The Branch Manager vs Poonkodi
2021 Latest Caselaw 5229 Mad

                                                                       C.M.A.No.1099 of 2020


                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 26.02.2021

                                                    CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                              C.M.A.No.1099 of 2020
                                                      and
                                              C.M.P.No.6952 of 2020

                     The Branch Manager,
                     M/s. Cholamandalam Ms General
                     Insurance Company Limited,
                     No.9, I Floor, Rajaji Road,
                     State Bank of India Upstairs,
                     Peramanur, Salem – 636 007.                            .. Appellant

                                                        Vs.
                     1.Poonkodi
                     2.Meenakshi
                     3.Narendra
                     4.M/s.Jayachandra & Co.,
                       Proprietor. A.Selvapriya,
                       Venkatasamy Reddy Layout,
                       Behind Corporation Bank,
                       Attibele Post,
                       Anekal Taluk,
                       Bangalore District,
                       Karnataka – 562 107.                                 .. Respondents

                     PRAYER: This Civil Miscellaneous Appeal is filed under Section 173
                     of Motor Vehicles Act, 1988, against the Judgment and Decree dated
                     20.08.2019 made in M.C.O.P.No.98 of 2018 on the file of Motor
                     Accidents Claims Tribunal, Additional District Court, Hosur.

https://www.mhc.tn.gov.in/judis/

                     1/3
                                                                           C.M.A.No.1099 of 2020

                                    For Appellant      :   Mr.J.Michael Visuvasam

                                    For RR 1 to 3      :   No appearance

                                                      JUDGMENT

The learned counsel appearing for the appellant seeks permission

of this Court to withdraw this Civil Miscellaneous Appeal as not pressed

and submitted that he has sent an email addressed to the Registry to that

effect.

2.Recording the submissions made by the learned counsel

appearing for the appellant, this Civil Miscellaneous Appeal is dismissed

as withdrawn. Consequently, the connected Miscellaneous Petition is

closed. No costs.

                                                                                  26.02.2021

                     krk

                     Index               : Yes / No
                     Internet            : Yes / No

                     To

1.The Additional District Judge, Motor Accidents Claims Tribunal, Hosur.

2.The Section Officer, VR Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis/

C.M.A.No.1099 of 2020

V.M.VELUMANI, J.

krk

C.M.A.No.1099 of 2020

26.02.2021

https://www.mhc.tn.gov.in/judis/