A.Durairaj vs K.Radhakrishnan
2024 Latest Caselaw 8596 Mad

Madras High Court

A.Durairaj vs K.Radhakrishnan on 5 June, 2024

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                       C.M.A(MD)No.1189 of 2018



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 05.06.2024

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                            C.M.A(MD)No.1189 of 2018

                     A.Durairaj                                     ... Appellant/Petitioner

                                                         Vs.

                     1.K.Radhakrishnan

                     2.M/s.National Insurance Co.Ltd.,
                       1st Floor, Bharathiar Salai,
                       Contonment, Trichy-620 001.             ... Respondents/Respondents


                     Prayer: Civil Miscellaneous Appeal is filed under Section 173 of Motor
                     Vehicles Act 1988, to call for the records relating to M.C.O.P.No.1 of
                     2016 on the file of the Motor Accident Claims Tribunal cum Subordinate
                     Judge, Kulithalai and set aside the decreetal order and judgment passed
                     in the same on 18th September 2018.


                                     For Appellant   : No Appearance

                                     For Respondents : No Appearance




https://www.mhc.tn.gov.in/judis
                     1/3
                                                                             C.M.A(MD)No.1189 of 2018

                                                        JUDGMENT

The matter was listed on 23.04.2024. There was no representation

on the side of the appellant on the said date. Hence, it is listed today

under the caption “for dismissal”. Even today, there is no representation

on the side of the appellant. Hence, this Civil Miscellaneous Appeal

stands dismissed for default. No costs.

                                                                                    05.06.2024
                     NCC              :   Yes / No
                     Index            :   Yes / No
                     Internet         :   Yes / No

                     gbg


                     To

1.The Motor Accident Claims Tribunal cum Subordinate Judge, Kulithalai

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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

R.VIJAYAKUMAR,J.

gbg

Order made in

05.06.2024

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