P. Mahalashmi vs E. Saravanakumar
2023 Latest Caselaw 1330 Mad

                                                         1                     C.M.A.No.1199 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 02.02.2023

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                                C.M.A.No.1199 of 2018
                                                        and
                                                C.M.P. No.2323 of 2022

                   1. P. Mahalashmi,
                   2. P. Parthasarathy,
                   ...Appellants

                                                         Versus

                   1.E. Saravanakumar,

                   2. The United India Insurance Co. Limited,
                      New 48, Arcot Road,
                      Saligramam, Chennai - 600 093.                                ..Respondents


                   Prayer:         Civil Miscellaneous Appeal is filed against the Judgment and

                   Decree in MCOP No.187 of 2016 dated 20.03.2017 on the file of the Motor

                   Accident Claims Tribunal/III Additional District Court, Poonamallee.



                                    For Appellant            : No Appearance
                                    For Respondents          : No Appearance
                                                                 *****



https://www.mhc.tn.gov.in/judis
                                                             1
                                                       2                     C.M.A.No.1199 of 2018




                                                    JUDGMENT

This appeal has been filed against the Judgment and Decree in MCOP

No.187 of 2016 dated 20.03.2017 on the file of the Motor Accident Claims

Tribunal/III Additional District Court, Poonamallee.

2. When the matter was listed on 23.01.2023, as there was no

representation for the appellants, the case was posted under the caption "for

dismissal" today. Today also, there is no representation for the appellants.

In any event, the appellants have been continuously absent during the year for

three occasions. Hence, the Civil Miscellaneous Appeal is dismissed for

non-prosecution. There shall be no order as to costs. Consequently,

connected miscellaneous petition is closed.

02.02.2023

Lbm Index:Yes/No Internet: Yes/no Speaking/Non-speaking Order

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

To

1.The Motor Accident Claims Tribunal /III Additional District Court, Poonamallee.

2.The Section Officer, V.R.Section, High Court, Madras.

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

A.A.NAKKIRAN, J.

Lbm

C.M.A.No.1199 of 2018 and C.M.P. No.2323 of 2022

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

02.02.2022

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