C.Velu vs Sri Ganesh Travels
2023 Latest Caselaw 1852 Mad

                                                                               C.M.A.No.2087 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.2087 of 2019
                C.Velu                                                         ...Appellant
                                                            Vs.
                1.Sri Ganesh Travels
                  No.1, GST Road,
                  Potheri,
                  Chengalpet Taluk.

                2.The ICICI Lombard Insurance co., Ltd.,
                  Arihant Plaza, 2nd floor,
                  No.84/85, Wall Tax Road,
                  Chennai-3.                                                      ...Respondents


                PRAYER:             Civil Miscellaneous Appeal filed under Section 173 of Motor

                Vehicles Act, 1988, for enhancement of the compensation amount awarded in

                the judgment and decree dated 18.02.2015 in M.C.O.P.No.1415 of 2011 on the

                file of the Motor Accidents Claims Tribunal/V Small Causes Court at Chennai.

                                         For Appellant             : No appearance

                                         For Respondents 1         : No appearance

                                         For Respondent 2          : Ms.R.Sreevidhya




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                                                                                   C.M.A.No.2087 of 2019



                                                         JUDGMENT

When this matter came up for hearing on 01.03.2023, 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.2087 of 2019

To

1.The Motor Accidents Claims Tribunal/ V Small Causes Court at Chennai.

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

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

C.M.A.No.2087 of 2019

A.A.NAKKIRAN, J.

gv

C.M.A.No.2087 of 2019

03.03.2023

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