Tamilnadu State Transport ... vs Duraisamy
2021 Latest Caselaw 11216 Mad

                                                                                  C.M.A.No.3811 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated : 30.04.2021

                                                         Coram :

                                   THE HONOURABLE MRS. JUSTICE S.KANNAMMAL

                                        Civil Miscellaneous Appeal No. 3811 of 2005
                                           and C.M.P.Nos.18974 & 18975 of 2005
                                                            ----

                  Tamilnadu State Transport Corporation
                  Salem Division-II, Bharathipuram,
                  Salem Main Road, Dharmapuri.                               .. Appellant

                                                          Versus

                  1.Duraisamy
                  2.K.Nachimuthu                                             .. Respondents

                            Civil Miscellaneous Appeal filed under Section 173 of The Motor

                  Vehicles Act, 1988 against the Award and Decree dated 29.12.2004 made in

                  M.C.O.P.No.1846 of 2003 on the file of the Motor Accident Claims Tribunal(I

                  Additional District Judge, Dharmapuri, Krishnagiri.


                            For Appellant            :     Mr.D.Raghu
                                                           for Mr.P.Jagadeeswaran


                                                      JUDGMENT

(Heard through video conferencing)

Mr.D.Raghu, learned representing counsel for the appellant-Transport

Corporation is present and submitted that entire award amount has been https://www.mhc.tn.gov.in/judis/

C.M.A.No.3811 of 2005

S.KANNAMMAL, J mpa

deposited before the Tribunal and nothing survives in this Civil Miscellaneous

Appeal.

2. In view of the above representation, this Civil Miscellaneous Appeal

is closed. No costs. Consequently, connected miscellaneous petitions are

closed.

30.04.2021 mpa

To

1. The Motor Accident Claims Tribunal (I Additional District Judge, Dharmapuri, Krishnagiri.

2. The Section Officer Vernacular Records Section High Court, Madras.

CMA. No. 3811 of 2005 and C.M.P.Nos.18974 & 18975 of 2005

https://www.mhc.tn.gov.in/judis/