The Branch Manager vs Mookkan
2023 Latest Caselaw 12947 Mad

                                                                         C.M.A.(MD)No.317 of 2015

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 21.09.2023

                                                        CORAM:

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR
                                             C.M.A.(MD)No.317 of 2015


                    The Branch Manager
                    M/s.Oriental Insurance Company Limited,
                    No.555/1 G.H.Road,
                    Theni Town.                                               ... Appellant/
                                                                                  Respondent No.2

                                                           Vs.

                    1. Mookkan                                                ... Respondent No.1/
                                                                                  Petitioner

                    2. Abbas Manthiri                                         ... Respondent No.2/
                                                                                  Respondent No.1

                    Prayer : This Civil Miscellaneous Appeal filed under Section 173 of the
                    Motor Vehicles Act, to set aside the judgment and decree in M.C.O.P.No.
                    37 of 2010 on the file of the Motor Accident Claims Tribunal, Chief
                    Judicial Magistrate, Theni dated 04.10.2010.


                                    For Appellant           : No appearance

                                    For Respondents         : No appearance



                    1/2
https://www.mhc.tn.gov.in/judis
                                                                         C.M.A.(MD)No.317 of 2015



                                                                   K.MURALI SHANKAR,J.

                                                                                            csm


                                                  JUDGMENT

When the matter was taken up for hearing on 28.06.2023,

11.07.2023 and 26.07.2023, there was no representation for the appellant

and thereafter, when the matter was taken up for hearing on 10.08.2023, at

the request of the learned counsel appearing for the appellant, the matter

was adjourned to 30.08.2023 as finally. But on 30.08.2023, there was no

representation for the appellant and hence, the matter was adjourned to

14.09.2023. Since there was no representation for the appellant on

14.09.2023, the matter was directed to be posted under the caption 'for

dismissal'. Even today, there is no representation for the appellant. Hence,

this Civil Miscellaneous Appeal is dismissed for default. No costs.

21.09.2023 NCC :yes/No Index :yes/No Internet:yes/No csm

C.M.A.(MD)No.317 of 2015

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