The National Insurance Co. Ltd vs C. Palanisamy
2023 Latest Caselaw 12236 Mad

                                                                                 C.M.A. No. 3095 of 2014


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 11.09.2023

                                                          CORAM :

                                  THE HONOURABLE MR. JUSTICE K.RAJASEKAR

                                                C.M.A. No. 3095 of 2014
                                                         and
                                                   M.P.No.1 of 2014

                       The National Insurance Co. Ltd.,
                       Branch Office Door No.58
                       Balaji Street,
                       Kangayam,
                       Periyar District                                   ... Appellant

                                                            Vs.
                       1. C. Palanisamy
                       2. N. Jeganathan
                       3. S.S. Nanjundappan
                       4. A. Deivanai                                     ... Respondents



                                    Civil Miscellaneous Appeal filed under Section 173 of the
                       Motor Vehicles Act, 1988, against the Judgment and Decree dated
                       23.08.2013 made in M.C.O.P. No. 935 of 2012 on the file of Motor
                       Accident Claims Tribunal, Coimbatore.


                                    For Appellant      : Mr. S. Vadivel (no appearance)
                                    For R1             : Died



                       1/4

https://www.mhc.tn.gov.in/judis
                                                                                  C.M.A. No. 3095 of 2014




                                                        JUDGMENT

Earlier, when the matter was posted on 04.09.2023, there was

no representation on behalf of the appellant and hence, the matter was

directed to be posted under the caption "for dismissal" on 11.09.2023

(today).

2. Even today (11.09.2023), 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 non-prosecution. No costs. Consequently, the connected

miscellaneous petition stands closed.

11.09.2023

stn/ssi Index:Yes/No Speaking Order : Yes/No Neutral Citation Case : Yes/No

https://www.mhc.tn.gov.in/judis C.M.A. No. 3095 of 2014

To

1. The Special Subordinate Judge, Motor Accident Claims Tribunal, Coimbatore.

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

https://www.mhc.tn.gov.in/judis C.M.A. No. 3095 of 2014

K.RAJASEKAR, J., stn

C.M.A. No. 3095 of 2014

11.09.2023

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