Ramasamy : 3Rd Respondent/ vs Kanniammal (Died)
2023 Latest Caselaw 11577 Mad

                                                                       C.M.A(MD)No.416 of 2010


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATE : 30.08.2023

                                                        CORAM

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                           C.M.A(MD)No.416 of 2010

                     Ramasamy                                 : 3rd respondent/Appellant

                                                        Vs.


                     1.Kanniammal (died)

                     2.Karpagam

                     3.R.S.Govindasamy

                     4.United India Insurance Company Limited,
                       1940-B, Tricy Road,
                       Ramanathapuram, Coimbatore.                       : Respondents


                     PRAYER:- Civil Miscellaneous Appeal filed under Section 173 of
                     Motor Vehicles Act 1988, against the order dated 31.01.2005 made in
                     M.C.O.P.No.724 of 2003 on the file of the Motor Accident Claims
                     Tribunal (District Court) Karur.


                                  For Appellant     : No Appearance
                                  For Respondents : Mr.A.S.Mathialagan, for R4.
                                                     : No Appearance, for R2 & R3.


                    1/4
https://www.mhc.tn.gov.in/judis
                                                                             C.M.A(MD)No.416 of 2010

                                                     JUDGMENT

The Civil Miscellaneous Appeal is directed against the order dated

31.01.2005 made in M.C.O.P.No.724 of 2003 on the file of the Motor

Accident Claims Tribunal (District Court) Karur.

2. When the matter was taken up for hearing on 26.07.2023, the

learned counsel for the appellant would submit that they have already

filed a memo dated 24.07.2023 reporting no instructions. Despite

printing the name of the appellant, there was no representation for the

appellant on 10.08.2023 and the matter was ordered to be listed on

30.08.2023, under the caption for dismissal.

3. Even today (i.e., 30.08.2023), there is no representation for the

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

prosecution. No costs.

30.08.2023

NCC : Yes : No Index : Yes : No Internet : Yes : No das

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.416 of 2010

To

1.The Motor Accident Claims Tribunal (District Court) Karur.

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.416 of 2010

K.MURALI SHANKAR,J.

das

C.M.A(MD)No.416 of 2010

30.08.2023

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