Madras High Court
The Managing Director vs Sivakumar on 8 November, 2019
Author: R.Mahadevan
Bench: R.Mahadevan
M.P.No. 1 of 2013
in C.M.A.SR.No.33880 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.11.2019
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
M.P.No. 1 of 2013
in C.M.A.SR.No.33880 of 2013
The Managing Director,
Tamilnadu State Corporation,
L(CBE Division II) Ltd., Erode,
Chennaimalai Ltd., Erode. ... Petitioner/ Appellant
Vs
1. Sivakumar
2. E. Rathinam
(R2 given up)
3. K.S.Narayanan
4. Sri Ramadass Motor Transport Ltd.,
78, G.N.Chetty Road,
T.Nagar, Chennai 600 017.
5. United India Assurance Company Ltd.,
Branch Office - Main Road,
East Godaveri,
Kakinada.
... Respondents/Respondents
M.P.No.1 of 2013 is filed to condone the delay of 292 days in filing
the above appeal in C.M.A.SR.No.33880 of 2013.
C.M.A.SR.No.33880 of 2013 is filed under Section 173 of Motor
Vehicles Act, 1988, against the Judgment and Decree dated
22.03.2012 made in M.C.O.P.No.172 of 2010 on the file of the Motor
Accident Claims Tribunal (Subordinate Judge) Perundurai.
1/2
http://www.judis.nic.in
M.P.No. 1 of 2013
in C.M.A.SR.No.33880 of 2013
R.MAHADEVAN, J.
av For Appellant : No appearance ORDE R When this petition was taken up on 25.10.2019, there was no representation for the petitioner. Hence, the petition was directed to be posted today under the caption “for dismissal”. Even today, there is no representation for the petitioner. Hence this petition is dismissed for default. Consequently, the appeal stands rejected at SR stage itself. No costs.
08.11.2019
Index : Yes/No
Internet : Yes/No
av
To
1. The Motor Accidents Claims Tribunal, The learned Subordinate Judge, Perundurai.
2. The Section Officer, VR Section, Madras High Court.
M.P.No. 1 of 2013 in C.M.A.SR.No.33880 of 2013 2/2 http://www.judis.nic.in