Murugesan vs The Managing Director
2024 Latest Caselaw 15754 Mad

Madras High Court

Murugesan vs The Managing Director on 13 August, 2024

Author: R.Hemalatha

Bench: R. Hemalatha

                                                                                        CMA.No.19 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 13.08.2024

                                                        CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                  C.M.A.No.19 of 2023

                     1.Murugesan
                     2.Selvaraj                                               ... Appellants

                                                              vs.
                     The Managing Director,
                     Tamil Nadu State Transport Corporation Limited,
                     No.12, Ramakrishna Road,
                     Salem District - 636 007.                      ... Respondent

                     PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
                     Motor Vehicles Act, 1988 against the decree and judgment dated
                     16.09.2022 in M.C.O.P.No.119 of 2017 on the file of the Motor Accident
                     Claims Tribunal, Subordinate Judge, Tiruchengode.


                                             For Appellants         : No appearance
                                             For Respondent         : Mr.D.Nitin

                                                    JUDGMENT

When the matter is taken up for hearing today, there is no

representation for the appellant. Learned counsel for the respondent

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

contended that the order in M.C.O.P.No.119/2017 was passed setting the

respondent, the Tamil Nadu State Transport Corporation Limited, ex

parte. Subsequently, the ex parte order was set aside and the trial is going

on in M.C.O.P.No.119/2017 and therefore, nothing survives for further

adjudication in the present appeal.

2. Recording the said submissions, the Civil Miscellaneous

Appeal is dismissed. No costs.

13.08.2024

Index : Yes/No Speaking/Non-speaking order mtl

To

1.The Managing Director, Tamil Nadu State Transport Corporation Limited, No.12, Ramakrishna Road, Salem District - 636 007.

2.The Sub Court, Tiruchengode.

3.The Section Officer, VR Section, Madras High Court, Chennai.

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

R.HEMALATHA, J.

mtl

13.08.2024

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