C.V.Angel Silvia vs K.Palani Murugan
2023 Latest Caselaw 7175 Mad

                                                                          C.M.A(MD)No.258 of 2015



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 27.06.2023

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                            C.M.A(MD)No.258 of 2015


                     C.V.Angel Silvia                             ... Claimant/ Appellant

                                 (Minor appellant is declared as major and
                           guardianship   of    her father/natural     guardian
                           C.A.Vijayakumar is discharged vide Court order, dated
                           29.06.2022 made in C.M.P(MD)Nos.3770 & 3771 of
                           2021)

                                                        Vs.

                     1.K.Palani Murugan

                     2.V.Lakshmi

                     3.ICICI Lombard,
                       General Insruance Company Ltd.,
                       Zenith House, Keshav Rao Khade Marge,
                       Mahalakshmi, Mumbai-400 034.
                                                                ... Respondents/Respondents


                     PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of
                     Motor Vehicles Act, to set aside the judgment and decree, dated
                     18.02.2013 in M.C.O.P.No.2071 of 2008 on the file of the Motor
                     Accident Claims Tribunal (V Additional District Judge, Madurai).


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




                     1/4
                                                                                C.M.A(MD)No.258 of 2015




                                          For Appellant     : Mr.No Appearance

                                          For R1 & R2       : No Appearance

                                          For R3            : Mr.V.Muthukamatchi


                                                          JUDGMENT

The matter was listed on 22.06.2023. On the said day, there was no

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

today under the caption “for dismissal”. There was no representation in

the forenoon session and it was passed over to the afternoon session.

Even in the afternoon session, there is no representation.

2. Hence, the Civil Miscellaneous Appeal stands dismissed for

default. No costs.

                                                                                     27.06.2023
                     NCC              :    Yes / No
                     Index            :    Yes / No
                     Internet         :    Yes / No

                     gbg

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

C.M.A(MD)No.258 of 2015

To

1.The Motor Accident Claims Tribunal (V Additional District Judge), Madurai.

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

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

C.M.A(MD)No.258 of 2015

R.VIJAYAKUMAR,J.

gbg

Judgment made in C.M.A(MD)No.258 of 2015

27.06.2023

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