M. Kittusamy vs R. Sampath
2023 Latest Caselaw 1339 Mad

                                                         1                     C.M.A.No.3570 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 02.02.2023

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                                C.M.A.No.3570 of 2014


                   1. M. Kittusamy,
                   2. K. Selvamani,
                   ...Appellants

                                                         Versus

                   1.R. Sampath,

                   2. K. Purushothaman,

                   3. The Branch Manager,
                      M/s. New India Assurance Co. Limited,
                      New No.372, T.T.K. Road,
                      Alwarpet, Chennai - 600 018.                                  ..Respondents

                   Prayer:         Civil Miscellaneous Appeal is filed against the Judgment and
                   Decree in MCOP No.4285 of 2009 dated 12.02.2013 on the file of the Motor
                   Accident Claims Tribunal/Chief Small Causes Court, Chennai.


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



https://www.mhc.tn.gov.in/judis
                                                             1
                                                       2                    C.M.A.No.3570 of 2014




                                                    JUDGMENT

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

No.4285 of 2009 dated 12.02.2013 on the file of the Motor Accident Claims

Tribunal/Chief Small Causes Court, Chennai.

2. When the matter was listed on 12.01.2022, 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 for two

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 /Chief Small Causes Court, Chennai.

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.3570 of 2014

02.02.2022

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