Kalimuthu vs T.Selvi
2023 Latest Caselaw 14061 Mad

                                                                       C.M.A.(MD)No.249 of 2017


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 20.10.2023

                                                  CORAM:

                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                         C.M.A.(MD)No.249 of 2017
                                                     and
                                         C.M.P.(MD)No.2896 of 2017



                    Kalimuthu                                          ... Appellant


                                                     Vs.


                    1.T.Selvi

                    2.Devaraj

                    3.Karthika @ Vallimayil

                    4.The Branch Manager,
                      New India Assurance Company Ltd.,
                      Ram Complex,
                      Paramathi Road,
                      Namakkal.                                        ... Respondents


                    PRAYER: Civil Miscellaneous Appeal filed under section 30 (i) of
                    Workmen Compensation Act, against the Decree and Judgment of the
                    learned Commissioner for Employees Compensation, Madurai, in E.C.No.


                    1/4
https://www.mhc.tn.gov.in/judis
                                                                               C.M.A.(MD)No.249 of 2017


                    16/2014 dated 21.03.2016 awarding compensation of Rs.3,99,306/-
                    (Rupees Three Lakhs Ninety Nine Thousand Three Hundred and Six only)
                    to the respondents/petitioners 1 to 3.

                                         For Appellant       : No appearance

                                         For Respondents : No appearance



                                                    JUDGMENT

When the matter was taken up for hearing on 04.10.2023, there was

no representation on behalf of the appellant. Hence, the matter was

directed to be listed today i.e., on 20.10.2023 under the caption “For

Dismissal”. Even today, when the matter is taken up for hearing, 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. Consequently, connected

Civil Miscellaneous Petition is closed.

20.10.2023

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

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.249 of 2017

To

The Commissioner for Employees Compensation, Madurai.

Copy to

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

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.249 of 2017

L.VICTORIA GOWRI, J.,

Sml

C.M.A.(MD)No.249 of 2017

20.10.2023

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