S. Senthil Kumar vs Allipappa
2023 Latest Caselaw 15489 Mad

Madras High Court

S. Senthil Kumar vs Allipappa on 30 November, 2023

                                                                                 C.M.A.No.3641 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 30.11.2023

                                                         CORAM:

                                   THE HONOURABLE MR. JUSTICE K.RAJASEKAR

                                         Civil Miscellaneous Appeal No.3641 of 2021
                                                             and
                                        Civil Miscellaneous Petition No.21355 of 2021

                     S. Senthil Kumar                             ... Appellant /Respondent

                                                            Vs.
                     1. Allipappa
                     2. Silambarasi                            ... Respondents/Respondents

                                       Civil Miscellaneous Appeal filed under Section 173 of the
                     Motor Vehicles Act, 1988, against the Judgment and Decree dated
                     09.04.2019 made in M.C.O.P.No.181 of 2017 on the file of the Motor
                     Accidents Claims Tribunal, III Additional District and Sessions Court,
                     Cuddalore.


                                  For Appellant    : M/s. K. Jenitha (No appearance)
                                  For Respondents : No appearance


                                                     JUDGMENT

Earlier, this matter was listed on 28.11.2023, there was no

representation on behalf of the appellant and hence, the matter was

directed to be posted today (30.11.2023) under the caption “for

dismissal”.

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

K.RAJASEKAR,J.,

ssi

2. Even today (30.11.2023), when the matter is called, again there

is no representation on behalf of the appellant. It shows that the

appellant is not interested to proceed the case further. Hence, this Court

has no other option except to dismiss the same.

3. Accordingly, this Civil Miscellaneous Appeal stands dismissed

for default. No costs. Consequently, the connected miscellaneous petition

stands closed.

                                                                                          30.11.2023
                     ssi
                     Index            : Yes / No
                     Speaking Order : Yes / No

Neutral Citation Case : Yes/No

To

1.The III Additional District and Sessions Judge, Motor Accidents Claims Tribunal, Cuddalore.

2.The Section Officer, VR Section, High Court, Madras.

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