Raja vs Suriliammal (Died)
2023 Latest Caselaw 5331 Mad

                                                                           C.M.A.(MD).No.645 of 2009


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 02.06.2023

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                              C.M.A(MD)No.645 of 2009


                     Raja                                       .....Appellant/Respondent No.2


                                                         -vs-

                     1. Suriliammal (died)
                     2. Chellathayee (died)
                     3. Kalaiselvi
                     4. Kalaivani
                     5. Sudha
                     6. Rajalakshmi               .... Respondents No.1 to 6/
                                                                    Respondent No.1, 3 to 6

                     (Minor Respondents 3 to 6 are declared as major and also the
                     memo dated 05.03.2021 in USR No.6326 is recorded, as
                     respondents 1 and 2 died and Respondents 3 to 6, who are
                     already on record, are recorded as LRs of the deceased
                     Respondents 1 and 2 vide order of this Court dated 05.09.2022
                     made in C.M.A.(MD) No.645 of 2009)

                     Muthammal (died)
                     (Original Petition abated as per Decree of M.C.O.P.No.326 of 1998)




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                                                                              C.M.A.(MD).No.645 of 2009


                     PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                     Vehicle Act, 1988 amended by M.V(Amendment) Act 1994, against the
                     judgment and award made in M.C.O.P.No.326 of 1998, dated 27.03.2007, on
                     the file of the Motor Accident Claim's Tribunal/(Sub-Court), Periyakulam.


                                           For Appellant    : No appearance

                                           For Respondents :Mr.J.Yogeswaran
                                                            For R3 and R4
                                                           : No appearance – for R5 and R6
                                                           : for R1 and R2 - died


                                                     JUDGMENT

Though the matter was listed on 28.04.2023, there was no

representation on the side of the appellant. Hence, the matter is listed today

i.e., on 02.06.2023 under the caption “For Dismissal”. Even today, there is no

representation on the side of the appellant. Hence, the Civil Miscellaneous

Appeal stands dismissed for Non- Prosecution. There shall be no order as to

costs.

                                                                                          02.06.2023
                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No
                     ebsi

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

C.M.A.(MD).No.645 of 2009

To

1. The Motor Accident Claim's Tribunal (Sub-Court) Periyakulam.

2. The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

C.M.A.(MD).No.645 of 2009

R.VIJAYAKUMAR,J.

ebsi

C.M.A.(MD)No.645 of 2009

02.06.2023

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