Jeyapaul vs Raja Selvaraj
2021 Latest Caselaw 2956 Mad

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                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               Dated: 08.02.2021

                                                     CORAM:

                            THE HONOURABLE MRS.JUSTICE T.KRISHNAVALLI

                                          C.RP PD(MD)No.1193 of 2018
                                                     and
                                            CMP(MD)No.5038 of 2018
                      1.Jeyapaul
                      2.Michael Kiran
                      3.Jeyachandran                          : Petitioners/Respondents/
                                                                Plaintiffs
                                                      Vs.
                      1.Raja Selvaraj
                      2.R.Rani Arunadevi
                      3.R.Raja Damodaran
                      4.R.Rajakannabiran
                      5.R.Rajaselvendran                      : Respondents/Petitioners/
                                                                Defendants

                             PRAYER: Civil Revision Petition filed under Article 227 of the
                      Constitution of India, against the order, dated 26.02.2018 made in
                      I.A No.824 of 2017 in O.S.No.178 of 2016 on the file of the District
                      Munsif Court, Madurai.


                                   For Petitioners          : Mr.S.Rajasekar

                                  For Respondents           : Mr.S.Sankar




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                                                                            T.KRISHNAVALLI.J

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                                                     JUDGMENT

(Thro' VC)

When the matter is taken up for hearing, the learned counsel appearing for the petitioners submitted that as per the instruction of his clients, he is going to withdraw the civil revision petition and to that effect, he has forwarded a letter to the Registry, on 02.02.2021.

2.Recording the above, this Civil Revision Petition is dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petition is closed.

08.02.2021 Index:Yes/No Internet:Yes/No er

The District Munsif, Madurai Taluk at Madurai.

CRP PD(MD)No.1193 of 2018

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15.In the result, the appeal is partly allowed and the award of Rs.

10,99,216/- is reduced to Rs.9,75,000/-. The interest at the rate of

7.5% per annum awarded by the tribunal is maintained. The

appellant Insurance Company is directed to deposit the modified

award amount together with accrued interest and costs, less the

amount already deposited, within a period of six weeks from the

date of receipt of a copy of this judgment. On such compliance, the

claimant is permitted to withdraw the entire amount, less the

amount already withdrawn. No costs. Consequently, connected

Miscellaneous Petition is closed.

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