main Road,
                 11th Cross, Trichy.                      ... Respondents/Respondents


                Prayer in C.M.P.(MD)No.6125 of 2018 : This Civil Miscellaneous Petition
                filed under Section 173(1) of the Motor Vehicles Act, to condone the delay of
                435 days in filing the appeal against the Judgment and Decree made in
                M.C.O.P.No.151 of 2009 dated 27.01.2017 by the Motor Accidents Claims
                Tribunal (Essential Commodities Act Special Court), Thanjavur.

https://www.mhc.tn.gov.in/judis
                                                        2

                                                                          K.MURALI SHANKAR,J.

                                                                                            csm

                Prayer in C.M.A.(MD)SR.No.24421 of 2018 : This Civil Miscellaneous
                Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, to set aside
                the portion of judgment which exonerating the second respondent, Insurance
                company from its liability and fix the joint and several liability of the second
                respondent along with first respondent in M.C.O.P.No.151 of 2009 by the
                Judgment dated 27.01.2017 by the learned Motor Accidents Claims Tribunal
                (Essential Commodities Act Special Court), Thanjavur.

                          For Petitioners       : No appearance

                          For Respondents       : Mr.V.Sakthivel for R2

                                                 R1 - Died

                                                    ORDER

Since there was no representation for the past three hearings, the

matter was directed to be posted under the caption 'for dismissal'. Even today,

there is no representation for the petitioners. Hence, this Civil Miscellaneous

Petition is dismissed for default. Consequently, C.M.A.(MD)SR.No.24421 of

2018 stands rejected at the SR stage itself.

13.10.2022 Index :yes/No Internet:yes/No csm

C.M.P.(MD)No.6125 of 2018 in https://www.mhc.tn.gov.in/judis C.M.A.(MD) SR. No.24421 of 2018