J.A.Mohamed Haroon vs S.Sudharsan
2023 Latest Caselaw 10185 Mad

                                                                         C.M.A.(MD)No.1303 of 2011

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 10.08.2023

                                                        CORAM:

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR
                                             C.M.A.(MD)No.1303 of 2011


                    J.A.Mohamed Haroon                                        ... Appellant/
                                                                                  Petitioner

                                                           Vs.

                    1. S.Sudharsan

                    2. A.M.Rabeek

                    3. J.Youvan                                               ... Respondents/
                                                                                  Respondents

                    Prayer : This Civil Miscellaneous Appeal filed under Section 173 of the
                    Motor Vehicles Act, to enhance the award amount made by the learned
                    Motor Accident Claims Tribunal, (Additional District and Sessions Court/
                    Fast Track Court No.3) Madurai dated 04.06.2010 in M.C.O.P.No.1440 of
                    1997 by allowing this appeal.


                                    For Appellant           : No appearance

                                    For Respondents         : No appearance



                    1/2
https://www.mhc.tn.gov.in/judis
                                                                            C.M.A.(MD)No.1303 of 2011



                                                                       K.MURALI SHANKAR,J.

                                                                                                csm




                                                      JUDGMENT

Since there was no representation for the appellant 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 appellant. Hence,

this Civil Miscellaneous Appeal is dismissed for default. No costs.

10.08.2023 NCC :yes/No Index :yes/No Internet:yes/No csm

C.M.A.(MD)No.1303 of 2011

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