United India Insurance vs M.Rani
2023 Latest Caselaw 15311 Mad

Madras High Court

United India Insurance vs M.Rani on 29 November, 2023

                                                                              C.M.A.No.1789 of 1998


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 29.11.2023

                                                   CORAM:

                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                             C.M.A.No.1789 of 1998



                    United India Insurance
                     Company Ltd.,
                    Chennai-79.                                      ... Appellant


                                                       Vs.


                    1.M.Rani

                    2.Minor.Vignesh

                    3.Muthammal

                    4.Subramani

                    5.M.Ravi                                         ... Respondents

                    (Minor R2 rep. by his mother and natural guardian 1st respondent namely
                    M.Rani)

                    PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
                    Motor Vehicles Act, 1988, against the Judgment and decree dated
                    27.10.1997 made in MACT.O.P.No.120 of 1993 on the file of the Motor
                    Accidents Claims Tribunal (Sub-Judge), Karur.

                    1/4
https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A.No.1789 of 1998




                                         For Appellant      : No appearance

                                         For Respondents : Mr.N.Shanmuga Selvan



                                                    JUDGMENT

When the matter was taken up for hearing on 01.11.2023, there was

no representation on behalf of the appellant. Then, the matter was directed

to be listed today i.e., on 29.11.2023. Even today, there is no representation

on behalf of the appellant.

2.Hence, this Civil Miscellaneous Appeal is dismissed as Non-

prosecution. There shall be no order as to costs.

29.11.2023

NCC : Yes / No Index : Yes / No Internet : Yes Sml

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

To

The Motor Accident Claims Tribunal (Sub Judge), Karur.

Copy to

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

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

L.VICTORIA GOWRI, J.,

Sml

29.11.2023

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