Sudha @ Anandha Sudha vs Ajith Travels
2025 Latest Caselaw 7405 Mad

Madras High Court

Sudha @ Anandha Sudha vs Ajith Travels 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. 572 of 2013

                     Sudha @ Anandha Sudha                                             ... Appellant

                                                          Vs
                     1.Ajith Travels,
                     Rep. by its Managing Director,
                     No.332, Palayamkottai Road,
                     Tuticorin-2.

                     2.ICICI Lombard General Insurance Co., Ltd.,
                     Through its Manager,
                     Chottabhai Centre,
                     No.140, 2nd and 3rd Floor,
                     Nungampakkam High Road,
                     Nungampakkam,
                     Chennai-34.                                                       ... Respondents

                     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.454 of 2009 on the file of the Motor
                     Accident Claims Tribunal cum Principal Subordinate Court, Tirunelveli
                     dated 10.12.2010.

                                    For Appellant            : No appearance
                                    For R1               : No appearance

                     1/4




https://www.mhc.tn.gov.in/judis              ( Uploaded on: 25/09/2025 07:51:17 pm )
                                        For R2                :Mr.Pethu Rajesh


                                                    JUDGMENT

Today this Civil Miscellaneous Appeal is listed under the caption

'for final hearing'. There is no representation for the appellant. Hence,

this Civil Miscellaneous Appeal is dismissed for default. No Costs.

23.09.2025

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

To

l. The Principal Subordinate Court, Motor Accident Claims Tribunal, Tirunelveli.

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

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 07:51:17 pm )

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 07:51:17 pm ) R.POORNIMA., J.

PJL

23.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/09/2025 07:51:17 pm )