Arunkumar vs R. Krishnamurthy
2023 Latest Caselaw 6323 Mad

                                                          1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                Dated : 15.06.2023
                                                       CORAM:
                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                                CMA.No.2238 of 2016


                     Arunkumar                                              ... Appellant

                                                         Vs.
                          1. R. Krishnamurthy
                          2. Divisional Manager,
                             The New India Assurance
                             Co. Ltd.,
                             Thiru.Vi.ka Road,
                             Villupuram.                                     ... Respondents

                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor

                     Vehicles Act, 1988, against the judgment and decree dated 25.06.2014 made

                     in MCOP.No.333 of 2013 on the file of the Motor Accident Claims Tribunal

                     (Special Sub Court No.2), Villupuram.


                                     For Appellant     : No appearance

                                     For Respondents   : Mr. P. Roopavathwar for R1
                                                         Mr.A. Devanathan fpr R2




https://www.mhc.tn.gov.in/judis
                                                              2


                                                                              A.A.NAKKIRAN, J.
                                                                                           gv
                                                         JUDGMENT

Earlier on 08.04.2021, when the matter was taken up for hearing,

there was no representation for the appellant, hence the matter was directed

to be listed by this court under the caption 'for dismissal' on 22.04.2021.

Thereafter, on 08.06.2023, when the matter was listed, again there was no

representation for the appellant and again the matter was posted under the

caption 'for dismissal' on 15.06.2023. Even today, when the matter is

called, there is no representation for the appellant, either in person or

through counsel. Therefore, this Civil Miscellaneous Appeal is dismissed

for non prosecution. No costs.

15.06.2023

gv To

1. The Motor Accident Claims Tribunal, (Special Sub Court No.2), Villupuram.

2. The Section Officer, V.R. Section, High Court, Madras.

CMA.No.2238 of 2016

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