M.Karthikumar vs A.S.Vidyasagar
2025 Latest Caselaw 7185 Mad

Madras High Court

M.Karthikumar vs A.S.Vidyasagar on 17 September, 2025

                                                                                     C.M.A.(MD) No.682 of 2013

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 17.09.2025

                                                          CORAM:

                                  THE HONOURABLE MS.JUSTICE R.POORNIMA

                                             C.M.A.(MD)No.682 of 2013
                                                        and
                                             C.M.P.(MD).No.3980 of 2022

                    M.Karthikumar                                                          ... Appellant

                                                                vs.

                    1. A.S.Vidyasagar,

                    2. The Branch Manager,
                    United India Assurance Company Ltd.,
                    No.91, Kamarajar Salai,
                    Madurai-625 009.                                                       ... Respondents


                    PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of the

                    Motor Vehicles Act, 1988, against the fair and decreetal order dated

                    27.11.2012 passed in M.C.O.P.No.807 of 2008 on the file of the Motor

                    Accidents Claims Tribunal/V Additional District Judge, Madurai.


                                    For appellant                  : No appearance

                                    For Respondent                 : No appearance

                                                             *****


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                                                                                   C.M.A.(MD) No.682 of 2013


                                                  JUDGMENT

When the matter was taken up for hearing on 08.09.2025,

none appeared on behalf of the appellant. Hence, the matter was directed

to be listed today (17.09.2025) under the caption 'for dismissal'.

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

is no representation on behalf of the appellant, which shows that the

appellant has no interest in pursuing the Civil Miscellaneous Appeal.

Therefore, this Civil Miscellaneous Appeal stands dismissed for non-

prosecution. No costs. Consequently, connected miscellaneous petition is

closed.

                                                                                                17.09.2025
                    NCC      : Yes/No
                    Index    : Yes / No
                    Internet : Yes / No

                    gvn




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                    To

1.The Motor Accidents Claims Tribunal/V Additional District Judge, Madurai.

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

_____________

https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/09/2025 05:04:24 pm )

R.POORNIMA,J

gvn

17.09.2025

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/09/2025 05:04:24 pm )