The Divisional Manager vs E.Lingeswari
2021 Latest Caselaw 889 Mad

                                                                        C.M.A.No.2178 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.2178 of 2019
                                                      and
                                              C.M.P.No.8982 of 2019

                     The Divisional Manager,
                     Bajaj Allianz General Insurance Company Limited,
                     Chennai – 600 006.                                     .. Appellant

                                                        Vs.

                     1.E.Lingeswari
                     2.Minor. E.Prabhu
                     3.Minor. E.Ravikumar
                     (Minor respondents 2 & 3 are represented by
                     their mother and natural guardian, E.Lingeswari,
                     1st respondent herein)
                     4.K.Sivakami
                     5.P.Vanitha                                            .. Respondents


                     PRAYER: This Civil Miscellaneous Appeal is filed under Section 173

                     of Motor Vehicles Act, 1988, against the Judgment and Decree dated

                     04.03.2017 made in M.C.O.P.No.39 of 2011 on the file of Motor

                     Accidents Claims Tribunal, Principal District Court, Chengalpattu,

                     Kancheepuram District.
https://www.mhc.tn.gov.in/judis/
                     1/4
                                                                           C.M.A.No.2178 of 2019



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

                                     For RR 1 to 3     :   Mr.D.Palanichamy

                                                      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

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

C.M.A.No.2178 of 2019

To

1.The Principal District Judge, Motor Accidents Claims Tribunal, Chengalpattu, Kancheepuram District.

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

V.M.VELUMANI, J.

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

C.M.A.No.2178 of 2019

krk

C.M.A.No.2178 of 2019

11.01.2021

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