The Manager vs Jayakumar
2021 Latest Caselaw 12587 Mad

                                                                          CMP No.9835 of 2021 in
                                                                        C.M.A.SR No.67849 of 2019


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 28.06.2021

                                                       CORAM:

                                   THE HONOURABLE TMT.JUSTICE S.KANNAMMAL

                                            C.M.P.Nos.9835 & 9837 of 2021
                                             in C.M.A.SR No.67849 of 2019


                   The Manager
                   Shriram General Insurance Co.Ltd.,
                   No.27, 2nd Floor, 100 Feet Road,
                   Sundararaj Nagar, Puducherry.                       .. Petitioner / Appellant

                                                          Vs.

                   1.Jayakumar

                   2.Sangeetha

                   3.Smt.Kavitharaj                                  .. Respondents / Respondents

                   Prayer: C.M.P.No.9835 of 2021 is filed under Order IV Rule 9 (4) of A.S.
                   Rules to condone the delay of 187 days in re-presenting CMA SR No.67849
                   of 2019.


                               C.M.P.No.9837 of 2021 is filed under Section 149 of CPC to condone
                   the delay of 120 days in paying the deficit court fee of Rs.9180/- in CMA SR
                   No.67849 of 2019.


                   1/4


https://www.mhc.tn.gov.in/judis/
                                                                             CMP No.9835 of 2021 in
                                                                           C.M.A.SR No.67849 of 2019

                                   CMA SR No.67849 of 2019 is filed under Section 173 of the Motor
                   Vehicles Act, 1988, against the judgment and decree dated 06.03.2019 made
                   in M.C.O.P.No.375 of 2015 on the file of the Motor Accident Claims
                   Tribunal, Principal Sub Court, Vridhachalam.



                                             For Petitioner    : Mr.Dhakshinamoorthy


                                                       JUDGMENT

(The matter is heard through “Video Conferencing/Hybrid mode”.)

C.M.P.No.9835 of 2021 is filed to condone the delay of 187 days in

re-presenting CMA SR No.67849 of 2019.

C.M.P.No.9837 of 2021 is filed to condone the delay of 120 days in

paying the deficit court fee of Rs.9180/- in CMA SR No.67849 of 2019.

CMA SR No.67849 of 2019 is filed against the judgment and decree

dated 06.03.2019 made in M.C.O.P.No.375 of 2015 on the file of the Motor

Accident Claims Tribunal, Principal Subordinate Court, Vridhachalam.

https://www.mhc.tn.gov.in/judis/ CMP No.9835 of 2021 in C.M.A.SR No.67849 of 2019

The learned counsel appearing for the petitioner submitted that the

matter has been amicably settled between the parties and seeks permission of

this Court to withdraw these petitions. He has also filed a memo to that

effect.

2. Recording the memo filed by the learned counsel appearing for the

petitioner, these Civil Miscellaneous Petitions are dismissed as withdrawn.

No costs. Consequently, CMA SR No.67849 of 2019 is closed.

                                                                                  08.07.2021

                   rgr
                   Index           : Yes / No
                   Internet        : Yes / No


                   To

1.The Principal Subordinate Judge, Motor Accidents Claims Tribunal, Vridhachalam

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

https://www.mhc.tn.gov.in/judis/ CMP No.9835 of 2021 in C.M.A.SR No.67849 of 2019

S.KANNAMMAL, J.

rgr

C.M.P.Nos.9835 & 9837 of 2021 in C.M.A.SR No.67849 of 2019

08.07.2021

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