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C.Kumar vs V.Mani
2021 Latest Caselaw 9437 Mad

Citation : 2021 Latest Caselaw 9437 Mad
Judgement Date : 9 April, 2021

Madras High Court
C.Kumar vs V.Mani on 9 April, 2021
                                                                         CMA.No.994 of 2020

                          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED: 09.04.2021

                                                 CORAM

                            THE HON'BLE MR.JUSTICE C.SARAVANAN

                                        C.M.A.No.994 of 2020

                                     (Through Video Conferencing)

               1.C.Kumar
               2.K.Anusaya                                             ... Appellants

                                                    Vs.
               1. V.Mani
               2.Reliance General Insurance Company Limited,
                 Reliance House, 6th Floor,
                 No.6, Haddows Road,
                 Nungambakkam,
                 Chennai – 600 006.                                  ... Respondents

                     Civil Miscellaneous Appeal filed under Section 173 of Motor
               Vehicles Act, 1988 against the Judgment and Decree dated 20.08.2018 and
               made in M.A.C.T.O.P.No.6469 of 2014, on the file of the Motor Accident
               Claims Tribunal, III Court of Small Causes, Chennai.

                            For Appellants      : Mrs.A.Subadra
                            For R1              : Exparte
                            For R2              : M/s.Harini for
                                                  M/s.M.B.Gopalan Associates




http://www.judis.nic.in
                                                                             CMA.No.994 of 2020

                                                 JUDGMENT

Learned counsel for the appellants seek permission of this Court to

withdraw this appeal.

2. Recording the said submission of the learned counsel for the

appellants, this Civil Miscellaneous Appeal is dismissed as withdrawn. No

costs.

09.04.2021 drl Index : Yes/No Internet : Yes/No

To:

1.The Motor Accidents Claims Tribunal, III Court of Small Causes, Chennai.

2.The Section Officer, VR Section, High Court, Madras.

http://www.judis.nic.in CMA.No.994 of 2020

C.SARAVANAN, J.

drl

C.M.A.No.994 of 2020

09.04.2021

http://www.judis.nic.in

 
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