The New India Insurance Company ... vs Celin
2021 Latest Caselaw 5061 Mad

                                                                    C.M.A(MD)NO.1380 of 2011


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 25.02.2021

                                                     CORAM:

                          THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM


                                        C.M.A(MD)NO.1380 of 2011
                                                  and
                                           M.P(MD)No.1 of 2011


                      The New India Insurance Company Limited,
                      represented through its Branch Manager,
                      Opposite to Anna Stadium,
                      Palamore Road,
                      Nagercoil Post,
                      Nagercoil.              :Appellant/Respondent-3

                                              .vs.

                      1.Celin

                      2.Jeyamary

                      3.Arokiya Selvi

                      4.Rajeswari

                      5.Peter Selvam

                      6.Sagayakala

                      7.Amalageetha           :Respondents/Petitioners

                      8.John Bensam           :Respondent/Respondent-1

                      9.Anthony Muthu         :Respondent/Respondent-2

                      (8th respondent is not a necessary party to this appeal and the 9th
                      respondent was the second respondent before the Tribunal and
                      remained exparte. Hence notice to R8 and R9 may be dispensed
                      with)

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                                                                        C.M.A(MD)NO.1380 of 2011


                      PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
                      Motor Vehicles Act praying this Court to set aside the decree and
                      judgment made in M.C.O.P.No.112 of 2007, dated 2.2.2011, on the
                      file   of   the    Motor    Accident     Claims    Tribunal(Sub-Court),
                      Padmanabhapuram.


                                  For Appellant              :Mr.B.Vijay Karthikeyan

                                  For Respondents            :Mr.C.K.M.Appaji
                                       1 to 7

                                  Respondents                :Notice dispensed with
                                       8 and 9

                                                 JUDGMENT

*************

The learned counsel for the appellant has circulated a letter

dated 11.02.2021 to the Registry seeking permission of this Court

to withdraw this Civil Miscellaneous Appeal. The said letter is

placed on record

2.In view of the same, this Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs. Consequently, connected

Miscellaneous Petition is dismissed.

25.02.2021 Index:Yes/No

Internet:Yes/No

vsn

http://www.judis.nic.in C.M.A(MD)NO.1380 of 2011

To

1.The Motor Accident Claims Tribunal, (Sub-Court), Padmanabhapuram.

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

http://www.judis.nic.in C.M.A(MD)NO.1380 of 2011

K.KALYANASUNDARAM, J.

vsn

JUDGMENT MADE IN C.M.A(MD)NO.1380 of 2011 and M.P(MD)No.1 of 2011

25.02.2021

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