K.Selvi vs Vasuki
2024 Latest Caselaw 21840 Mad

Madras High Court

K.Selvi vs Vasuki on 21 November, 2024

Author: J.Nisha Banu

Bench: J.Nisha Banu

                                                                                C.M.A.No.1507 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 21.11.2024

                                                          CORAM

                                  THE HONOURABLE MRS. JUSTICE J.NISHA BANU
                                                  AND
                                  THE HONOURABLE MRS. JUSTICE R.SAKTHIVEL

                                                   C.M.A.No.1507 of 2017
                                                  and CMP.No.11221 of 2017
                     K.Selvi                                                     ..Appellant

                                                         Vs.

                     1.Vasuki
                     2.Minor Sowmiya
                     3.Minor Navina
                     4.Minor Kirupa Shankar
                       (The respondents 2 to 4 are minors, rep.by their N.F.Mother Vasuki/1st
                     respondent herein)
                                                                 ..Respondents
                     Prayer: Civil Miscellaneous Appeal filed under Section 19 of Family
                     Courts Act to set aside the judgment and decree dated 22.04.2010 and
                     made in M.A.C.T.O.P.No.1095 of 2008 on the file of the Motor
                     Accidents Claims Tribunal/Principal District Judge, Dharmapuri.



                                  For Appellant     : Ms.A.Bharathi for Mr.Muthumani Doraisami

                                  For Respondents : Mr.J.Chandran




https://www.mhc.tn.gov.in/judis
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                                                                                C.M.A.No.1507 of 2017




                                                     JUDGMENT

(The order of the Court was made by Mrs.J.Nisha Banu,J.)

This civil miscellaneous petition has been filed by the

appellant/owner against the pay and recovery order dated 22.04.2010 in

M.A.C.T.O.P.No.1095 of 2008, on the file of the MACT/Principal

District Judge, Dharmapuri

2. Today when the matter is taken up for hearing, the learned

counsel for the appellant would state that the appellant has not responded

and reported no instructions and would state that recording the same,

appeal may be closed.

3. Recording the submission of the learned counsel for the

appellant, this Civil Miscellaneous Appeal is closed. No costs.

Consequently connected miscellaneous petition is closed.

                                                                     (J.N.B,J.)    (R.S.V., J.)
                     Index             : Yes / No                          21.11.2024
                     Internet          : Yes
                     sk

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

To

The Principal District Judge, Motor Accidents Claims Tribunal, Dharmapuri.

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

J. NISHA BANU, J.

and R.SAKTHIVEL,J.

sk

21.11.2024

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