A. Gnanam vs B. Chitrarasu
2023 Latest Caselaw 3244 Mad

                                                         1                         C.M.A.No.3924 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 27.03.2023

                                                     CORAM

                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                              C.M.A.No.3924 of 2019

                   A. Gnanam                                                              ...Appellant

                                                         Versus

                   1. B. Chitrarasu

                   2. The ICICI Lombard General Insurance
                       Co. Ltd.,
                      1st Floor, Arihant Plaza,
                      84/85, Walltax Road, Chennai-600 003.                            ...Respondents



                   Prayer: Civil Miscellaneous Appeal is filed under Section 173 of the
                   Motor Vehicles Act against the Judgment and Decree dated 03.10.2017
                   made in M.C.O.P No.846 of 2014 on the file of the Motor Accident Claims
                   Tribunal, (III-Additional District Court, Thiruvallur.


                                         For Appellant           : No Appearance
                                         For Respondents         : No Appearance
                                                    (in both appeals)
                                                             *****




https://www.mhc.tn.gov.in/judis
                                                             1
                                                       2                    C.M.A.No.3924 of 2019

                                                  JUDGMENT

This appeal has been filed against the Judgment and Decree dated

03.10.2017 made in M.C.O.P No.846 of 2014 on the file of the Motor

Accident Claims Tribunal, (III-Additional District Court, Thiruvallur.

2. When the matter was listed on 23.03.2023, as there was no

representation for the appellant, the case was posted under the caption "for

dismissal" today. Today also, there is no representation for the appellant.

In any event, the appellant has been continuously absent during the year for

two occasions. Hence, the Civil Miscellaneous Appeal is dismissed for

non-prosecution. There shall be no order as to costs. Consequently,

connected miscellaneous petition is closed.

27.03.2023

Lbm Index:Yes/No Internet: Yes/no Speaking/Non-speaking Order

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

To

1.The Motor Accident Claims Tribunal/ (III-Additional District Court) Thiruvallur.

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

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

A.A.NAKKIRAN, J.

Lbm

C.M.A.No.3924 of 2019

27.03.2023

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