The New India Assurance Co. vs Mariyayee
2021 Latest Caselaw 9180 Mad

                                                                            C.M.A.No.444 of 2020

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 07.04.2021

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE C.SARAVANAN
                                           C.M.A.No.444 of 2020
                                         and C.M.P.No.2583 of 2020

                                           (Through Video Conferencing)

                      The New India Assurance Co., Ltd.,
                      Kumaran Shopping Complex,
                      Kumaran Road, Tirupur.                                     ... Appellant

                                                         vs.

                      1.Mariyayee
                      2.Tamilselvi
                      3.Rathika
                      4.S.Aruna
                      5.S.Sudha
                      6.Loganathan
                      (6th respondent remained exparte
                      and notice dispensed with)                                             ...
                      Respondents



                      Prayer: Civil Miscellaneous Appeals filed under Section 173 of Motor

                      Vehicles Act, 1988 against the Judgment and Decree dated 29.04.2016

                      made in M.C.O.P.No.998 of 2014 on the file of the Motor Accident

                      Claims Tribunal (2nd Additional District Judge) Tirupur.



                      ____________
http://www.judis.nic.in
                      Page No 1 of 3
                                                                            C.M.A.No.444 of 2020




                                                                            C.SARAVANAN,J.

                                                                                       kkd


                                            For appellant   :   Mr.M.Krishnamoorthy

                                            For R1 to R5    :   No Appearance


                                                JUDGMENT

The learned counsel for the appellant-Insurance Company submits

that the dispute is compromised between the parties and therefore, this

appeal may be dismissed as not pressed.

2. Recording the same, this civil miscellaneous appeal is dismissed

as not pressed. No costs. Consequently, connected miscellaneous

petition is closed.

07.04.2021

kkd To

The Motor Accident Claims Tribunal (2nd Additional District Judge) Tirupur.

C.M.A.No.444 of 2020

____________ http://www.judis.nic.in Page No 2 of 3 C.M.A.No.444 of 2020

and C.M.P.No.2583 of 2020

____________ http://www.judis.nic.in Page No 3 of 3