Madras High Court
B.Edwin Benito vs M/S.Rdc Concrete India Ltd on 26 November, 2024
Author: M.Dhandapani
Bench: M.Dhandapani
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.11.2024
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
Civil Miscellaneous Appeal No.2682 of 2017
B.Edwin Benito ... Appellant
Vs.
1.M/s.RDC Concrete India Ltd.,
No.2/29, Senneerkuppam Village,
Poonamallee,
Thiruvallur District,
Chennai-56.
2. The Oriental Insurance Company Ltd.,
No.115, II Floor, Oriental House,
Prakasam Salai,
Chennai-108. ... Respondents
Civil Miscellaneous Appeal filed under Section 173 of the Motor Vehicles
Act, 1988, to allow the appeal and enhance the compensation in MCOP.
No.5702 of 2013 dated 25.04.2016 on the file of the Motor Accidents
Claims Tribunal, II Special Small Causes Court, Chennai.
For Appellant : No appearance
For Respondents : Mr.M.J.Vijayaragavan for R2
M.DHANDAPANI.,J
1/2
https://www.mhc.tn.gov.in/judis
rli
JUDGMENT
On the earlier occasion, the present appellant has been disposed of as there is no appearance on behalf of the appellant. Subsequently, this Court has restored the same vide order dated 07.11.2024 in CMP. No.22809 of 2024 and posted the case on 26.11.2024. Today, when the appeal was taken up for hearing, there is no representation on behalf of the appellant. Hence, this Civil Miscellaneous Petition is dismissed for non prosecution. No costs.
26.11.2024 Speaking Judgment/Non-speaking Judgment Index :Yes/No Neutral citation: Yes/No rli To, Motor Accidents Claims Tribunal, II Special Small Causes Court, Chennai.
Civil Miscellaneous Appeal No.2682 of 2017 2/2 https://www.mhc.tn.gov.in/judis