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Ranganathan vs Baskaran
2021 Latest Caselaw 23702 Mad

Citation : 2021 Latest Caselaw 23702 Mad
Judgement Date : 2 December, 2021

Madras High Court
Ranganathan vs Baskaran on 2 December, 2021
                                                                          C.M.A.No.1509 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 02.12.2021

                                                      CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                                C.M.A.No.1509 of 2014

                     Ranganathan                                             .. Appellant

                                                          Vs.


                     1.Baskaran

                     2.The United India Insurance Company Limited,
                       Rep. By its Branch Manager,
                       Pondicherry.                                      .. Respondents
                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of Motor

                     Vehicles Act, 1988, against the judgment and decree dated 31.10.2012

                     made in M.C.O.P.No.566 of 2009, on the file of the II Additional Sub

                     Court, (Motor Accident Claims Tribunal), Villupuram.


                                     For Appellant   : Mr.T.Dhanyakumar

                                     For R2          : Mr.J.Michael Visuvasam




                     1/3

https://www.mhc.tn.gov.in/judis
                                                                              C.M.A.No.1509 of 2014

                                                     JUDGMENT

(The matter is heard through 'video conferencing/hybrid mode')

The learned counsel appearing for the appellant seeks permission

of this Court to withdraw this Civil Miscellaneous Appeal.

2.Recording the submission made by the learned counsel appearing

for the appellant, this Civil Miscellaneous Appeal is dismissed as

withdrawn. No costs.

02.12.2021 Index :: Yes/No gsa

To

The II Additional Subordinate Judge, (Motor Accident Claims Tribunal), Villupuram.

https://www.mhc.tn.gov.in/judis C.M.A.No.1509 of 2014

V.M.VELUMANI, J.

gsa

C.M.A.No.1509 of 2014

02.12.2021

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

 
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