Joseph vs Rajayyan
2024 Latest Caselaw 19190 Mad

Madras High Court

Joseph vs Rajayyan on 1 October, 2024

                                                                               C.M.A.(MD)No.246 of 2013

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      Dated : 01.10.2024

                                                          CORAM :

                            THE HONOURABLE MR.JUSTICE SUNDER MOHAN

                                               C.M.A(MD)No.246 of 2013

                     Joseph                                     ... Appellant/Claimant

                                                             Vs.

                     1.Rajayyan
                     2.Rajendran
                     3.United India Insurance Company Ltd.,
                     Rep. By its Branch Manager,
                     Marthandam,
                     Kanyakumari District.

                     4. Orient Insurance Company Ltd.,
                     Rep. By its Branch Manager,
                     Nagercoil,
                     Kanyakumari District.                              ...Respondents/Respondents
                     PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of
                     Motor Vehicles Act, 1988, against the fair and decreetal order made in
                     M.C.O.P.No.5 of 2005 dated 18.06.2007 on the file of the Motor
                     Accident Claims Tribunal, (Principal Sub Court), Kuzhithurai.


                                      For Appellant       : No appearance
                                      R1, R2              : Dismissed
                                      For R3              : M/s.S.Royce Immanuel
                                      For R4              : M/s.P.Ramani


https://www.mhc.tn.gov.in/judis
                     Page No.1 of 3
                                                                              C.M.A.(MD)No.246 of 2013

                                                           JUDGMENT

On 30.09.2024, there was no representation for the appellant and

hence, the appeal was directed to be posted under the caption 'for

dismissal'. Even today, there is no representation for the appellant.

Hence, this appeal is dismissed as default. No costs.

                                                                              01.10.2024
                     Index                    : Yes / No
                     Neutral Citation         : Yes / No
                     CM




                     To

1. Motor Accident Claims Tribunal, (Principal Sub Court), Kuzhithurai.

2. The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

SUNDER MOHAN, J.

CM

Judgment made in

01.10.2024

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