C.Badesvara Naidu vs Amala
2023 Latest Caselaw 10175 Mad

                                                                                 C.M.A.No.3735 of 2012


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 10.08.2023

                                                          CORAM:

                                   THE HONOURABLE MR. JUSTICE K.RAJASEKAR

                                                   C.M.A.No.3735 of 2012
                                                           and
                                                     M.P.No.1 of 2012

                     C.Badesvara Naidu                                 ... Appellant /Respondent

                                                             Vs.
                     1.Amala
                     2. Minor Sri hari
                     3. Minor Bavani
                     [Minor represented by her mother/guardian 1st respondent herein]
                     3.Venkattaramachari
                     4.Jayamma                                     ... Respondent/Petitioner


                                        Civil Miscellaneous Appeal filed under Section 173 of the
                     Motor Vehicles Act, 1988, against the Judgment and Decree dated
                     29.01.2011 made in M.C.O.P.No.17 of 2009 on the file of the Motor
                     Accidents Claims Tribunal, Subordinate Judge, Hosur.


                                  For Appellant    : Mr.M.Sriram (No appearance)
                                  For R1, R4 & R5 : Mr.E.Kannadasan
                                  For R2 & R3      : Minor represented by R1




https://www.mhc.tn.gov.in/judis
                     1/2
                                                                                    C.M.A.No.3735 of 2012


                                                                                  K.RAJASEKAR,J.,

                                                                                                     ssi
                                                          JUDGMENT

When the matter was taken up for hearing today, it is represented

by the counsel for the appellant that the appellant died and since

sufficient time was granted to him to take steps, he was not able to

implead the legal heirs of the deceased appellant herein.

2. The learned counsel for the respondents present.

3. Accordingly, this Civil Miscellaneous Petition is dismissed for

not taking steps to implead the legal heirs of the deceased appellant. No

costs. Consequently, the connected miscellaneous petition is closed.

                                                                                          10.08.2023
                     ssi
                     Index            : Yes / No
                     Speaking Order : Yes / No

Neutral Citation Case : Yes/No

To

1.The Subordinate Judge, Motor Accidents Claims Tribunal, Hosur.

2.The Section Officer, VR Section, High Court, Madras.

C.M.A.No.3735 of 2012

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