United India Insurance Company ... vs E.S.Ramachandran
2023 Latest Caselaw 8558 Mad

                                                                               C.M.A.No.3243 of 2014


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 18.07.2023

                                                         CORAM:

                                   THE HONOURABLE MR. JUSTICE K.RAJASEKAR

                                                  C.M.A.No.3243 of 2014
                                                          and
                                                    M.P.No.1 of 2014

                     United India Insurance Company Limited,
                     SNS Complex, Near Telephone Exchange,
                     L.B.Road, Adyar,
                     Chennai – 600 020.                   ... Appellant /2nd Respondent

                                                            Vs.

                     1. E.S.Ramachandran                            ... Respondent/Petitioner
                     2. S.P.Kumar                                   ... Respondent/1st Respondent
                     (R2 was set ex-parte before Tribunal.
                      Hence, notice to R2 dispensed with)

                                       Civil Miscellaneous Appeal filed under Section 173 of the
                     Motor Vehicles Act, 1988, against the Judgment and Decree dated
                     30.04.2014 made in M.C.O.P.No.1088 of 2011 on the file of the Motor
                     Accidents Claims Tribunal, Chennai (IV Court of Small Causes,
                     Chennai).


                                  For Appellant   : Mr.A.Dhiravianathan (No appearance)
                                  For R1          : No appearance
                                  For R2          : Ex-parte before Tribunal


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                                                                                   C.M.A.No.3243 of 2014




                                                       JUDGMENT

Earlier, this matter was listed on 03.02.2023, 14.03.2023 and

10.04.2023, there was no representation on behalf of the appellant and

hence, the matter was directed to be posted today (18.07.2023)under the

caption “for dismissal”.

2. Even today (18.07.2023), 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.

                                                                                          18.07.2023
                     ssi
                     Index            : Yes / No
                     Speaking Order : Yes / No

Neutral Citation Case : Yes/No

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

C.M.A.No.3243 of 2014

To

1.The IV Small Causes Judge, Motor Accidents Claims Tribunal, Chennai.

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

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

C.M.A.No.3243 of 2014

K.RAJASEKAR,J.,

ssi

C.M.A.No.3243 of 2014

18.07.2023

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