Citation : 2023 Latest Caselaw 3422 Mad
Judgement Date : 29 March, 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.03.2023
CORAM:
THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN
CMA.No.1284 of 2014
1.Gnanamani
2.Chandra
3.Surya Kala ... Appellants
Vs
1.V.Dhanraj Pandiyan
2.Iffco-Tokiyo General Insurance Company Ltd.,
28, 2nd floor, North Usman Road,
T.Nagar, Chennai 17 ...Respondents
PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of Motor
Vehicles Act, 1988, against the award and decree dated 30.09.2013 in
MCOP.No.927 of 2008 on the file of the Motor Accidents Claims Tribunal-
cum-Principal Subordinate Judge, Tindivanam.
For Appellant : No appearance
JUDGMENT
When the matter came up for hearing on 24.03.2023, there was no
representation for the appellants and hence, the Registry was directed to post
this matter under the caption “for dismissal” today and accordingly, it is listed
https://www.mhc.tn.gov.in/judis today.
2. Even today i.e., on 29.03.2023, there is no representation for
the appellants. Hence, this Civil Miscellaneous Appeal is dismissed for non-
prosecution. No costs.
29.03.2023
Index : Yes/No Internet : Yes/No Gv
To
1. The Motor Accidents Claims Tribunal
-cum-Principal Subordinate Judge, Tindivanam.
2. The Section Officer, High Court, Madras Chennai.
https://www.mhc.tn.gov.in/judis A.A.NAKKIRAN, J.
gv
CMA.No.1284 of 2014
29.03.2023
https://www.mhc.tn.gov.in/judis
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