Eliyas Ahamed vs Tamil Nadu State Transport Corporation ...
2024 Latest Caselaw 8018 Mad

Madras High Court

Eliyas Ahamed vs Tamil Nadu State Transport Corporation ... on 29 April, 2024

Author: G.Ilangovan

Bench: G.Ilangovan

                                                                                    C.M.A(MD)No.317 of 2024


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                        Dated : 29.04.2024
                                                            CORAM
                                      THE HONOURABLE MR.JUSTICE G.ILANGOVAN
                                                  C.M.A(MD)No.317 of 2024


                    Eliyas Ahamed                                       ... Appellant / Claimant

                                                               Vs.

                    Tamil Nadu State Transport Corporation Ltd.,
                    Through its Managing Director,
                    Office at No.2, Southern Bypass Road,
                    Vannarpettai,
                    Tirunelveli - 627 003.                      ... Respondent / Respondent


                    PRAYER :-
                                  This Civil Miscellaneous Appeal is filed under Section 173(1) of the
                    Motor Vehicle Act, 1988, to set aside the judgment and decree dated
                    16.02.2023 passed by the Motor Accident Claims Tribunal / Special Sub
                    Court dealing with MCOP Cases, Tirunelveli, in M.C.O.P.No.1089 of 2017
                    and enhance this award amount to Rs.5,00,000/-.


                                       For Appellant     : Mr.T.Leninkumar
                                       For Respondent    : Mr.S.Micheal Heldon Kumar




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https://www.mhc.tn.gov.in/judis
                                                                                  C.M.A(MD)No.317 of 2024


                                                       JUDGMENT

This appeal is filed to set aside the judgment and decree dated

16.02.2023 passed by the Motor Accident Claims Tribunal / Special Sub

Court dealing with MCOP Cases, Tirunelveli, in M.C.O.P.No.1089 of 2017

and enhance this award amount to Rs.5,00,000/-.

2. The appellant is present in person and he stated that he has not

signed in the vakalat filed by the learned counsel on record. Learned counsel

for the appellant would submit that the vakalat was sent to him by the trial

Court Advocate. When the vakalat is disputed by the appellant, this Civil

Miscellaneous Appeal is dismissed. No costs.

3. Let an enquiry be conducted by the Registrar (Administration) in this

regard. Liberty is granted to the appellant, namely, Eliyas Ahamed to file

fresh appeal, if he is so aggrieved and advised.

29.04.2024 NCC: Yes / No Index: Yes / No Internet : Yes / No pnn

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

To

1.The Motor Accident Claims Tribunal / Special Sub Court dealing with MCOP Cases, Tirunelveli.

2.The Managing Director, Tamil Nadu State Transport Corporation Ltd., Office at No.2, Southern Bypass Road, Vannarpettai, Tirunelveli - 627 003.

3.The Record Keeper, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

Copy To

The Registrar (Administration), Madurai Bench of Madras High Court, Madurai.

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

G.ILANGOVAN, J.

pnn

29.04.2024

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