M.Jeyamurugan vs T.Chandran
2023 Latest Caselaw 3239 Mad

                                                                             C.M.A.(MD).No.854 of 2017


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 27.03.2023

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                              C.M.A(MD)No.854 of 2017

                     M.Jeyamurugan                                       ..... Appellant/ Petitioner
                                                          -vs-

                     1. T.Chandran

                     2. The Claims Manager,
                        Bajaj Allianz General Insurance Company Ltd.,
                        142/7, I Floor, Sri Bajaj Arcade,
                        Trivandrum Road,
                        Murugankurichi,
                        Palayamcottai,
                        Tirunelveli – 627 002.                ... Respondents / Respondents

                     PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                     Vehicles Act, 1988, against the fair and decretal order, dated 14.03.2017,
                     made in M.C.O.P.No.92 of 2014, on the file of the Motor Accidents Claims
                     Tribunal (Chief Judicial Magistrate) Virudhunagar District at Srivilliputhur.


                                        For Appellant      : No appearance

                                        For Respondents : Mr.M.Thirunavukkarasu – For R1

                                                           : Mr.V.Sakthivel – For R2


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https://www.mhc.tn.gov.in/judis
                                                                               C.M.A.(MD).No.854 of 2017




                                                    JUDGMENT

Though the matter was listed on 23.03.2023, there was no

representation on the side of the appellant. Hence, the matter is listed today

under the caption “For Dismissal”. Even today, there is no representation on

the side of the appellant. Hence, the Civil Miscellaneous Appeal stands

dismissed for default. There shall be no order as to costs.

                                                                                           27.03.2023
                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No
                     ebsi

https://www.mhc.tn.gov.in/judis C.M.A.(MD).No.854 of 2017

To

1. The Motor Accidents Claims Tribunal, Chief Judicial Magistrate, Virudhunagar District, Srivilliputhur.

2. The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A.(MD).No.854 of 2017

R.VIJAYAKUMAR,J.

ebsi

C.M.A.(MD)No.854 of 2017

27.03.2023

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