Nehru vs Saraswathi (Died)
2024 Latest Caselaw 18410 Mad

Madras High Court

Nehru vs Saraswathi (Died) on 18 September, 2024

                                                                        C.M.A.(MD) No.794 of 2013

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 18.09.2024

                                                        CORAM

                                  THE HON'BLE MR.JUSTICE SUNDER MOHAN

                                            C.M.A.(MD) No.794 of 2013


                    Nehru.                                                    ... Appellant

                                                          Vs.

                    1.Saraswathi (died),
                    2.United India Insurance Company Ltd.,
                    Represented by its Branch Manager,
                    Kumbakonam Taluk,
                    Thanjavur.

                    3.Palaniandi,
                    4.Ganesan,
                    5.Muruganantham,
                    6.Shanthi,
                    7.Rani.                                                   ... Respondents


                    Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                    Vehicles Act, 1988, against the judgment and decree dated 06.01.2010
                    passed in M.C.O.P.No.60 of 2004 on the file of the Motor Accidents
                    Claims Tribunal, Principal Subordinate Court, Kumbakonam.
                                   For Appellant            : No appearance

                                   For Respondents        :
                                         for R2           : No appearance
                                         for R3, R5 to R7 : Given up

                    _____________
https://www.mhc.tn.gov.in/judis
                    Page No. 1 of 3
                                                                        C.M.A.(MD) No.794 of 2013


                                                     JUDGMENT

This case was originally dismissed for default and restored vide

order dated 17.10.2022. When the matter was listed on 12.09.2024, there

was no representation for the appellant and even today, the matter is listed

under the caption ‘for dismissal’, there is no representation.

In view of the above, this Civil Miscellaneous Appeal is dismissed

for default. No costs.

18.09.2024 Index: Yes/ No NCC: Yes / No Speaking Order / Non-Speaking Order apd

To:

1. The Motor Accidents Claims Tribunal, Principal Subordinate Court, Kumbakonam.

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

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

SUNDER MOHAN, J.

apd

18.09.2024

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