Madras High Court
The Managing Director vs R.Govindaraju on 21 June, 2016
Author: K.Kalyanasundaram
Bench: K.Kalyanasundaram
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 21.06.2016
CORAM
THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
C.M.A.Nos.1489 of 2004 to 1491 of 2004
and
C.M.P.Nos.1 and 2 of 2007
C.M.A.No.1489 of 2004
The Managing Director,
Karnataka State Transport Corporation,
Mangalore. .. Appellant/ 1st respondent
Vs.
1. R.Govindaraju
2. Minor G.Srinivasan
3. L.Parimala Thilagam
4. N.R.Lakshminarayanan .. Respondents/Petitioners
5. The Oriental Insurance Company Ltd.,
Mandya,
Karnataka.
6. A.N.Boregowda .. Respondents 3 &4 /
(2nd respondent declared as major and discharged Respondents
his father/1st respondent (R.Govindaraju) from
guardianship vide order dated 19.07.2004 made
in C.M.P.No.11551 of 2004)
C.M.A.No.1490 of 2004
The Managing Director,
Karnataka State Transport Corporation,
Mangalore. .. Appellant/ 1st respondent
Vs.
1. R.Govindaraju .. Respondent/Petitioner
2. The Oriental Insurance Company Ltd.,
Mandya,
Karnataka.
3. A.N.Bore Gowda .. Respondents/Respondents 3 & 4
C.M.A.No.1491 of 2004
The Managing Director,
Karnataka State Transport Corporation,
Mangalore. .. Appellant/ 1st respondent
Vs.
1. R.Govindaraju .. Respondent/Petitioner
2. The Oriental Insurance Company Ltd.,
Mandya,
Karnataka.
3. A.N.Bore Gowda .. Respondents /Respondents 3 & 4
Common Prayer: Petitions filed under Section 173 of Motor Vehicles Act, 1988,
against the Judgment and Decree dated 08.02.2000 and made in
M.C.O.P.Nos.1450, 1452 and 1451 of 1995 on the file of Motor Accidents Claims
Tribunal, (II Addl. Subordinate Judge) Trichy.
!For Petitioner : No appearance.
^For R-1 to R-4 : Mr.K.Govindarajan
:COMMON JUDGMENT
When these Civil Miscellaneous Appeals came up for hearing on 15.06.2016, there was no representation on behalf of the appellant and hence, these Civil Miscellaneous Appeals are directed to be listed on 16.06.2016, under the caption ?for dismissal?. However, the matter has been posted on 17.06.2016, there was no representation on behalf of the appellant. Even today, there is no representation on behalf of the appellant. Hence, these Civil Miscellaneous Appeals are dismissed for non-prosecution. Consequently, connected Miscellaneous Petitions are closed. No costs.
To The Motor Accidents Claims Tribunal, (II Addl. Subordinate Judge), Trichy.
.