The Executive Officer vs E.Nathan
2023 Latest Caselaw 2091 Mad

                                                                                     C.M.A.No.1945 of 2010

                                    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.1945 of 2010
                                                    and M.P.No.1 of 2010


                     The Executive Officer,
                     Thiruverkadu 3rd Grade Municipality
                     (Thiruverkadu Town Panchayat)
                     Thiruverkadu – 600 077.                                   ... Appellant


                                                             Vs.

                     1.E.Nathan
                     2.C.Gunasekar                                             ... Respondents

                                  Civil Miscellaneous Appeal is filed under Section 173 of M.V.Act
                     1988, against the Judgement and Decree dated 19.08.2008 made in
                     M.C.O.P.No.213 of 2006 on the file of the Motor Accident Claims
                     Tribunal/Additional        District-cum-Sessions   Court/Fast   Track      Court-I,
                     Poonamallee.

                     For Appellant           : No Appearance
                     For R1                  : Mr.V.Jagannathan
                     For R2                  : Unclaimed



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https://www.mhc.tn.gov.in/judis
                                                                                    C.M.A.No.1945 of 2010



                                                                               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. Consequently, connected Miscellaneous

Petition is closed.

                     gbi                                                                 08.03.2023

                     Index : yes/no
                     Internet : yes/no
                     Speaking Order/Non-Speaking Order

                     To

1.The Additional District-cum-Sessions Judge, Fast Track Court-I, Motor Accident Claims Tribunal, Poonamallee.

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

C.M.A.No.1945 of 2010

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