K.Vasuvi @ Vasavi vs T.Unnikrishnan
2024 Latest Caselaw 639 Mad

Madras High Court

K.Vasuvi @ Vasavi vs T.Unnikrishnan on 9 January, 2024

                                                                          C.M.A.(MD).No.639 of 2014


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 09.01.2024

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE P.DHANABAL

                                             C.M.A.(MD)No.639 of 2014


                     1. K.Vasuvi @ Vasavi
                     2. Minor K.Sakthipriya
                     3. Minor K.Iswarya
                     4. G.Janakiammal                                   ... Appellants/Petitioners
                     (Minor petitioners 2 and 3 are represented by
                     their next friend and mother K.Vasuvi
                     @ Vasavi i.e., the first petitioner)

                                                          -vs-

                     1. T.Unnikrishnan

                     2. M/s. United India Insurance Company Limited,
                        Represented through it's Divisional Manager,
                        Chennai.                             ... Respondents/Respondents

                     PRAYER: Civil Miscellaneous Appeal filed under Section 173 of Motor
                     Vehicle Act, 1988, against the dismissal order made in M.C.O.P.No.1719 of
                     2008, dated 09.11.2012 on the file of the District and Sessions Court
                     (Communal Clash Cases Court), Madurai. (Motor Accidents Claims Tribunal,
                     Madurai).




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https://www.mhc.tn.gov.in/judis
                                                                              C.M.A.(MD).No.639 of 2014


                                           For Appellants   : No Appearance

                                           For Respondents : No appearance


                                                     JUDGMENT

Though the matter was listed on 04.01.2024, there was no

representation on the side of the appellants. Hence, the matter is listed today

i.e., on 09.01.2024 under the caption “For Dismissal”. Even today, there is no

representation on the side of the appellants. Hence, the Civil Miscellaneous

Appeal stands dismissed for Non - Prosecution. There shall be no order as to

costs.

                                                                                          09.01.2024
                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No
                     ebsi

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

To

1. The District and Sessions Court (Communal Clash Cases Court), Madurai. (Motor Accidents Claims Tribunal), Madurai.

2. The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

P.DHANABAL,J.

ebsi

09.01.2024

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