Icici Lombard General Insurance ... vs V.Patturajan ...1St
2021 Latest Caselaw 24402 Mad

                                                                                    CMA(MD)No.661 of 2015


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 10.12.2021
                                                          CORAM:

                                      THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                                  CMA(MD)No.661 of 2015
                                                         and
                                                   MP(MD)No.1 of 2015

                     ICICI Lombard General Insurance Co.Ltd.,
                     No.181C, Palani Road.
                     Tuticorin.                          ... Appellant /Respondent No.2

                                                              vs.


                     1.V.Patturajan                                 ...1st Respondent/Petitioner
                     2.S.Karuppasamy                                ...2nd Respondent /1st Respondent

                     PRAYER : Civil Miscellaneous Appeal filed under Section 173 of Motor
                     Vehicles Act 1988, to set aside the fair and decreetal order, dated
                     15.12.2010 made in M.C.O.P.No.64 of 2010 on the file of Motor
                     Accident Claims Tribunal (Chief Judicial Magistrate), Tuticorin.


                                        For Appellant       :Mr.S.Srinivasa Raghavan
                                        For Respondents     :No Appearance


                                                        JUDGMENT

The learned counsel appearing for the appellant, had circulated a

letter dated 08.12.2021, praying for withdrawal of this appeal and in

view of the same, this Civil Miscellaneous Appeal is dismissed as https://www.mhc.tn.gov.in/judis

CMA(MD)No.661 of 2015

S.ANANTHI, J.

vsd

withdrawn. No Costs. Consequently, connected miscellaneous petition is

closed.

10.12.2021

Index : Yes/No Internet : Yes/No vsd

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.

To

The Motor Accident Claims Tribunal (Chief Judicial Magistrate), Tuticorin.

CMA(MD)No.661 of 2015 and MP(MD)No.1 of 2015

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