The Divisional Manager vs Krishnaveni
2021 Latest Caselaw 17562 Mad

                                                                        C.M.A.No.446 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 26.08.2021

                                                    CORAM:

                           THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
                                               and
                              THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                              C.M.A.No.446 of 2021
                                                      and
                                              C.M.P.No.2818 of 2021


                 The Divisional Manager,
                 United India Insurance Company Ltd.,
                 No.13A, SBI Complex,
                 Nethaji Road, Manjakuppam,
                 Cuddalore – 607 001.                                          ... Appellant

                                                        Vs.

                 Suganthi (died)

                 1.Krishnaveni
                 2.Sundharam
                 3.Jayaseelan
                 4.Jayasudha
                 5.E.K.Ashraf                                         ... Respondents




                 1/4

https://www.mhc.tn.gov.in/judis/
                                                                                C.M.A.No.446 of 2021




                 PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of Motor
                 Vehicles Act 1988 against the award dated 05.11.2019 made in MCOP No.162 of
                 2016 on the file of the Motor Accidents Claims Tribunal (II Additional District
                 Judge), Villupuram @ Tindivanam.

                                   For Appellant     :   Mr.D.Bhaskaran

                                   For Respondents   :   Not ready in notice



                                                     JUDGMENT

[Judgment of the Court was delivered by K.KALYANASUNDARAM, J.]

Mr.D.Bhaskaran, learned counsel appearing for the appellant would submit

that the dispute between the parties have been amicably settled out of Court and

the claimants have agreed to receive Rs.59,00,000/- as full and final settlement

and that amount is also deposited. Hence, the learned counsel seeks permission

of this Court to withdraw this Civil Miscellaneous Appeal.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.446 of 2021

2.Recording the said submission, this Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs. Consequently, connected miscellaneous

petition is closed.

                                                              [M.K.K.S.,J.]         [V.S.G.,J.]
                                                                         26.08.2021

                 Intex             : Yes/No
                 Internet          : Yes/No
                 skn
                 To

1. Motor Accidents Claims Tribunal (II Additional District Judge), Villupuram @ Tindivanam.

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

https://www.mhc.tn.gov.in/judis/ C.M.A.No.446 of 2021

K.KALYANASUNDARAM, J.

and V.SIVAGNANAM, J.

skn

JUDGMENT MADE IN C.M.A.No.446 of 2021 and C.M.P.No.2818 of 2021

26.08.2021

https://www.mhc.tn.gov.in/judis/