Subramani vs G. Arumugam
2024 Latest Caselaw 18415 Mad

Madras High Court

Subramani vs G. Arumugam on 18 September, 2024

Author: R. Hemalatha

Bench: R. Hemalatha

                                                             1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 18.09.2024

                                                         CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                                   C.M.A.No.1772 of 2024


                     Subramani                                                   ... Appellant

                                                           ..Vs..

                     1. G. Arumugam

                     2. United India Insurance Company Limited,
                        Motor III Party Claims Office
                        Shilling Building, No.134, Greams Road,
                        Chennai 6                                                  ...Respondents

                     PRAYER: Civil Miscellaneous Appeal filed under Section 173 of Motor
                     Vehicles Act, 1988 against the Award dated 01.11.2019 in M.C.O.P.
                     507/2017 by the Motor Accidents Claims Tribunal, Special Sub Court II,
                     Court of Small Causes, Chennai.


                                   For Appellant       : No appearance.
                                   R1                  : Notice dispensed with
                                   For R2              : Ms. R. Rathna Thara




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

                                                    JUDGMENT

When the Civil Miscellaneous Appeal came up for hearing on

13.09.2024, there was no representation for the appellant and hence the

Registry was directed to post this matter under the caption "for dismissal'

on 18.09.2024. Even today, i.e., 18.09.2024, there is no representation for

the appellant. The counsel for the respondent is present.

2. In view of the same, the Civil Miscellaneous Appeal is

dismissed for non prosecution. No costs.

18.09.2024 Index : Yes/No Internet : Yes/No bga

To

1. United India Insurance Company Limited, Motor III Party Claims Office Shilling Building, No.134, Greams Road, Chennai 6

2. The Section Officer, VR Section, High Court, Chennai.

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

R. HEMALATHA, J.

bga

18.09.2024

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