The Branch Manager vs Sivan Pandi
2021 Latest Caselaw 1103 Mad

                                                                          C.M.A(MD)No.1293 of 2011


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 19.01.2021

                                                     CORAM:

                          THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM

                                           C.M.A(MD)No.1293 of 2011
                                                       and
                                              M.P.(MD)No.1 of 2011


                      The Branch Manager,
                      Bajaj Alllianz General Insurance Company Limited,
                      Office at GE Plaza, Airport Road,
                      Yerwada,
                      Pune - 411 006.                                         ... Appellant


                                                        Vs.
                      1.Sivan Pandi
                      2.Velu                                                  ... Respondents


                      PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
                      Motor Vehicles Act, against the judgement and decree made in M.C.O.P.
                      No.25 of 2009, dated 02.09.2010, on the file of the Motor Accident
                      Claims Tribunal/Additional Subordinate Judge, Tirunelveli.


                                  For Appellant            : Mr. S.Srinivasa Raghavan

                                  For Respondents          : No Appearance



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                                                                                    C.M.A(MD)No.1293 of 2011



                                                          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 the Civil Miscellaneous Appeal.

The said letter is placed on record.

2. In view of the above, the Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs. Consequently, connected

miscellaneous petition is 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.

http://www.judis.nic.in C.M.A(MD)No.1293 of 2011

To

1.The Additional Subordinate Judge, (Motor Accident Claims Tribunal), Tirunelveli.

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

http://www.judis.nic.in C.M.A(MD)No.1293 of 2011

K.KALYANASUNDARAM, J.

rm

JUDGMENT MADE IN C.M.A(MD)No.1293 of 2011

19.01.2021

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