The Branch Manager vs Ayyanar
2021 Latest Caselaw 888 Mad

                                                                          C.M.A.No.2214 of 2019


                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 11.01.2021

                                                       CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                                 C.M.A.No.2214 of 2019
                                                         and
                                                 C.M.P.No.9392 of 2019

                     The Branch Manager,
                     M/s. Bajaj Allianz General Insurance Company Limited,
                     No.27-91, I.A. Complex,
                     Villupuram Main Road,
                     Nr.Indhira Gandhi Square,
                     Puducherry – 605 005.                                 .. Appellant

                                                           Vs.
                     1.Ayyanar
                     2.Narkunam
                     3.Sumathi                                                .. Respondents


                     PRAYER: This Civil Miscellaneous Appeal is filed under Section 173
                     of Motor Vehicles Act, 1988, against the Judgment and Decree dated
                     07.08.2018 made in M.C.O.P.No.213 of 2015 on the file of Motor
                     Accidents Claims Tribunal, III Additional District Court, Kallakurichi.

                                      For Appellant   :   Mrs.C.Harini
                                                          for M/s.M.B.Gopalan Associates

                                      For RR 1 to 3   :   No appearance



https://www.mhc.tn.gov.in/judis/
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                                                                           C.M.A.No.2214 of 2019



                                                      JUDGMENT

The matter is heard through “Video Conferencing”.

2.The learned counsel appearing for the appellant seeks permission

of this Court to withdraw this Civil Miscellaneous Appeal and also filed

a memo dated 06.01.2021 to that effect.

3.Recording the submission and the memo filed 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dismissed as withdrawn.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.

                                                                                   11.01.2021

                     krk

                     Index               : Yes / No
                     Internet            : Yes / No

                     To

1.The III Additional District Judge, Motor Accidents Claims Tribunal, Kallakurichi.

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

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

C.M.A.No.2214 of 2019

V.M.VELUMANI, J.

krk

C.M.A.No.2214 of 2019

11.01.2021

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