Victoriya vs M/S.Shivani Indane Gramin Vitrak
2023 Latest Caselaw 6239 Mad

                                                                           C.M.A.No.2145 of 2022

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                            DATED : 14.06.2023

                                                 CORAM:

                           THE HON'BLE MRS. JUSTICE J. NISHA BANU
                                            AND
                     THE HON'BLE MR. JUSTICE D. BHARATHA CHAKRAVARTHY

                                           C.M.A.No.2145 of 2022


                  1. Victoriya

                  2. Minor Harwin Wilson

                  3. Minor Joshva Jerald

                  Alisa (died)

                  4. Mariya Susai                              ... Appellants/ Petitioners


                                                    Vs.

                  1. M/s.Shivani Indane Gramin Vitrak,
                     No.3/41, Mariyamman Koil Street,
                     Asanur, Ulundurpettai Taluk,
                     Villupuram District 606 305

                  2. Magma HDI General Insurance Company Ltd.,
                     Navin's presidium, 3rd Floor Nelson Maickam Road,
                     New No.17/19, Old No.103, B-Block,
                     No.3/7A, Nelson Manickam Road,
                     Chennai 600 029                            ...Respondents/ Respondents


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                                                                             C.M.A.No.2145 of 2022

                  PRAYER: Civil Miscellaneous Appeal filed under Section 173 of Motor
                  Vehicles Act,against the fair and decretal Award passed by the learned III
                  Additional District and Sessions Judge, Cuddalore at Vridhachalam (Motor
                  Accident Claims Tribunal) dated 25.04.22 in M.C.O.P. No.283/2019.
                                       For Appellants        : No Appearance

                                       For R-1               : Mr.C.Prabu

                                       For R-2               : Mr.B.Murugavel

                                                     ******
                                                JUDGMENT

Earlier, when the matter came up for hearing on 13.06.2023, none

appeared on behalf of the appellants, whereas the learned counsel for the

respondent was present. Therefore, this Court had posted the matter under

the caption “for dismissal” on 14.06.2023.

2. Today (14.06.2023) when the matter is taken up for hearing, once

again there is no representation for the appellants. Thus, it can now be

inferred that the appellants are not interested in prosecuting the Civil

Miscellaneous Appeal. Hence, the Civil Miscellaneous Appeal stands

dismissed for non-prosecution. No costs.

                                                               (J.N.B., J.)     (D.B.C., J.)
                   sts                                                 14.06.2023



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https://www.mhc.tn.gov.in/judis C.M.A.No.2145 of 2022

J. NISHA BANU, J., and D.BHARATHA CHAKRAVARTHY, J.,

sts

Judgment made in C.M.A.No.2145 of 2022

Dated:

14.06.2023

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