The Union Of India Owning vs Mrs.A.Radha
2021 Latest Caselaw 2319 Mad

                                                                            C.M.A.No.1129 of 2009

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 02.02.2021

                                                          CORAM:

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                 C.M.A.No.1129 of 2009
                                                         and
                                                   M.P.No.1 of 2009

                     The Union of India owning
                     Southern Railway rep.by
                     its General Manager,
                     Chennai.                                                   .. Appellant
                                                             Vs.

                     1.Mrs.A.Radha
                     2.Ms.A.Nalini                                              .. Respondents

                     PRAYER This Civil Miscellaneous Appeal is filed under Section 23 of
                     the Railways Act, to call for the records culminating in the order dated
                     02.07.2008, passed in O.A.No.42 of 2005 by the Railways Claims
                     Tribunal, Chennai Bench and set aside the same.

                                      For Appellant       : Mr.V.Haribabu

                                      For Respondents : Mr.T.Rajamohan
                                                        [For R1 & R2]




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                                                                             C.M.A.No.1129 of 2009

                                                                    S.M.SUBRAMANIAM, J.
                                                                                  Kak


                                                      JUDGMENT

The learned counsel for the appellant, through Video

Conferencing, made a submission that the compensation amount along

with the accrued interest had already been withdrawn by the claimants.

Thus, no further adjudication needs to be undertaken.

2. Accordingly, this Civil Miscellaneous Appeal in

C.M.A.No.1129 of 2009 stands closed. No costs. Consequently,

connected miscellaneous petition is also closed.

02.02.2021 Kak Index:Yes Speaking order

To The Railways Claims Tribunal, Chennai Bench.

C.M.A.No.1129 of 2009

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