The Branch Manager vs Maniammal
2023 Latest Caselaw 10280 Mad

                                                                        C.M.A(MD)No.183 of 2020

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATE : 11.08.2023

                                                    CORAM

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                           C.M.A(MD)No.183 of 2020
                                                    and
                                          C.M.P.(MD)No.3163 of 2020

                     The Branch Manager,
                     Reliance General Insurance Co., Ltd.,
                     Tirunelveli.                               : Appellant/Respondent

                                                    Vs.


                     1.Maniammal

                     2.Muthu Anu

                     3.Murugan

                     4.Athirsta Lakshmi                      : Respondents/Petitioners 1 to 4

                     5.Sri Devi

                     6.Poovammal                             : Respondents/Petitioners 5 and 6

                     PRAYER:- Civil Miscellaneous Appeal filed under Section 173 of
                     Motor Vehicles Act, to set aside the fair and decreetal order, dated
                     03.10.2017 made in M.C.O.P.No.274 of 2012 on the file of the Motor
                     Accident Claims Tribunal/Additional Sub Judge, Tenkasi.
                                       For Appellant      : Mr.S.Srinivasa Raghavan


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https://www.mhc.tn.gov.in/judis
                                                                              C.M.A(MD)No.183 of 2020



                                               For Respondents : No Appearance

                                                     JUDGMENT

The Civil Miscellaneous Appeal is directed against the fair and

decreetal order, dated 03.10.2017 made in M.C.O.P.No.274 of 2012 on

the file of the Motor Accident Claims Tribunal/Additional Sub Judge,

Tenkasi.

2. When the matter is taken up for hearing today, the learned

counsel for the appellant would submit that despite sending so many

letters, there was no response.

3. It is seen from the records that the death of the sixth respondent

was reported on 27.07.2023. Despite sufficient time, steps were not

taken. Hence, the Civil Miscellaneous Appeal is dismissed for non

prosecution. No costs. Consequently, connected Miscellaneous Petition is

closed.

11.08.2023

das

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.183 of 2020

To

1.The Motor Accident Claims Tribunal/Additional Sub Judge, Tenkasi.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.183 of 2020

K.MURALI SHANKAR,J.

das

C.M.A(MD)No.183 of 2020 and C.M.P.(MD)No.3163 of 2020

11.08.2023

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