Murugesan vs Prakash
2023 Latest Caselaw 4146 Mad

                                                                                        C.M.A.No.1471 of 2019

                                  IN T HE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED:12.04.2023
                                                            CORAM
                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN
                                                 C.M.A.No.1471 of 2019

                     Murugesan                                                               .. Appellant

                                                                ..Vs..

                     1.Prakash

                     2.The Manager,
                       M/s.United India Insurance Company,
                       No.70, N.S.C.Bose Road, Chennai-600 118.                          ... Respondents

                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor

                     Vehicles Act, 1988, to modify the judgment and decree dated 12.07.2010

                     made in M.C.O.P.No.50 of 2009 on the file of the Motor Accident Claims

                     Tribunal      (Chief   Judicial     Magistrate),    Thiruvallur,    enhance         the

                     compensation and thereby allow the appeal with cost.

                                    For Appellant               : No Appearance

                                    For Respondents             : M/s.R.Rathna Thara for R2




                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                   C.M.A.No.1471 of 2019




                                                         JUDGMENT

When the matter was taken up for hearing on 10.04.2023, there was no

representation on behalf of the appellant and hence, the matter was directed

to be posted under the caption "for dismissal" on 12.04.2023.

2. Even today (i.e., on 12.04.2023), there is no representation on

behalf of the appellant either in person or through the counsel on record.

Hence, the Civil Miscellaneous Appeal is dismissed for non-prosecution.

No costs.

12.04.2023

Index:Yes/No Speaking/Non-speaking Order Internet: Yes/No gv

To

1.The Motor Accident Claims Tribunal / Chief Judicial Magistrate), Thiruvallur.

2.The Section Officer V.R.Section, High Court of Madras.

https://www.mhc.tn.gov.in/judis C.M.A.No.1471 of 2019

A.A.NAKKIRAN, J.

gv

C.M.A.No.1471 of 2019

12.04.2023

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