Sundari vs The Managing Director
2021 Latest Caselaw 12823 Mad

                                                                                 C.M.A. No.1781 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 30.06.2021

                                                          CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                 C.M.A. No.1781 of 2016

                     Sundari                                                     ...    Appellant

                                                            Vs

                     The Managing Director,
                     Tamil Nadu State Transport Corporation (Division-1) Ltd.,
                     3/137, Salamedu, Vazhudhareddy, Villupuram.            ...        Respondent

                     PRAYER: Civil Miscellaneous Appeal filed under Section 173 of Motor
                     Vehicles Act, 1988 against the Judgement and Decreetal order dated
                     18.04.2016 in MCOP.No.3953 of 2014 on the file of the Motor Accident
                     Claims Tribunal, 1st Additional District Judge Cuddalore.


                                     For Appellant            : No appearance
                                     For respondent           : Mr.K.J.Sivakumar




                     1/2



https://www.mhc.tn.gov.in/judis/
                                                                                  C.M.A. No.1781 of 2016

                                                                          ABDUL QUDDHOSE, J.
                                                                                                     nl
                                                       JUDGMENT

The matter is listed under the caption “for dismissal” today. There is

no representation on the side of the Appellant. Learned counsel for the

respondent submits that the matter has already been settled between the

parties before the Lok Adalat. The settlement Agreement dated 08.12.2018

reached between the parties before the Lok Adalat has also been placed

before this Court. The same is recorded. Accordingly, this Civil

Miscellaneous Appeal is disposed of. No costs.

30.06.2021 nl

Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order

To

1. The 1st Additional District Judge Cuddalore

C.M.A. No.1781 of 2016

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