M/S.National Insurance Co.Ltd vs K.Hassan Bai(Died)
2023 Latest Caselaw 722 Mad

                                                                               C.M.A(MD)No.640 of 2011

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                      Dated : 12.01.2023
                                                          CORAM
                                      THE HONOURABLE MRS.JUSTICE R.THARANI
                                                  C.M.A(MD)No.640 of 2011

                    M/s.National Insurance Co.Ltd.,
                    Through its Divisional Manager,
                    Periera Street,
                    Tuticorin.                                     ... Appellant/ petitioner

                                                             Vs
                    1.K.Hassan bai(died)
                    2.S.S.V.Baskar
                    3.Nagoor Ammal
                    4.Asan Beevi
                    5.Husain
                    6.Zeenath
                    7.Samsunisha
                    8.Hach Beevi
                    9.Samsukani
                    (Respondents 3 to 9 are brought on record
                    as legal representatives of the first respondents
                    vide Court order dated 22.11.2022)
                                                                           ... Respondents

                    PRAYER :-
                                  This Civil Miscellaneous Appeal is filed under Section 173 of the
                    Motor Vehicles Act, 1988           to set aside the judgment and decree dated


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https://www.mhc.tn.gov.in/judis
                                                                          C.M.A(MD)No.640 of 2011

                    27.09.2010 passed in M.C.O.P.No.47 of 2008 on the file of the Motor
                    Accidents Claims Tribunal / Principal District Judge, Tuticorin.

                                   For Appellant    : Mr.P.Malini
                                   For R3 to R9     : Mr.I.Robert Chandrakumar


                                                     JUDGMENT

This Civil Miscellaneous Appeal is pending from the year 2013. The

second respondent is the owner of the vehicle. The appeal is questioning the

liability. Hence the presence of the second respondent is necessary.

Eventhough the appeal against the owner of the vehicle was already dismissed

for default in the year 2013, no steps has been taken so far. Hence, nothing

survives for further adjudication in this appeal.

2.Accordingly, this Civil Miscellaneous Appeal is dismissed for

default. No costs.

12.01.2023 Index: Yes / No Internet : Yes / No

pnn

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.640 of 2011

To

1.The Motor Accidents Claims Tribunal / Principal District Judge, Tuticorin.

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

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.640 of 2011

R. THARANI, J pnn

C.M.A(MD)No.640 of 2011

12.01.2023

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