Kannadasan vs S.Somasundaram
2021 Latest Caselaw 25061 Mad

                                                                                 CMA(MD)No.1000 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 20.12.2021
                                                          CORAM:

                                     THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                                 CMA(MD)No.1000 of 2021

                     Kannadasan                                        ... Appellant/Petitioner

                                                             Vs.

                     1.S.Somasundaram

                     2.The Branch Manager,
                       The New India Assurance Company Private
                        Limited,
                       No.83, TSR Big Street,
                       Kumbakonam,
                       Thanjavur District.                  ... Respondents/Respondents

                     PRAYER : Civil Miscellaneous Appeal filed under Section 173 of Motor
                     Vehicles Act, to enhance the compensation in the judgment and decree,
                     dated 06.08.2019 made in MCOP.No.48 of 2019 on the file of the Motor
                     Accidents Claims Tribunal/Principal Sub Judge at Kumbakonam.


                                        For Appellant      :Mr.S.Siva Thilakar
                                        For R2             :Mr.R.Suresh Kumar

                                                        JUDGMENT

The learned counsel appearing for the appellant seeks permission

of this Court to withdraw the appeal and also made an endorsement to

that effect.

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

CMA(MD)No.1000 of 2021

S.ANANTHI, J.

vsd

2. In view of the endorsement made by the learned counsel

appearing for the appellant, this Civil Miscellaneous Appeal is dismissed

as withdrawn. No Costs.

20.12.2021

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 Accidents Claims Tribunal/ Principal Sub Judge, Kumbakonam.

CMA(MD)No.1000 of 2021

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