Shanthi vs Managing Director
2023 Latest Caselaw 1848 Mad

                                                                             C.M.A.No.1488 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 03.03.2023

                                                      CORAM :

                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                               C.M.A.No.1488 of 2019

                Shanthi                                                       ...Appellant
                                                          Vs.

                1.Managing Director
                  Puducherry State Transport Corporation,
                  Puducherry.

                2.Chief Manager,
                  Oriental Insurance Company Ltd.,
                  Chennai.

                3.Principal
                  Aries Polytechnic College,
                  Karunguzhi Vadalur,
                  Kurinjipadi Taluk.

                4. Divisional Manager
                   New India Assurance Company ltd.,
                  Pondicherry.                                                  ...Respondents


                PRAYER:             Civil Miscellaneous Appeal filed under Section 173 of Motor

                Vehicles Act, 1988, against the judgment and Decree made in M.C.O.P.No.172

                of 2016 on the file of the Motor Accidents Claims Tribunal (2 nd Additional

                District Judge) at Chidambaram dated 10.10.2018.

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                                                                                   C.M.A.No.1488 of 2019



                                           For Appellant              : No appearance

                                           For Respondents 1 &3       : No appearance

                                           For Respondent 2           : Mr.N.Sampath
                                           For respondent 4           : R.Sivakumar

                                                         JUDGMENT

When this matter came up for hearing on 28.02.2023, there was no

representation for the appellant and hence, the Registry was directed to post this

matter under the caption, “for dismissal” today and accordingly, it is listed

today.

2. Even today i.e., on 03.03.2023, there is no representation for the

appellant. Hence, this Civil Miscellaneous Appeal is dismissed for non-

prosecution. No costs.

03.03.2023

Index :Yes/No Internet:Yes/No gv

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

C.M.A.No.1488 of 2019

To

1. The Motor Accidents Claims Tribunal (2nd Additional District Judge) Chidambaram.

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

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

C.M.A.No.1488 of 2019

A.A.NAKKIRAN, J.

gv

C.M.A.No.1488 of 2019

03.03.2023

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