A.Jaibunnisa vs A.Sathasivam
2021 Latest Caselaw 24058 Mad

                                                                               C.M.A. No.163 of 2021

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 07.12.2021

                                                         CORAM

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

                                               C.M.A. No.163 of 2021


                1.A.Jaibunnisa
                2.Minor M.Jerisa
                3.Minor Akram
                4.Minor Ajmal
                5.Hiroon Beebi
                  (Minor petitioners 2 to 4
                   Rep. by mother, guardian,
                   NF 1st petitioner herein)

                    All of them are residing at,
                    No.71, Muslim Street,
                    Melpattampakkam,
                    Panruti Taluk, Cuddalore District.

                    Now residing at
                    Nellikuppam Main Road,
                    Semmandalam,
                    Cuddalore Taluk.                                   ...   Appellants
                                                  Vs.

                1.A.Sathasivam

                2.Shriram General Insurance Company Limited,
                  II Floor, City Centre Complex,
                  66 Thirumala Pillai Road,
                  Near Vani Mahal, T.Nagar,
                  Chennai - 600 017.                                   ...   Respondents



https://www.mhc.tn.gov.in/judis
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                                                                               C.M.A. No.163 of 2021

                          Prayer: Civil Miscellaneous Appeal filed under Section 173 of Motor
                Vehicle Act, 1988 against the judgment and decree dated 09.11.2018 made in
                M.C.O.P.No.2597 of 2013, on the file of the Motor Accidents Claims Tribunal,
                Principal District Court, Cuddalore, by enhancing the award.


                                  For Appellants          : Mrs.Ramya V.Rao
                                  For Respondents         : R1 - Exparte
                                                            Mr.S.Dhakshnamoorthy for R-2


                                                    JUDGMENT

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

The learned counsel for the appellant seeks permission of this Court to

withdraw the appeal and she has also made an endorsement to that effect.

2. In the light of the submission and endorsement made by the learned

counsel for the appellant, this Civil Miscellaneous Appeal is dismissed as

withdrawn. No costs.

[M.K.K.S, J] [V.S.G., J] 07.12.2021 Index : Yes / No Speaking order: Yes/No

rns https://www.mhc.tn.gov.in/judis Page No.2/4 C.M.A. No.163 of 2021

To

1.The Principal District Court, Motor Accidents Claims Tribunal, Cuddalore.

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

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K.KALYANASUNDARAM, J.

and V.SIVAGNANAM, J.

rns

C.M.A. No.163 of 2021

07.12.2021

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