Sivalingam vs Ponpandi
2021 Latest Caselaw 4757 Mad

                                                                          C.M.A(MD)No.884 of 2010


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 23.02.2021

                                                    CORAM:

                            THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM

                                             C.M.A(MD)No.884 of 2010


                      Sivalingam                           : Appellant/Claimant

                                                     Vs.


                      1.Ponpandi
                      2.The National Insurance Co., Ltd.,
                        Divisional Office,
                        Jerome Building,
                        Fort Station Road,
                        Trichy-2.                         : Respondents/Respondents



                             PRAYER: Civil Miscellaneous Appeal has been filed under
                      Section 173 of Motor Vehicles Act, against the Judgment and Decree
                      dated 28.02.2008 in M.C.O.P.No.2705 of 2000 on the file of the
                      Motor Accident Claims Tribunal-cum-Additional District Judge (FTC-
                      II), Trichirappalli.


                                   For Appellant     : Mr.P.Arun Jeyatram
                                   For R1            : dismissed vide Court order
                                                       dated 16.02.2012
                                   For R2            : R.Srinivasan




                      1/4


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                                                                              C.M.A(MD)No.884 of 2010




                                                     JUDGMENT

It is represented that the appellant in this appeal

Mr.Sivalingam passed away. Mr.P.Arun Jeyatram, learned counsel

appearing for the appellant stated that he is not interested in

pursuing the appeal and a memo to that has been filed in the

Registry.

2.In view of the above statement, this appeal is dismissed as

abated. No costs.

23.02.2021 am Internet:Yes/No Index : Yes/No

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

http://www.judis.nic.in C.M.A(MD)No.884 of 2010

To

1.The Motor Accident Claims Tribunal-cum- Additional District Judge (FTC-II), Trichirappalli.

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

http://www.judis.nic.in C.M.A(MD)No.884 of 2010

K.KALYANASUNDARAM.J., am

C.M.A(MD)No.884 of 2010

23.02.2021

http://www.judis.nic.in