The Managing Director vs G.Sivakumar
2025 Latest Caselaw 7404 Mad

Citation : 2025 Latest Caselaw 7404 Mad
Judgement Date : 23 September, 2025

Madras High Court

The Managing Director vs G.Sivakumar on 23 September, 2025

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 23.09.2025

                                                             CORAM:

                                   THE HONOURABLE MS JUSTICE R.POORNIMA

                                                C.M.A. (MD) No. 592 of 2013

                     The Managing Director,
                     Tamil Nadu State Transport Corporation,
                     Madurai Division-1,
                     Bye Pass Road,
                     Madurai.                                                               ... Appellant

                                                               Vs
                     G.Sivakumar                                                            ... Respondent

                     PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
                     Motor Vehicles Act praying this Court to set aside the judgment and
                     decree made in M.C.O.P.No.476 of 2000 on the file of the learned
                     Additional District and Sessions Judge, Fast Track Court No.III,
                     Madurai.

                                        For Appellant               : Mr.R.Janakiramulu


                                                    JUDGMENT

This appeal has been filed to set aside judgment and decree made

in M.C.O.P.No.476 of 2000 on the file of the learned Additional District

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 07:51:17 pm ) and Sessions Judge, Fast Track Court No.III, Madurai.

2. Perusal of the records reveals that the sole respondent died as

early as on 07.06.2017. However, till date no steps were taken by the

appellant to implead the legal heirs of the deceased sole respondent.

Already the limitation period is over. Hence, this Civil Miscellaneous

Appeal is dismissed as abated. No Costs.

23.09.2025

NCC: Yes/No Index:Yes / No Inernet :Yes PJL

l. The Additional District and Sessions Judge, Fast Track Court No.III, Madurai.

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