K.Sadiq Basha vs V.Bagiyalakshmi
2024 Latest Caselaw 14903 Mad

Madras High Court

K.Sadiq Basha vs V.Bagiyalakshmi on 1 August, 2024

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                                              C.M.P.No.12841 of 2024 in
                                                                              C.M.A.Sr.No.19766 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 01.08.2024

                                                          CORAM

                           THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                  C.M.P.No.12841 of 2024
                                                            in
                                                 C.M.A.Sr.No.19766 of 2022

                     K.Sadiq Basha
                     S/o.M.Karim                                                 ... Appellant

                                                            Vs.

                     1.V.Bagiyalakshmi
                     [Since R1 remained ex parte before the Tribunal
                      his presence may be dispensed with]

                     2.The Oriental Insurance Co. Ltd.,
                       No.115, 216, Prakash Road,
                       Chennai - 600 108.                                        ... Respondents

                     [Cause title accepted vide Court order dated 28.02.2024 made in
                     C.M.P.No.3572 of 2024 in C.M.A.Sr.No.19766 of 2022]



                                  Civil Miscellaneous Appeal filed under Section 173 of the Motor
                     Vehicles Act, 1988, against the judgment and decree dated 18.12.2012
                     made in M.A.C.T.O.P.No.164 of 2012 on the file of Motor Accident
                     Claims Tribunal, IV Court of Small Causes, Chennai.



https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                C.M.P.No.12841 of 2024 in
                                                                                C.M.A.Sr.No.19766 of 2022

                                  Civil Miscellaneous Petition filed under 173 (1) of the Motor
                     Vehicles Act, 1988, seeking condonation of delay of 3262 days in filing
                     the appeal against the judgment and decree dated 18.12.2012 passed in
                     M.A.C.T.O.P.No.164 of 2012 on the file of Motor Accident Claims
                     Tribunal, IV Court of Small Causes, Chennai.


                                              For Appellant      : Ms.A.Subadra

                                              For Respondents : Mr.J.Chandran [R2]

                                                              *****

                                                           ORDER

This miscellaneous petition has been filed seeking condonation of

delay of 3262 days in filing the above appeal.

2. Heard learned counsel for appellant and learned counsel for

second respondent.

3. Sufficient reasons have not been given to condone the exorbitant

delay of 3262 days in filing the above appeal.

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

C.M.P.No.12841 of 2024 in

This Court is not satisfied with the reasons stated in the affidavit

filed in support of the petition. Hence, this petition is dismissed.

Consequently, CMA Sr.No.19766 of 2022 is rejected at the SR stage.

01.08.2024 Speaking Judgment/Non-speaking Judgment Index :Yes/No Neutral citation: Yes/No gm

To

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

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

C.M.P.No.12841 of 2024 in

N.ANAND VENKATESH, J.

gm

in

01.08.2024

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