Unnamalai vs Mohandhoss
2024 Latest Caselaw 8447 Mad

Madras High Court

Unnamalai vs Mohandhoss 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.17399 of 2023
                                                              and
                                                   C.M.A.SR.No.64632 of 2022

                     Unnamalai                                                          .. Petitioner

                                                                  Vs.
                     1.Mohandhoss

                     2.The Divisional Manager
                       The Oriental Insurance Company Limited
                       Hub 3rd Party Claims
                       Vijayalakshmi Complex First Floor
                       No.32/13, Face No.2, Sathuvachari
                       Vellore 632 009.

                     3.Sundaram

                     4.Munusamy

                     5.Meenakshi                                                     .. Respondents


                     PRAYER: C.M.P.No. 17399 of 2023 is filed under Section 173 (1) of the Motor
                     Vehicles Act, 1988, to condone the delay of 1616 days in filing the above
                     appeal.
                                  C.M.A.SR.No.64632 of 2022 is filed under Section 173 of the Motor
                     Vehicles Act, 1988, against the judgment and decree dated 7.10.2017 made in
                     M.A.C.T.O.P.No.881 of 2013 on the file of Motor Accidents Claims Tribunal,
                     Special Sub Court, Thiruvannamalai.



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

                                        For Petitioner      : Ms.S.Subadra
                                        For Respondents     : Mr.N.Sampath for R2


                                                           ORDER

C.M.P.No. 17399 of 2023 is filed to condone the delay of 1616 days in

filing the above appeal.

2.C.M.A.SR.No.64632 of 2022 is filed against the judgment and decree

dated 7.10.2017 made in M.A.C.T.O.P.No.881 of 2013 on the file of Motor

Accidents Claims Tribunal, Special Sub Court, Thiruvannamalai.

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

the Insurance Company – R2.

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 are

absolutely 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 the appeal. Hence, this

Court is not inclined to condone the delay.

5.In the result, C.M.P.No.17399 of 2023 stands dismissed and

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

consequently, C.M.A.SR.No.64632 of 2022 is rejected. No costs.

                                                                                      04.06.2024

                     Index          : Yes/No

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

To

The Divisional Manager The Oriental Insurance Company Limited Hub 3rd Party Claims Vijayalakshmi Complex First Floor No.32/13, Face No.2, Sathuvachari Vellore 632 009.

N. ANAND VENKATESH, J.

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

KP

and

04.06.2024

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