The Managing Director vs K.Shyla
2021 Latest Caselaw 9737 Mad

                                                                    C.M.A.No.3801 of 2019

                          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 16.04.2021

                                                   CORAM

                              THE HON'BLE MR.JUSTICE C.SARAVANAN

                                         C.M.A.No.3801 of 2019
                                                  and
                                         C.M.P.No.21863 of 2019


                The Managing Director,
                Metropolitan Transport Corporation,
                Pallavan House, Anna Salai,
                Chennai 600 002.                                          ... Appellant

                                                      Vs.
                K.Shyla                                                   ... Respondent

                      Civil Miscellaneous Appeal filed under Section 173 of Motor
                Vehicles Act, 1988 against the fair and decreetal order dated 06.09.2018
                passed in M.C.O.P.No.224 of 2014 by the Chief Judicial Magistrate,
                Motor Accident Claim Tribunal, Vellore.

                               For Appellant       : Mr.Dr.S.S.Swaminathan

                               For Respondent      : Mr.M.Marudhachalam


                                                 JUDGMENT

Mr.Dr.S.S.Swaminathan, learned counsel for the appellant submits

that this Civil Miscellaneous Appeal may be dismissed as infructuous in

the light of the order passed by the Division Bench of this Court in

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C.M.A.No.595 of 2019 on 30.03.2021. The respondent/claimant had

filed an appeal in the impugned judgment and decree dated 06.09.2018

passed in M.C.O.P.No.224 of 2014 by the Chief Judicial Magistrate,

Motor Accident Claim Tribunal, Vellore and further submits that nothing

survives for further adjudication in this appeal.

2.Recording the same, this Civil Miscellaneous Appeal is

dismissed as infructuous. No costs. Consequently, connected Civil

Miscellaneous Petition is closed.

                                                                          16.04.2021

                Index          :   Yes/No
                Internet       :   Yes / No
                jas

Note:-In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

____________ https://www.mhc.tn.gov.in/judis/ Page No 2 of 4 C.M.A.No.3801 of 2019

To:

1.The Chief Judicial Magistrate, Motor Accident Claim Tribunal, Vellore.

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

____________ https://www.mhc.tn.gov.in/judis/ Page No 3 of 4 C.M.A.No.3801 of 2019

C.SARAVANAN, J.

jas

C.M.A.No.3801 of 2019 and C.M.P.No.21863 of 2019

16.04.2021

____________ https://www.mhc.tn.gov.in/judis/ Page No 4 of 4