T. Rajendran vs Ceetee Nachi Textile Pvt Ltd
2023 Latest Caselaw 4152 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 12.04.2023

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
                                              CMA.No.1828 of 2019

                 T. Rajendran                                                  ... Appellant

                                                        Vs.
                 1.Ceetee Nachi Textile Pvt Ltd.
                   Poonimangadu Village,
                   Thiruthani Village,
                   Thiruvallur – 631 212

                 2. Bajaj Allianz General Insurance Co.Ltd,
                   No.25/26, Prince Towers, College Road,
                   Nungambakkam, Chennai – 600 006.                            ...Respondents


                 PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of Motor

                 Vehicles Act, 1988, against the award and decree dated 05.11.2016 in MCOP.

                 No.5191 of 2011 on the file of the II Small Causes Judge (Motor Accident

                 Claims Tribunal) Chennai.

                                       For Appellant     :    No appearance

                                       For Respondents :      Mrs.D.Veda for R1
                                                              Mr.N.Vijayaraghavan for R2
                                                              for M/s.M.B.Gopalan Associates



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                                                     JUDGMENT

                                  When the matter came up for hearing on 11.04.2023, there was no

                 representation for the appellant and hence, the Registry was directed to post

                 this matter under the caption “for dismissal” today and accordingly, it is listed

                 today.



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

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

                 prosecution. No costs.



                                                                                       12.04.2023

                 Index : Yes/No
                 Internet : Yes/No
                 Gv




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                 To

                 1. The Special Sub-Court No.1,
                    Motor Accident Claims Tribunal Court,
                    Small Causes Court, Chennai.


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




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                                   A.A.NAKKIRAN, J.

gv

CMA.No.1828 of 2019

12.04.2023

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