The Bajaj Allianz General ... vs Maniraj : R1/Claimant
2021 Latest Caselaw 2964 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.M.A(MD)No.833 of 2014
                                                   and
                                            MP(MD)No.2 of 2014

                      The Bajaj Allianz General Insurance Company Ltd.,
                      Branch Office, No.12, G-Rajaji Nagar,
                      K.M.A Complex, 1st Floor,
                      Bye-Pass Road,
                      Madurai.                           : Appellant/2nd Respondent

                                                    Vs.
                      1.Maniraj                           : R1/Claimant
                      2.Rajendran                         : R2/1st Respondent
                      3.Jeyamani                          : R3/3rd Respondent

                      4.M/s.National Insurance Company Ltd.,
                        through its Divisional Manager,
                        MIG 315, 80 Feet Road,
                        Annanagar, Madurai.             : R4/4th Respondent

                             PRAYER: Civil Miscellaneous Appeal has been filed under
                      Section 173 of Motor Vehicles Act, against the judgment and
                      decree, dated 15.04.2013 made in MCOP No.1141 of 2008 on the
                      file of Motor Accident Claims Tribunal (1st Additional Sub Judge),
                      Madurai.




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                                                                         T.KRISHNAVALLI.J

                                                                                           er
                                  For Appellant            : Mr.G.Maruthiah
                                  For 1st Respondent       : Mr.K.Mahendran
                                  For R2 and R3            : No appearance
                                  For 4th Respondent       : Mr.J.S.Murali

                                                     JUDGMENT

(Thro' VC)

When the matter is taken up for hearing, the learned counsel appearing for the appellant submitted that as per the instruction of the appellant Insurance Company, he seeks permission to withdraw this appeal. Permission is granted to withdraw the appeal.

2.Recording the above, this Civil Miscellaneous Appeal is dismissed as withdrawn.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

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

1.The Motor Accident Claims Tribunal/ I Additional Sub Judge, Madurai.

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

C.M.A(MD)No.833 of 2014

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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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