New India Assurance Co. Ltd vs A.Meera
2021 Latest Caselaw 2648 Mad

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                                      In the High Court of Judicature at Madras

                                                    Dated: 04.02.2021

                                                         Coram

                                   The Honourable Mr. Justice D.KRISHNA KUMAR


                                                C.M.A. No.972 of 2010


                     New India Assurance Co. Ltd.,
                     No.46, Moore Street,
                     Chennai-600 001.                                          ... Appellant

                                                        ..Vs..

                     1.A.Meera

                     2.Minor Ezhilarasi

                     3.Minor A.Karkuzhali

                     4.Minor A.Ponmani

                     5.Venkatesan
                      (Minors 2 to 4 rep. by mother & NF/R1)
                      (R5 ex-parte before lower court & hence
                        notice may be dispensed with)                          ... Respondents


                     Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of
                     Motor Vehicles Act, 1988, against the judgment and decree passed
                     by       the     learned   Sub    Judge,        (MACT),   Kancheepuram       in
                     M.C.O.P.No.677 of 2000 dated 23.06.2005.


                                    For Appellant                     : Mr.E.Rajadurai
                                                                        for Mr.N.Vijayaraghavan



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

When the matter is taken up for hearing today, the learned

counsel for the appellant/Insurance Company fairly submits that the

entire compensation amount has been deposited by the Insurance

Company and the same has been withdrawn by the claimants before

the appeal was taken on file by this Court and submitted that the

appeal may be dismissed as nothing survives to adjudicate the

matter.

2. In view of the statement of the learned counsel for the

appellant/Insurance Company, nothing survives for adjudication in

the appeal and hence, the Civil Miscellaneous Appeal is dismissed.

Consequently, connected Miscellaneous Petition is closed. There

shall be no orders as to costs.

04.02.2021

Index: Yes/No Internet: Yes/No DP

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

To

1.The Sub Court, (The Motor Accident Claims Tribunal) Kancheepuram.

2.The Record Keeper, V.R. Section, High Court, Madras.

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

D.KRISHNA KUMAR.J,

DP

C.M.A. No.972 of 2010 and M.P.No.1 of 2010

04.02.2021

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