P.Balathandayutham vs Ambrose
2023 Latest Caselaw 8086 Mad

                                                                                   C.M.A.No.910 of 2013


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 11.07.2023

                                                          CORAM :

                                  THE HONOURABLE MR. JUSTICE K.RAJASEKAR

                                                  C.M.A.No.910 of 2013
                                                          and
                                                    M.P.No.1 of 2013

                       P.Balathandayutham                           ... Appellant /Respondent
                                                             Vs.
                       1. Ambrose
                       2. Reeta Mary                                ... Respondents/Petitioners

                                     Civil Miscellaneous Appeal filed under Section 173 of the
                       Motor Vehicles Act, 1988, against the Judgment and Decree dated
                       23.09.2008 made in M.A.C.T.O.P.No.681 of 2006 on the file of the Motor
                       Accidents Claims Tribunal, Principal District Judge, Cuddalore.


                                  For Appellant   : Mr.N.Sundaram (No appearance)
                                  For Respondents : No appearance
                                                         JUDGMENT

Earlier, this matter was posted on 12.06.2023, 22.06.2023 and

27.06.2023, there was no representation on behalf of the appellant and

hence, the matter was directed to be posted on 10.07.2023 (today) under

the caption “for dismissal”.

https://www.mhc.tn.gov.in/judis C.M.A.No.910 of 2013

K.RAJASEKAR,J., ssi

2. Even today (10.07.2023), when the matter is called, again there is

no representation on behalf of the appellant. It shows that the appellant is

not interested to proceed the case further. Hence, this Court has no other

option except to dismiss the same.

3. Accordingly, this Civil Miscellaneous Appeal stands dismissed for

default. No costs. Consequently, the connected miscellaneous petition is

closed.

11.07.2023 ssi Index:Yes/No Speaking Order : Yes/No Neutral Citation Case : Yes/No

To

1. The Principal District Judge, Cuddalore.

2. The Section Officer, VR Section, High Court, Madras.

C.M.A.No.910 of 2013

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