Naveen vs Metropolitan Transport ...
2023 Latest Caselaw 8087 Mad

                                                                                    C.M.A.No.3390 of 2014


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 11.07.2023

                                                          CORAM :

                                  THE HONOURABLE MR. JUSTICE K.RAJASEKAR

                                                   C.M.A.No.3390 of 2014

                       Naveen                                        ... Appellant /Petitioner
                                                             Vs.
                       1. Metropolitan Transport Corporation,
                          by its Managing Director,
                          Pallavan Salai, Chennai -2.

                       2. T.Sasikumaran                              ... Respondents/Petitioners

                                  Civil Miscellaneous Appeal filed under Section 173 of the
                       Motor Vehicles Act, 1988, against the Judgment and Decree dated
                       03.10.2012 made in M.C.O.P.No.496 of 2009 on the file of the Motor
                       Accidents Claims Tribunal, IV Judge, Small Causes Court, Chennai.

                                  For Appellant     : Mr.K.Gajendran (No appearance)
                                  For Respondents : No appearance
                                                        JUDGMENT

Earlier, this matter was posted on 14.06.2023 and 28.06.2023 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”.

K.RAJASEKAR,J.,

https://www.mhc.tn.gov.in/judis C.M.A.No.3390 of 2014

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 IV Judge, Small Causes Court, Motor Accidents Claims Tribunal, Chennai.

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

C.M.A.No.3390 of 2014

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