Ponmani vs M/S.Saveetha Medical College & ...
2024 Latest Caselaw 8445 Mad

Madras High Court

Ponmani vs M/S.Saveetha Medical College & ... on 4 June, 2024

Author: N. Anand Venkatesh

Bench: N. Anand Venkatesh

                                                          1

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 04.06.2024

                                                       CORAM:

                                  THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                C.M.P.No.18508 of 2023
                                                         and
                                              C.M.A.SR.No.100287 of 2023

                     1.Ponmani

                     2.M.Kasirajan
                                                                                    .. Petitioners

                                                              Vs.

                     1.M/s.Saveetha Medical College & Hospitals
                       Saveetha Nagar, Thandalam
                       Sriperumbudur Taluk
                       Kancheepuram District-602 101.

                     2.M/s.Parveen Travels (P) Ltd.,
                       No.115/6, Santha Vellore Village
                       Sunkuvarchathiram, Sriperumpudur
                       Kancheepuram District-602 105.

                       [Respondents 1 & 2 are set ex-parte]

                     3.The New India Assurance Co.Ltd.,
                       No.45, Moore Street
                      V Floor, Chennai 600 001.                                  .. Respondents



                     PRAYER: C.M.P.No. 18508 of 2023 is filed under Section 173 (1) of the Motor
                     Vehicles Act, 1988, to condone the delay of 1414 days in filing the above
                     appeal.




https://www.mhc.tn.gov.in/judis
                                                                 2

                                  C.M.A.SR.No.100287 of 2023 is filed under Section 173 of the Motor
                     Vehicles Act, 1988, against the judgment and decree dated 17.12.2018 made
                     in M.A.C.T.O.P.No.7550 of 2014 on the file of II Small Causes Court (Motor
                     Accidents Claims Tribunal) Chennai.



                                        For Petitioners     : Mr.N.M.Muthurajan

                                        For Respondents     : Mr.J.Michael Visuvasam for R3

                                                             R1 & R2 – ex-parte


                                                            ORDER

C.M.P.No. 18508 of 2023 is filed to condone the delay of 1414 days in

filing the above appeal.

2.C.M.A.SR.No.100287 of 2023 is filed against the judgment and

decree dated 17.12.2018 made in M.A.C.T.O.P.No.7550 of 2014 on the file of

II Small Causes Court (Motor Accidents Claims Tribunal) Chennai.

3.Heard learned counsel for the petitioners and the learned counsel for

the Insurance Company – R3.

4.On carefully going through the affidavit filed in support of the

petition filed to condone delay of 1414 days, this Court finds that there

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

areabsolutely no reasons assigned in the affidavit. The delay has not been

explained anywhere in the affidavit. In view of the same, this Court cannot

mechanically condone the exorbitant delay in filing this appeal. Hence, this

Court is not inclined to condone the delay.

5.In the result, C.M.P.No.18508 of 2023 stands dismissed and

consequently, C.M.A.SR.No.100287 of 2023 is rejected. No costs.

                                                                                        04.06.2024

                     Index          : Yes/No

Speaking Order/Non-Speaking Order Neutral citation : Yes/No KP

To

The New India Assurance Co.Ltd., No.45, Moore Street V Floor, Chennai 600 001.

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

N. ANAND VENKATESH, J.

KP

and

04.06.2024

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