The Managing Director vs Karuppusamy
2023 Latest Caselaw 10268 Mad

                                                                                 C.M.A.No.2009 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 11.08.2023

                                                       CORAM :

                                    THE HON'BLE MR. JUSTICE P.VELMURUGAN

                                                C.M.A.No.2009 of 2018
                                                         and
                                                C.M.P.No.15618 of 2018

                     The Managing Director
                     Tamil Nadu State Transport Corporation Ltd.,
                     Mettupalayam Road,
                     Coimbatore.                                               ... Appellant

                                                          vs.
                     1.Karuppusamy
                     2.Suthakar
                     3.Ramkumar @ ramalingam
                     4.Vanjathal
                     5.P.Nataraj
                     6.T.Ramesh Periyasamy
                     7.The New India Assurance Company Ltd.,
                       P.B.No.47, Kumaran Shopping Complex,
                       Kumaran Road, Tiruppur – 641 601.                       ... Respondent

                                     Civil Miscellaneous Appeal filed under Section 173 of Motor
                     Vehicles Act, 1988 to set aside the Decree and Judgment dated 18.04.2015
                     made in M.C.O.P.No.538 of 2010 on the file of the Motor Accident Claims
                     Tribunal, the Additional District Judge No.3, Dharapuram.


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https://www.mhc.tn.gov.in/judis
                                                                                C.M.A.No.2009 of 2018




                                   For Appellant    : No appearance

                                                   JUDGMENT

When the matter was listed for hearing on 19.07.2023, there

was no representation for the appellant and the matter was directed to be

listed on 08.08.2023 under the caption ''for dismissal''. Today, when the

matter is taken up for hearing, there is no representation for the appellant.

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

There shall be no order as to costs. Consequently, connected miscellaneous

petition is closed.

11.08.2023

Index: Yes/No Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No ms

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https://www.mhc.tn.gov.in/judis C.M.A.No.2009 of 2018

To

The Motor Accidents Claims Tribunal, the Additional District Judge No.3, Dharapuram.

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https://www.mhc.tn.gov.in/judis C.M.A.No.2009 of 2018

P.VELMURUGAN, J.

ms

C.M.A.No.2009 of 2018 and C.M.P.No.15618 of 2018

11.08.2023

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