Madras High Court
The Branch Manager vs Subbiah on 19 January, 2021
C.M.A(MD)Nos.611 & 612 of 2012
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 19.01.2021
CORAM:
THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
C.M.A(MD)Nos.611 & 612 of 2012
and
M.P(MD)Nos.1 & 1 of 2012
C.M.A(MD)No.611 of 2012
The Branch Manager,
Bajaj Alllianz General Insurance Company Limited,
No.12-G, Ram Nagar,
Bye Pass Road,
Madurai - 10. ... Appellant
Vs.
1.Subbiah
2.Mookkammal
3.Balamurugan
4.Arul Xavier
5.The Branch Manager,
United India Insurance Company Limited,
No.164-C, Panchayat Union Road,
Valliyoor - 627 117. ... Respondents
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C.M.A(MD)Nos.611 & 612 of 2012
C.M.A(MD)No.612 of 2012
The Branch Manager,
Bajaj Alllianz General Insurance Company Limited,
No.12-G, Ram Nagar,
Bye Pass Road,
Madurai - 10. ... Appellant
Vs.
1.Perachi Selvi
2.Minor Selvamani
3.Minor Magarasi
4.Minor Athi Vishva
(Minor 2 to 4 respondents are rep. by their mother
and next friend 1st respondent Perachi Selvi
5.C.Arumuga Vadivu
6.Balamurugan
7.Arul Xavier
8.The Branch Manager,
United India Insurance Company Limited,
No.164-C, Panchayat Union Road,
Valliyoor - 627 117.
9.The Secretary to Government,
Ministry of Surface Transport,
New Delhi.
10.The Secretary to Government,
Government of India,
Department of National Highways,
New Delhi.
11.The Principal Secretary to Government,
State Highways Department,
Secretariat,
Chennai - 600 009.
(Respondents 9 to 11 are suo-motu impleaded
vide order dated 15.12.2014.) ... Respondents
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C.M.A(MD)Nos.611 & 612 of 2012
COMMON PRAYER: Civil Miscellaneous Appeals filed under Section
173 of the Motor Vehicles Act, against the common judgement and
decree made in M.C.O.P. Nos.1783 and 1784 of 2007, dated 29.12.2011,
on the file of the Motor Accident Claims Tribunal/Additional District
Judge, Fast Track Court No.II, Tirunelveli, respectively.
In both cases
For Appellant : Mr. S.Srinivasa Raghavan
For Respondents 1 & 2 in
C.M.A(MD)No.611 of 2012 &
Respondents 1 to 5 in
C.M.A(MD)No.612 of 2012 : Mr.T.Selvakumaran
For 5th Respondent in
C.M.A(MD)No.611 of 2012
and 8th Respondent in
C.M.A(MD)No.612 of 2012 : Mr.V.R.Subramanian
For Respondents 3 & 4 in
C.M.A(MD)No.611 of 2012
and Respondents 6 & 7 in
C.M.A(MD)No.612 of 2012 : No Appearance
For Respondents 9 to 11 in
C.M.A(MD)No.612 of 2012 : Mr.L.Victoria Gowri,
Central Government
Standing Counsel
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C.M.A(MD)Nos.611 & 612 of 2012
COMMON JUDGMENT
Mr.S.Srinivasa Raghavan, learned counsel for the appellant,
has circulated a letter, dated 29.09.2020 to the Registry seeking
permission of this Court to withdraw these Civil Miscellaneous Appeals.
The said letter is placed on record.
2. In view of the above, these Civil Miscellaneous Appeals
are dismissed as withdrawn. No costs. Consequently, connected
miscellaneous petitions are closed.
19.01.2021
Index:Yes/No
Internet:Yes/No
rm
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.
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C.M.A(MD)Nos.611 & 612 of 2012
To
1.The Additional District Judge/
Fast Tract Court No.II,
(Motor Accident Claims Tribunal),
Tirunelveli.
2.The Record Keeper,
Vernacular Section,
Madurai Bench of Madras High Court,
Madurai.
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C.M.A(MD)Nos.611 & 612 of 2012
K.KALYANASUNDARAM, J.
rm
COMMON JUDGMENT MADE IN
C.M.A(MD)Nos.611 & 612 of 2012
19.01.2021
http://www.judis.nic.in
