The National Insurance Co. Ltd vs Raju
2021 Latest Caselaw 9971 Mad

                                                                                  C.M.A.No.989 of 2006


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 19.04.2021

                                                        CORAM

                              THE HON'BLE MR. JUSTICE G.K.ILANTHIRAIYAN

                                             C.M.A.No.989 of 2006
                                           and C.M.P.No.3914 of 2006

                     The National Insurance Co. Ltd.,
                     by its Branch Manager,
                     7 Raja Street,
                     Veerapandi Village,
                     Gobi Taluk.                                                   ... Appellant
                                                         -vs-

                     1.Raju
                     2.M.Palanisamy
                     3.C.Venkatesh                                                ... Respondents


                     PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the Motor

                     Vehicles Act, against the Judgment and Decree in M.C.O.P.No.111 of 2003

                     dated 24.02.2005 on the file of the Motor Accidents Claims Tribunal,

                     Principal Subordinate Court, Gobichettypalayam.



                                       For Appellant      : Mr.N.Vijayaraghavan

                                       For Respondents : Mr.Ma.P.Thangavel for R1

                                                 JUDGMENT

http://www.judis.nic.in C.M.A.No.989 of 2006

This Civil Miscellaneous Appeal has been filed against the Judgment

and Decree in M.C.O.P.No.111 of 2003 dated 24.02.2005 on the file of the

Motor Accidents Claims Tribunal, Principal Subordinate Court,

Gobichettypalayam.

2. The learned counsel for the appellant would submit that the

prayer sought for in this appeal have become infructuous.

3. Therefore, nothing survives in this Civil Miscellaneous

Appeal for further adjudication. Accordingly, this Civil Miscellaneous

Appeal is dismissed as infructuous. Consequently, connected Miscellaneous

Petition closed. No order as to costs.

19.04.2021 Speaking/Non-speaking order Index : Yes/No Internet : Yes/No rna

To

http://www.judis.nic.in C.M.A.No.989 of 2006

1.The Principal Subordinate Court, Motor Accident Claims Tribunal, Gobichettypalayam.

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

G.K.ILANTHIRAIYAN, J.

http://www.judis.nic.in C.M.A.No.989 of 2006

rna

C.M.A.No.989 of 2006 and C.M.P.No.3914 of 2006

19.04.2021

http://www.judis.nic.in