M.Raja Kumar vs Bharat Petroleum Corporation Ltd
2021 Latest Caselaw 4592 Mad

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                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               Dated: 22.02.2021

                                                    CORAM:

                            THE HONOURABLE MRS.JUSTICE T.KRISHNAVALLI

                                          C.RP PD(MD)No.1960 of 2017
                                                     and
                                            CMP(MD)No.9960 of 2017

                      M.Raja Kumar                          : Petitioner/Petitioner/
                                                              Plaintiff
                                                      Vs.

                      Bharat Petroleum Corporation Ltd.,
                      (A Govt. of India Enterprise)
                      Represented by its
                      Territory Manager (Retail),
                      Territory Officer,
                      B.G Good Shed Road,
                      Thatchanallur,
                      Tirunelveli-627 358                : Respondent/Respondent/
                                                           Defendant

                             PRAYER: Civil Revision Petition filed under Article 227 of the
                      Constitution of India, against the order, dated 29.04.2017 made in
                      I.A No.31 of 2015 in O.S.No.219 of 2014 on the file of the I
                      Additional Subordinate Judge at Nagercoil.


                                   For Petitioner       : Mr.V.Meenakshisundaram

                                  For Respondent        : Mr.S.Nateshraaja




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                                                                            T.KRISHNAVALLI.J

                                                                                                 er
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                                                     JUDGMENT

(Thro' VC)

When the matter is taken up for hearing, the learned counsel appearing for the petitioner submitted that as per the instruction of his client, he is going to withdraw the civil revision petition and to that effect, he has forwarded a letter to the Registry, on 15.02.2021.

2.Recording the above, this Civil Revision Petition is dismissed as withdrawn.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

22.02.2021 Index:Yes/No Internet:Yes/No er

Note: Issue order copy on 22.02.2021

The I Additional Sub Judge, Nagercoil.

CRP PD(MD)No.1960 of 2017

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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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