Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

The Managing Director vs Gopalakrishnan
2023 Latest Caselaw 6533 Mad

Citation : 2023 Latest Caselaw 6533 Mad
Judgement Date : 19 June, 2023

Madras High Court
The Managing Director vs Gopalakrishnan on 19 June, 2023
                                                                  C.M.A(MD)Nos.1355 & 1356 of 2010



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 19.06.2023

                                                    CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                       C.M.A(MD)Nos.1355 & 1356 of 2010

                     C.M.A(MD)No.1355 of 2010:

                     The Managing Director,
                     Tamil Nadu State Transport Corporation Ltd.,
                     Trichy.                                      ... Appellant/Respondent

                                                       Vs.

                     Gopalakrishnan                                 ... Respondent/Petitioner

                     PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of
                     Motor Vehicles Act, to set aside the judgment and decree order, dated
                     16.06.2009 in M.C.O.P.No.1898 of 2006 on the file of the Motor
                     Accident Claims Tribunal, Sub Court, Trichirappalli.


                     C.M.A(MD)No.1356 of 2010:

                     The Managing Director,
                     Tamil Nadu State Transport Corporation Ltd.,
                     Trichy.                                      ... Appellant/Respondent

                                                       Vs.

                     Ramesh                                         ... Respondent/Petitioner



https://www.mhc.tn.gov.in/judis
                     1/4
                                                                      C.M.A(MD)Nos.1355 & 1356 of 2010

                     PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of
                     Motor Vehicles Act, to set aside the judgment and decree order, dated
                     16.06.2009 in M.C.O.P.No.1900 of 2006 on the file of the Motor
                     Accident Claims Tribunal, Sub Court, Trichirappalli.


                                         For Appellant    : No Appearance
                                                            (In both cases)

                                         For Respondent   : No Appearance
                                                            (In both cases)


                                              COMMON JUDGMENT


                                  Both the appeals were listed on 09.06.2023. There was no

                     representation and it was adjourned to 15.06.2023. Even on the said date,

                     there was no representation and therefore, it is listed today under the

                     caption “for dismissal”. The matter was called in the forenoon session.

                     Since there was no representation on the side of the appellant, it was

                     passed over. Even in the afternoon session, there is no representation on

                     the side of the appellant. Hence, both the Civil Miscellaneous Appeals

                     stand dismissed for default. No costs.



                                                                                    19.06.2023
                     NCC             :    Yes / No
                     Index           :    Yes / No
                     Internet        :    Yes / No
                     gbg
https://www.mhc.tn.gov.in/judis
                     2/4
                                                             C.M.A(MD)Nos.1355 & 1356 of 2010




                     To

                     1.The Motor Accident Claims Tribunal,
                        Sub Court,
                       Trichirappalli.

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




https://www.mhc.tn.gov.in/judis
                     3/4
                                           C.M.A(MD)Nos.1355 & 1356 of 2010

                                               R.VIJAYAKUMAR,J.

gbg

Judgment made in C.M.A(MD)Nos.1355 & 1356 of 2010

19.06.2023

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter