The Manager vs V.R.Sumathi
2021 Latest Caselaw 5366 Mad

                                                                          C.M.A. SR.98065 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 01.03.2021

                                                     CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                               C.M.P. No.10781 of 2020
                                             in C.M.A. SR.98065 of 2019

                     The Manager, Reliance General Insurance Co. Ltd.,
                     Sri Lakshmi Complex, 1st Floor, Bharathi Street,
                     Omalur Main Road, Swarnapuri,
                     Salem 636 004.                                         .. Petitioner

                                                           Vs.

                     1.V.R.Sumathi
                     2.Minor Boopathi
                     3.Minor Hemadevi
                     (Minors rep. By their mother and next friend,
                     V.R.Sumathi)
                     4.Amsaveni
                     5.J.S.Kalliannan                                       .. Respondents

                     PRAYER: M.P. No.1 of 2009 is filed under Section 173(1) of the Motor
                     Vehicles Act, 1988, to condone the delay of 133 days in filing the above
                     appeal.


                     C.M.A. SR.98065 of 2019 is filed under Section 173 of the Motor


                     1/4


https://www.mhc.tn.gov.in/judis/
                                                                             C.M.A. SR.98065 of 2019

                     Vehicles Act, 1988, against the judgment and decree dated 19.11.2018
                     made in M.C.O.P. No.158 of 2012 on the file of the Sub Court, (Motor
                     Accidents Claims Tribunal), Attur.

                                           For Petitioner    : M/s.C.Bhuvanasundari


                                                       ORDER

The learned counsel appearing for the petitioner seeks permission

of this Court to withdraw this Civil Miscellaneous Petition and made

endorsement to that effect.

2.Recording the submissions and the endorsements made by the

learned counsel appearing for the petitioner, this Civil Miscellaneous

Petition is dismissed as withdrawn and in view of the same,

C.M.A.SR.No.98065 of 2019 is rejected at the SR stage itself. No costs.

01.03.2021 gsa

https://www.mhc.tn.gov.in/judis/ C.M.A. SR.98065 of 2019

To

1.The Subordinate Judge, (Motor Accidents Claims Tribunal), Attur.

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

https://www.mhc.tn.gov.in/judis/ C.M.A. SR.98065 of 2019

V.M.VELUMANI, J.

gsa

C.M.P. No.10781 of 2020 in C.M.A. SR.98065 of 2019

01.03.2021

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