T.E.Raghu Raghavan vs M.Ambika
2023 Latest Caselaw 892 Mad

                                                                                   C.M.A.No.782 of 2018

                                    IN T HE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 23.01.2023
                                                           CORAM
                                    THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN
                                                   C.M.A.No.782 of 2018

                     T.E.Raghu Raghavan                                          ... Appellant

                                                               ..Vs..

                     1.M.Ambika
                     2.P.Moorthiraman                                            ... Respondents


                     Prayer: Civil Miscellaneous Appeal filed under Section 173 ofMotor
                     Vehicles Act, 1988, against the judgment and decree dated 07.12.2017
                     made in MCOP No.4183 of 2015 on the file of the Motor Accidents Claims
                     Tribunal / The II Judge, Court of Small Causes, Chennai.

                                       For Appellant           : No Appearance

                                       For Respondents         : No Appearance



                                                         JUDGMENT

When the above appeal was posted for hearing on 09.01.2023, the

learned counsel for the appellant submitted that she had given change of

https://www.mhc.tn.gov.in/judis C.M.A.No.782 of 2018

vakalat and also handed over the entire bundle to the appellant and hence,

this Court directed the Registry to print the name of the appellant and post

the matter on 10.01.2023. Thereafter, on 10.01.2023 and 19.01.2023, as

there was no representation for the appellant, the matter was directed to be

posted under the caption "for dismissal" today. Even today, (23.01.2023)

there is no representation on behalf of the appellant. Hence, this Civil

Miscellaneous Appeal is dismissed for non-prosecution. No costs.

23.01.2023

Index:Yes/No Speaking/Non-speaking Order

uma

To

1.The II Judge, Court of Small Causes/ Motor Accidents Claims Tribunal Chennai.

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

https://www.mhc.tn.gov.in/judis C.M.A.No.782 of 2018

A.A.NAKKIRAN, J.

uma

C.M.A.No.782 of 2018

23.01.2023

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