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V.Navaneetham vs R.Deenadayalan
2023 Latest Caselaw 12246 Mad

Citation : 2023 Latest Caselaw 12246 Mad
Judgement Date : 11 September, 2023

Madras High Court
V.Navaneetham vs R.Deenadayalan on 11 September, 2023
                                                                             C.M.A.No.17 of 2018


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED :11.09.2023

                                                      CORAM

                                   THE HON'BLE MR. JUSTICE P.VELMURUGAN

                                                 C.M.A.No.17 of 2018

                     V.Navaneetham                                             ... Appellant

                                                         Vs.

                     1. R.Deenadayalan

                     2. United India Insurance Company Limited,
                        Motor Third Party Claims-Hub,
                       Silingi Buildings,
                       No.134, Greams Road,
                       Chennai 600 006.                                     ... Respondents

                     PRAYER: Civil Miscellaneous Appeal          filed under Section 173 of
                     M.V.Act 1988, against the judgment and decree in M.C.O.P.No.6806 of
                     2013 dated 2209.2017 on the file of the Motor Accidents Claims
                     Tribunal, IV Court of Small Causes, Chennai.


                                     For Appellant    : No appearance

                                     For R1           : Mr.C.Jagadish

                                     For R2       : Mr.D.Bhaskaran
                                               JUDGEMENT

https://www.mhc.tn.gov.in/judis C.M.A.No.17 of 2018

This matter was listed on 05.09.2023. On that date, since there

was no representation for the appellant, directed the Registry to list the

matter today (i.e) on 11.09.2023, under the caption “for dismissal”.

2. Today also when the matter is called, there is no

representation for the appellant. Learned counsel for the respondents

present.

3.Resultantly, the Civil Miscellaneous Appeal is dismissed for

non-prosecution. No costs.

11.09.2023

mfa Index:Yes/No Speaking Order: Yes/No Neutral Citation: Yes/No

To The Motor Accidents Claims Tribunal, IV Court of Small Causes, Chennai.

https://www.mhc.tn.gov.in/judis C.M.A.No.17 of 2018

P.VELMURUGAN, J.

mfa

C.M.A.No.17 of 2018

11.09.2023

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

 
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