B.Ashara Banu vs B.Loganathan
2021 Latest Caselaw 1421 Mad

                                                                              C.M.A.No.3489 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 21.01.2021

                                                         CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                                 C.M.A.No.3489 of 2019

                   1.B.Ashara Banu

                   2.Rajendran                                                 .. Appellants

                                                           Vs.

                   1.B.Loganathan
                   (R1 remained exparte before the Tribunal
                   and hence, notice to R1 is dispensed with)

                   2.The Reliance General Insurance
                     Company Limited
                   No.6, Haddows road
                   Nungambakkam, Chennai-600 034.                              .. Respondents



                   Prayer: Civil Miscellaneous Appeal is filed under Section 173 of the Motor
                   Vehicles Act, 1988, against the judgment and decree dated 17.07.2018 made
                   in M.C.O.P.No.250 of 2016 on the file of Motor Accident Claims Tribunal, III
                   Additional District Court, Tiruvallur at Poonamallee.


                                    For Appellants          : Mr.F.Terry Chellaraja
                                                            for Ms.M.Malar

                   1/2


https://www.mhc.tn.gov.in/judis/
                                                                             C.M.A.No.3489 of 2019

                                                                           V.M.VELUMANI, J.,

                                                                                            kj
                                   For R2                  : Mr.M.B.Raghavan
                                                           for M/s.M.B.Gopalan Associates

                                                   JUDGMENT

This matter is heard through “Video-conferencing”. The learned counsel appearing for the appellants seeks permission of

this Court to withdraw this appeal.

2.Recording the submission made by the learned counsel appearing for

the appellants, the Civil Miscellaneous Appeal is dismissed as withdrawn. No

costs.

21.01.2021 kj

To

1.III Additional District Judge The Motor Accident Claims Tribunal Tiruvallur at Poonamallee.

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

C.M.A.No.3489 of 2019

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