The Managing Director vs J.Hyrunnisa
2022 Latest Caselaw 15268 Mad

                                                                     C.M.A(MD)No.1325 of 2009

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 13.09.2022

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                            C.M.A(MD)No.1325 of 2009


                     The Managing Director,
                     Tamil Nadu State Transport Corporation Ltd.,
                     Kumbakonam Division,
                     Karaikudi Town,
                     Sivagangai District.                                      ... Appellant
                                                         vs.


                     1.J.Hyrunnisa

                     2.J.Shahitha Parveen

                     3.Abdul Jabbar

                     4.P.Selvaraj

                     (The fourth respondent given up, since the
                     driver of the appellant/transport Corporation
                     set ex parte in Tribunal Court)                          ... Respondents

                     PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
                     Motor Vehicles Act, 1988, to set aside the judgment and decree dated
                     05.03.2008 made in M.C.O.P.No.191 of 2006 on the file of the Motor
                     Accident Claims Tribunal (District Court), Sivagangai.



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https://www.mhc.tn.gov.in/judis
                                                                        C.M.A(MD)No.1325 of 2009

                                       For Appellant        : No appearance

                                       For R1 to R3         : Mr.S.Natarajan

                                                           ***

                                                       JUDGMENT

When the matter was taken up for hearing on 08.09.2022, there

was no representation on the behalf of the appellant. Hence, the matter

was directed to be posted on 13.09.2022 (today) under the caption for

dismissal. Even today, when the matter is taken up for hearing, there is

no representation on behalf of the appellant. Therefore, this Civil

Miscellaneous Appeal is dismissed for non-prosecution. No costs.

13.09.2022

Index :Yes/No Internet :Yes/No cp

To

1.The Motor Accident Claims Tribunal, District Court, Sivagangai.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.1325 of 2009

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.1325 of 2009

A.A.NAKKIRAN,J.

cp

JUDGMENT MADE IN C.M.A(MD)No.1325 of 2009

13.09.2022

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