K.Nallasamy vs Vanitha
2021 Latest Caselaw 5233 Mad

                                                                            C.M.A.No.508 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 26.02.2021

                                                         CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                                C.M.A.No.508 of 2021

                   K.Nallasamy                                                   .. Appellant

                                                          Vs.
                   1.Vanitha

                   2.Liberty Videocon General Insurance
                     Company Limited
                   10th floor Tower “A” Panninsula
                   Builders Park, Ganpatraokadammarg
                   Lower Paral (West), Mumbai-400 013.

                   Now at Liberty Videocon General Insurance
                    Company Limited
                   C6, D6, E6, Level V
                   Anmol palani, No.88
                   G.N.Chetty road, Chennai-600 017.                           .. Respondents

                   Prayer: Civil Miscellaneous Appeal is filed under Section 173 of the Motor
                   Vehicles Act, 1988, against the judgment and decree dated 03.12.2019 made
                   in M.C.O.P.No.1227 of 2016 on the file of Motor Accident Claims Tribunal,
                   VI Small Causes Court, Chennai.
                                         For Appellant     : Ms.Ramya V.Rao
                                                           for Mr.A.N.Viswanatha Rao

                   1/2


https://www.mhc.tn.gov.in/judis/
                                                                             C.M.A.No.508 of 2021


                                                                          V.M.VELUMANI, J.,

                                                                                           kj

                                                  JUDGMENT

The learned counsel appearing for the appellant seeks permission of

this Court to withdraw this appeal and she has also made an endorsement to

that effect.

2.Recording the submission and endorsement made by the learned

counsel appearing for the appellant, the Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs.

26.02.2021

kj

To

1.VI Judge The Motor Accident Claims Tribunal Small Causes Court, Chennai.

2.The Section Officer V.R.Section, High Court, Chennai.

C.M.A.No.508 of 2021

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