Selvakrishnan vs Managing Director
2023 Latest Caselaw 7860 Mad

                                                                                       C.M.A.No.1264 of 2017
                                                                                   and C.M.P.No.6556 of 2017


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 07.07.2023

                                                        CORAM

                                  THE HON'BLE MR. JUSTICE KRISHNAN RAMASAMY

                                                C.M.A.No.1264 of 2017
                                              and C.M.P.No.6556 of 2017

                  Selvakrishnan                                           ...Appellant
                                                         Vs

                  Managing Director,
                  Tamil Nadu State Corporation Ltd.,
                  Villupuram                                              ... Respondent

                  Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                  Vehicles Act, 1988, against the award dated 22.04.2003 made in M.C.O.P.No.
                  196 of 1998 on the file of the Motor Accidents claims Tribunal, Principal Sub-
                  Court, Cuddalore.

                                        For Appellant    : Mr.R.Pavithra
                                                           for Mr.R.Sunil Kumar

                                        For Respondent   : Mr.S.S.Santhosh Kumar




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https://www.mhc.tn.gov.in/judis
                                                                                         C.M.A.No.1264 of 2017
                                                                                     and C.M.P.No.6556 of 2017




                                                                      KRISHNAN RAMASAMY,J.
                                                                                       rst
                                                      JUDGMENT

The learned counsel for the appellant would submit that the sole appellant

died and she has no instruction from his legal heirs and therefore, the present

appeal can be dismissed.

2. In view of the submission made by the learned counsel for the

appellant, this Civil Miscellaneous Petition is dismissed as abated. No cost.

Consequently connected miscellaneous petition is closed.

07.07.2023

Speaking/Non-speaking order Index : Yes / No Neutral Citation : Yes / No

rst

To:

The Motor Accident Claims Tribunal, Principal Sub-Court, Cuddalore.

C.M.A.No.1264 of 2017 and C.M.P.No.6556 of 2017

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