K.Thirumalai Kumar vs S.Manimegalai
2023 Latest Caselaw 1544 Mad

                                                                                    C.M.A.(MD)No.475 of 2019



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      Dated :09.02.2023

                                                          CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                                  C.M.A.(MD)No.475 of 2019

                  K.Thirumalai Kumar                                      .. Appellant / Petitioner


                                                                Vs.


                  1.S.Manimegalai
                  2.M/s.United India Insurance Company Ltd.,
                     Represented through its Branch Manager,
                     443, Periyakulam Road, Theni Post,
                     Theni District.                                      .. Respondents/ Respondents


                  Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of the
                  Motor Vehicles Act, against the judgment and decree, dated 11.12.2018,
                  made in M.C.O.P.No.26 of 2014, on the file of the Motor Accident Claims
                  Tribunal – Judicial Magistrate, Theni.


                                  For Appellant                 : No appearance
                                  For Respondent No.2           : Mr.N.Sivakumar
                                  For Respondent No.1           : No appearance



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https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A.(MD)No.475 of 2019




                                                      JUDGMENT

Today (09.02.2023), when the matter is taken up for hearing, there

is no representation on the side of the appellant.

2. This matter is placed before me, on 15.12.2022, at that time, the

learned counsel for the appellant was not ready for argument and the case

was adjourned. On 12.01.2023, learned counsel for the appellant was not

ready for argument and hence, the matter was adjourned to 30.01.2023.

On 30.01.2023, when the matter was taken up for hearing, there was no

representation on the side of the appellant and hence, the case was adjourned

to 09.02.2023, under the caption “for arguments or for orders”.

3. Even today (ie.09.02.2023), when the matter was called, there

was no representation on the side of the appellant. The learned counsel for

the second respondent is ready for arguments.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.475 of 2019

4. There is no use in keeping the case pending any further.

Already sufficient opportunity was given to the appellant. Hence, this

Appeal is dismissed for default. No costs.

                                                                              09.02.2023

                  NCC      : Yes/No
                  Index    : Yes/No
                  Internet : Yes/No
                  Ls


                  To


                  1.The Judicial Magistrate,

Motor Accident Claims Tribunal, Theni.

2.The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.475 of 2019

R. THARANI, J.

Ls

Judgment made in C.M.A.(MD)No.475 of 2019

09.02.2023

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