The Divisional Manager vs Minor Sadam Hussain
2021 Latest Caselaw 9165 Mad

                                                                         C.M.A.No.1163 of 2019

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 07.04.2021

                                                   CORAM

                                   THE HON'BLE MR.JUSTICE C.SARAVANAN

                                           C.M.A.No.1163 of 2019
                                                   and
                                           C.M.P.No.3236 of 2019

                 The Divisional Manager,
                 The United India Insurance Co.Ltd,
                 No.4 & 5, Kandasamy Mudali Street,
                 Ranipet.                                                   ... Appellant

                                                       Vs.

                 1.Minor Sadam Hussain
                   S/o.Ansari,
                   Rep by Father and Next Friend
                   Mr.Ansari,
                   No.30, K.N.K.Nagar, Vandavasi,
                   Tiruvannamalai District.

                 2.M.Kudiarasu                                        ... Respondents

                       Civil Miscellaneous Appeal filed under Section 173 of Motor
                 Vehicles Act, 1988 against the fair and decreetal order dated 02.12.2009
                 made in M.C.O.P.No.17 of 2006, on the file of the Motor Accidents
                 Claims Tribunal (Subordinate Judge), Cheyyar.



                                       For Appellant     : Mr.M.Krishnamoorthy



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https://www.mhc.tn.gov.in/judis/
                 Page No 1 of 4
                                                                        C.M.A.No.1163 of 2019

                                           JUDGMENT

The Insurance Company is the appellant in this appeal and is

aggreived by the impugned judgment and decree dated 02.12.2009 in

M.C.O.P.No.17 of 2006 passed by the Motor Accidents Claims Tribunal,

(Subordinate Judge), Cheyyar.

2.By the impugned judgment and decree, the Tribunal has awarded

a sum of Rs.93,000/-. It is noticed that connected C.M.A.No.3603 of

2011 filed by the Appellant/Insurance Company was dismissed by an

order dated 20.03.2019. Since the Court has already taken a view, I am

inclined to dismiss this appeal filed by the Appellant/Insurance Company

as well. Accordingly, this Civil Miscellaneous Appeal is dismissed. No

costs. Consequently, connected Miscellaneous Petition is closed.

07.04.2021 jas Internet : Yes / No Index : Yes/No Speaking Order/Non-speaking Order

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To:

1.The Motor Accidents Claims Tribunal, (Subordinate Judge), Cheyyar.

2.The V.R.Section, Madras High Court, Madras.

_________ https://www.mhc.tn.gov.in/judis/ Page No 3 of 4 C.M.A.No.1163 of 2019

C.SARAVANAN, J.

jas

C.M.A.No.1163 of 2019 and C.M.P.No.3236 of 2019

07.04.2021

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