Sunday, 03, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

The Divisional Manager vs Malliga
2021 Latest Caselaw 2121 Mad

Citation : 2021 Latest Caselaw 2121 Mad
Judgement Date : 1 February, 2021

Madras High Court
The Divisional Manager vs Malliga on 1 February, 2021
                                                                                     C.M.A.No.3776 of 2013

                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 01.02.2021

                                                           CORAM:

                                        THE HON'BLE Mr.JUSTICE D.KRISHNAKUMAR

                                         Civil Miscellaneous Appeal No.3776 of 2013

                The Divisional Manager,
                Bajaj Alliance Insurance Company Ltd.,
                Puducherry.                                         ...    Claimant/Appellant

                                                      ..Vs..
                1. Malliga
                2. Ramesh
                3. Mahesh                                        ...      Respondents/Respondents


                                   Appeal filed under Section 173 of the Motor Vehicles Act, 1988,
                against the Judgement and decree dated 23.3.2012 made in M.C.O.P.No.762 of
                2009 on the file of Motor Accidents Claims Tribunal (III Additional District Court),
                Puducherry.
                                   For Appellant                    : Mr.R.V.Sivaraj
                                   For Respondent No.1 to 3         : No appearance
                                   For Respondent No.4              : Notice unserved
                                                           *****
                                                     JUDGMENT

Learned counsel appearing for the appellant seeks to withdraw the

appeal and he also made an endorsement to that effect in the grounds of appeal.

In view of the above, the appeal is dismissed as withdrawn. No costs.


                                                                                                05.02.2021
                Speaking/Non Speaking order
                Index:    Yes/No
                Internet: Yes/No


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

C.M.A.No.3776 of 2013

D.KRISHNAKUMAR, J.

vaan

To

1. The III Additional District Court (Motor Accidents Claims Tribunal), Puducherry

2. The Divisional Manager, Bajaj Alliance Insurance Company Ltd.,Puducherry.

3. The Section Officer, V.R.Section, Madras High Court, Chennai-104.

Civil Miscellaneous Appeal No.3776 of 2013

05.02.2021

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter