N.Prabu vs Revathi
2023 Latest Caselaw 2089 Mad

                                                                                  C.M.A.No.4484 of 2019

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        Dated : 08.03.2023

                                                           CORAM

                                       THE HON'BLE MR.JUSTICE A.A.NAKKIRAN

                                                   C.M.A.No.4484 of 2019

                     N.Prabu                                                    ... Appellant

                                                               Vs.

                     1.Revathi
                       [set ex-parte in tribunal]
                     2.Shriram General Insurance Company Ltd.,
                       2nd Floor, City Center Complex,
                       No.66, Thirumala Pillai Road,
                       T.Nagar, Chennai-600 017.                              ... Respondents

                                  Civil Miscellaneous Appeal is filed under Section 173 of M.V.Act
                     1988, against the Judgement and Decree dated 10.08.2015 made in
                     M.C.O.P.No.1519 of 2013 on the file of the Motor Accident Claims
                     Tribunal, 1st Additional District Judge, Cuddalore.

                     For Appellant           : No Appearance

                     For R1                  : D/W dt:28.11.2022

                     For R2                  : No Appearance




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https://www.mhc.tn.gov.in/judis
                                                                                    C.M.A.No.4484 of 2019



                                                                               A.A.NAKKIRAN. J.,

                                                                                                     gbi
                                                         JUDGMENT

On 07.03.2023, when the matter was taken up for consideration there

was no representation for the appellant. Hence, the Registry was directed to

list the matter on 08.03.2023 under the caption “for dismissal”. Accordingly,

the matter is listed today under the caption “for dismissal”. Even today,

there is no representation for the appellant. Hence, this appeal is dismissed

for non-prosecution. No costs.

                     gbi                                                                 08.03.2023

                     Index : yes/no
                     Internet : yes/no

Speaking Order/Non-Speaking Order

To

1.The 1st Additional District Judge, Motor Accident Claims Tribunal, Cuddalore.

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

C.M.A.No.4484 of 2019

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