Palaniappa Gounder vs R. Murugesan
2023 Latest Caselaw 13031 Mad

                                                                             C.M.A.No.220 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 22.09.2023

                                                         CORAM:

                                  THE HONOURABLE MRS. JUSTICE R. KALAIMATHI

                                                 C.M.A.No.220 of 2014


                  Palaniappa Gounder S/o. Attappa Gounder                     .. Appellant
                                                    Vs.
                  1. R. Murugesan S/o. Ramasamy Gounder
                  2. United India Insurance Co., Ltd.,
                  Namakkal District.                                          .. Respondents

                  Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of the
                  Motor Vehicles Act, 1988, against the Judgment and Decree dated
                  08.02.2013 made in M.C.O.P.No.403 of 2008 on the file of the Motor
                  Accident Claims Tribunal, Tiruchengode.

                                     For Appellant   :     No appearance
                                     For Respondents :     No appearance

                                                   JUDGMENT

This Civil Miscellaneous Appeal has been filed to set aside the order

dated 08.02.2013 made in M.C.O.P.No.403 of 2008 on the file of the Motor

Accident Claims Tribunal, Tiruchengode.

https://www.mhc.tn.gov.in/judis C.M.A.No.220 of 2014

2. The appellant is the claimant in M.C.O.P.No.403 of 2008 on the file

of the Motor Accident Claims Tribunal, Tiruchengode. He filed the above

said claim petition, seeking to pass an award for a sum of Rs.3,00,000/- as

compensation with interest and cost.

3. The Tribunal, considering the pleadings, oral and documentary

evidence, dismissed the petition.

4. Not being satisfied by the Judgment of the Tribunal, the appellant

has come out with the present appeal seeking to set aside the order of the

Tribunal.

5. On perusal of the Docket order, it appears that on 27.08.2020, Mr.

C. Paranthaman, the learned counsel for the claimant undertook to file

Vakalat. After so many adjournments, on 22.06.2023, Mr. C. Paraneedharan,

the learned counsel, undertook to file Vakalat for the appellant. The case was

posted on 18.08.2023 under the caption "for dismissal". Till today, no

Vakalat has been filed for the appellant. Therefore, this C.M.A. stands

dismissed for non-prosecution. No costs.

                                                                                        22.09.2023

                  mjs

                  Index            : Yes / No
                  Internet         : Yes / No

https://www.mhc.tn.gov.in/judis C.M.A.No.220 of 2014

To

1.The Motor Accident Claims Tribunal, Tiruchengode.

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

https://www.mhc.tn.gov.in/judis C.M.A.No.220 of 2014

R. KALAMATHI, J.

mjs

C.M.A.No.220 of 2014

22.09.2023

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