M.Santhosh(Minor) vs D.Gopinath
2023 Latest Caselaw 14755 Mad

Madras High Court

M.Santhosh(Minor) vs D.Gopinath on 23 November, 2023

Author: M.Dhandapani

Bench: M. Dhandapani

                                                                                     C.M.A.No.3734 of 2019

                                   THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 23.11.2023

                                                         CORAM :

                                  THE HONOURABLE MR. JUSTICE M. DHANDAPANI

                                                  C.M.A.No.3734 of 2019

                M.Santhosh(minor)
                S/o.Muniraj
                Rep. by mother and Guardian,
                Dhanalakshmi,
                No.32/21, Annai Kulathamman
                Koil Street,
                Rataivadai Street,
                Kosapet,
                Vellore – 1.                                                   ... Appellant/Petitioner

                                                            Vs.
                1. D.Gopinath
                2. The New India Assurance Co.Ltd.,
                   Rep. by its Divisional Manager,
                   No.1, Officers Line,
                   CSI Building,
                   Vellore – 1.                                ... Respondents/Respondents
                Prayer: Civil Miscellaneous Appeal filed under Order 41 Rule 21 of Code of
                Civil Procedure, 1908, against the judgment and award passed by the learned
                Judicial Magistrate, Vellore made in M.A.C.T.O.P.No.204/2008 dated
                19.01.2010 in respect of the quantum of 204/2008 dated 19.01.2010
                                  For Appellant       : Mr.K.Raghuraman
                                  For Respondents     : Not ready in notice [R2]
                                                        No appearance [R1]
                                                           *****

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                                                                               C.M.A.No.3734 of 2019

                                                                          M.DHANDAPANI, J.

                                                                                               rap

                                                   JUDGMENT

When the appeal is taken up for hearing today, the learned counsel

appearing for the appellant submitted that during the pendency of the appeal the

sole appellant (minor) passed away and he requested the legal heirs of the

deceased appellant to contest the case on behalf of the appellant. However, they

have not come forward to contest the case.

2. In view of the above submission, this Civil Miscellaneous Appeal is

dismissed as abated. No costs.

                                                                                     23.11.2023
                Index    : Yes / No

Speaking order / Non-speaking order Neutral Citation Case : Yes / No rap

To

1.The Motor Accident Claims Tribunal, Vellore

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

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