The Branch Manager vs Ravi
2023 Latest Caselaw 1773 Mad

                                                                                C.M.A.No.3255 of 2019

                                  IN T HE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 02.03.2023
                                                         CORAM
                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN
                                               C.M.A.No.3255 of 2019
                                                        and
                                               C.M.P No.18679 of 2019

                     The Branch Manager
                     United India Insurance Co. Ltd.,
                     Branch Office
                     No.14/1-778, Salem Main Road
                     Puduchampalli, Raman Nagar Post
                     Mettur Dam
                     Salem District-636 403.                                   ... Appellant

                                                            ..Vs..
                     1.Ravi
                     2.Vijaya
                     3.Neela
                     4.M.Duraisamy                                             ... Respondents

                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                     Vehicles Act, 1988, against the judgment and decree in MCOP No.446 of
                     2017, dated 07.01.2019 on the file of the Motor Accident Claims Tribunal /
                     Additional District Judge, Hosur.
                                    For Appellant           : No Appearance

                                    For Respondents         : Mr.S.P.Yuaraj for R1 to R3
                                                              No Appearance for R4


                     1/3


https://www.mhc.tn.gov.in/judis
                                                                                  C.M.A.No.3255 of 2019



                                                        JUDGMENT

When the matter was taken up for hearing on 28.02.2023, there was

no representation on behalf of the appellant and hence, the matter was

directed to be posted under the caption "for dismissal" on 02.03.2023. Even

today, (02.03.2023) there is no representation on behalf of the appellant

either in person or through the counsel on record. Hence, the Civil

Miscellaneous Appeal is dismissed for non-prosecution. No costs.

Consequently, connected Miscellaneous Petition is closed.

02.03.2023

Index:Yes/No Speaking/Non-speaking Order uma

To

1.The Additional District Judge (Motor Accidents Claims Tribunal), Hosur.

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

https://www.mhc.tn.gov.in/judis C.M.A.No.3255 of 2019

A.A.NAKKIRAN, J.

uma

C.M.A.No.3255 of 2019 and C.M.P No.18679 of 2019

02.03.2023

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