Mesunathan vs S.R.O.Balasubramanian
2023 Latest Caselaw 6638 Mad

                                                                               C.M.A.No.2016 of 2014




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 20.06.2023

                                                           CORAM:

                                    THE HONOURABLE MR.JUSTICE K.RAJASEKAR


                                                   C.M.A.No.2016 of 2014


                       Mesunathan                                                  ... Appellant

                                                              Vs.
                       1. S.R.O.Balasubramanian
                       2. The Assistant Director,
                          Subsidiary Inelligence Bureau,
                          M.H.A., Government of India,
                          Chennai - 600 004.                                    ... Respondents

                       Prayer: Civil Miscellaneous Appeal is filed under Section 173 of Motor
                       Vehicles Act, 1988 against the award dated 25.11.2005 made in
                       M.C.O.P.No.362 of 2001 on the file of the Motor Accident Claims Tribunal,
                       the Principal Subordinate Judge, Salem.


                                  For Appellant    :   No appearance
                                  For Respondent   :   No appearance




                       1/4


https://www.mhc.tn.gov.in/judis
                                                                                  C.M.A.No.2016 of 2014




                                                      JUDGMENT

When the matter was taken up for hearing on 12.06.2023 there was

no representation on behalf of the appellant and also the respondent and

thereby, the matter is adjourned to 20.06.2023 under the caption “for

dismissal”. Even today also i.e., 20.06.2023, there was no representation on

behalf of the appellant and also the respondent.

2. Accordingly, this Civil Miscellaneous Appeal is dismissed for

default. No costs.

                                                                                         20.06.2023

                       av
                       Index        : Yes / No
                       Speaking Order: Yes / No

Neutral Citation Case : Yes/No

https://www.mhc.tn.gov.in/judis C.M.A.No.2016 of 2014

To

1. The Principal Subordinate Judge, The Motor Accident Claims Tribunal, Salem.

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

https://www.mhc.tn.gov.in/judis C.M.A.No.2016 of 2014

K.RAJASEKAR, J.

av

C.M.A.No.2016 of 2014

20.06.2023

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