S.Senthilkumar vs P.Sivakalai
2023 Latest Caselaw 13211 Mad

                                                                                   C.M.A.No.835 of 2018



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  Dated: 26.09.2023

                                                        Coram:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                C.M.A.No.835 of 2018

                S.Senthilkumar
                                                                                        ...Appellant
                                                         Vs.

                     1. P.Sivakalai

                     2. M/s.Universal Sompo General Insurance Co. Ltd.,
                        Capitale Towers, 5th Floor,
                        No.554 & 555, Anna Salai,
                        Teynampet, Chennai – 600 018                                ...Respondents


                Prayer: Civil Miscellaneous Appeal is filed under Section 173 of Motor
                Vehicles Act, 1988, challenging the fair and decreetal order dated 10.11.2017
                passed by the learned Motor Accident Claims Tribunal, VI Court of Small
                Causes, Chennai.

                                        For Appellant    :       Mrs.Ramya V Rao

                                        For Respondents :        R1 – No appearance
                                                                 R2 – Not ready in notice

                                                        *****




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https://www.mhc.tn.gov.in/judis
                                                                                    C.M.A.No.835 of 2018

                                                     JUDGMENT

This appeal is filed by the claimant challenging the dismissal of his claim

petition filed before the Tribunal for his injuries sustained in the accident that

occurred on 10.04.2012.

2 Today, when the matter is taken up for hearing, it is seen that

despite several opportunities, the appellant/claimant did not take any effective

steps to serve notice on the second respondent/Insurance Company. The appeal

is of the year 2018 and the appellant/claimant is not showing any interest to

conduct the appeal.

3 In view of the above, this civil miscellaneous appeal is dismissed

for default. No costs.

26.09.2023

cgi Speaking Order: Yes/No Neutral citation: Yes/No

To

1. The Motor Accident Claims Tribunal, VI Court of Small Causes, Chennai.

2. The Section Officer, V.R.Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis C.M.A.No.835 of 2018

P.VELMURUGAN. J., cgi

C.M.A.No.835 of 2018

26.09.2023

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