P.Mansoor Ahmed vs Kuppan
2023 Latest Caselaw 1850 Mad

                                                                              C.M.A.No.1135 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.1135 of 2019

                P.Mansoor Ahmed                                               ...Appellant
                                                            Vs.

                1.Kuppan
                2.Managing Director
                  Tamilnadu State Transport Corporation (Villupuram)ltd.,
                  Vellore.

                3.Manager,
                  United India Insurance Co., ltd.,
                  Micro Office, 29-K, First floor,
                  C.N.A. Road, Kadherpettai,
                  Vaniyambadi                                                 ...Respondents
                (R1 was set exparte before the Tribunal. Hence notice may be dispensed with)

                PRAYER:             Civil Miscellaneous Appeal filed under Section 173 of Motor
                Vehicles Act, 1988, the judgment and decree in M.C.O.P.No.238 of 2007 dated
                25.05.2009 on the file of the Motor Accidents Claims Tribunal/ Chief Judicial
                Magistrate Court, Vellore.
                                         For Appellant            : No appearance
                                         For Respondents 1        : Exparte

                                         For Respondent 2         : Mr.S.S.Santhosa Kumar
                                                                     Standing Counsel
                                                                      TNSTC, Villupuram
                                         For Respondent 3           : Mr.M.Krishnamoorthy
https://www.mhc.tn.gov.in/judis

                1/4
                                                                                    C.M.A.No.1135 of 2019

                                                         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.1135 of 2019

To

1. The Motor Accidents Claims Tribunal/ Chief Judicial Magistrate Court, Vellore.

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

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

C.M.A.No.1135 of 2019

A.A.NAKKIRAN, J.

gv

C.M.A.No.1135 of 2019

03.03.2023

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