M/S.Sbi General Insurance ... vs Paizur Rahman
2021 Latest Caselaw 4864 Mad

                                                                                 C.M.A.No.4208 of 2019



                           IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                              DATED : 24.02.2021
                                                    CORAM
                          THE HONOURABLE MR.JUSTICE R.SUBBIAH
                                         AND
                 THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP

                                           C.M.A.No.4208 of 2019
                                                    and
                                   C.M.P.Nos.23759 of 2019 and 9110 of 2020


                 M/s.SBI General Insurance Company Limited,
                 II Floor, Ward No.A-1,
                 Door No.104, Excellence Building,
                 Race Course Road, Coimbatore.                                ... Appellant

                                                       Vs.
                 1.Paizur Rahman
                   S/o.Late R.Mohammed Ali Jinnah

                 2.P.Rajalingam
                   S/o.Pitchai

                 3.R.Murugaiyan
                   S/o.Ramasamy                                               ... Respondents


                 Prayer: Civil Miscellaneous Appeal filed u/s.173 of the Motor Vehicles Act, 1988,
                 against the judgment and decree dated 26.04.2019 passed in M.C.O.P.No.1415 of
                 2016 on the file of Motor Accident Claims Tribunal, Special Subordinate Court,
                 Coimbatore.

                 1/4



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                                                                                           C.M.A.No.4208 of 2019



                                       For Appellant      : Mr.M.B.Raghavan

                                       For Respondents : Mr.Ma.P.Thangavel [R1]

                                                           *****

                                                       JUDGMENT

[Judgment of the Court was delivered by R.SUBBIAH, J]

This matter is heard through Video Conferencing.

2. When the matter is taken up for consideration, learned counsel for

appellant seeks permission of this Court to withdraw the present appeal and has

also filed a memo dated 18.12.2020 to that effect.

3. The Memo filed by the appellant dated 18.12.2020 reads as follows:

'In the above matter parties have compromised before Lok Adalat in the EP before Lower Court. A copy of the Lok Adalat order is filed herewith.

It is prayed that the same may be recorded and appeal dismissed as settled out of Court in the interest of justice.'

Recording the Memo filed by the appellant dated 18.12.2020, the Civil

http://www.judis.nic.in C.M.A.No.4208 of 2019

Miscellaneous Appeal is dismissed as withdrawn. No costs. Connected

miscellaneous petitions are closed.

                                                       [R.P.S., J]                [S.S.K., J]
                                                                     24.02.2021

Speaking Order/Non-speaking Order Index:Yes/No Internet: Yes gm

R.SUBBIAH, J and

http://www.judis.nic.in C.M.A.No.4208 of 2019

SATHI KUMAR SUKUMARA KURUP, J

gm

C.M.A.No.4208 of 2019

24.02.2021

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