M/S.Icici Lombard General ... vs K.Panchavarnam
2021 Latest Caselaw 5516 Mad

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                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 02.03.2021

                                                     CORAM:

                          THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                                AND
                               THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                          C.M.A(MD)NO.1009 of 2018
                                                    and
                                          C.M.P(MD)No.10546 of 2018


                      M/s.ICICI Lombard General Insurance Company Limited,
                      Zenith House,
                      Kesanraj, Kade Marg,
                      Mahalakshmi,
                      Mumbai -34.                 :Appellant/Respondent No.2

                                              .vs.

                      1.K.Panchavarnam

                      2.K.P.Jeyapandian

                      3.P.Packiakani Murugan         :Respondents/Petitioners

                      4.C.Darmaraj                   :Respondent/Respondent No.1

                      5.P.Marimuthu

                      6.The National Insurance Company Limited,
                        Vigneswara Building,
                        Near Over Bridge,
                        7, Pudukkottai Road,
                        Tiruchirappalli.         :Respondents/Respondents No.3&4

                      PRAYER:    Civil Miscellaneous Appeal filed under Section 173 of
                      the Motor Vehicles Act praying this Court to set aside the fair and
                      decretal order made in M.C.O.P.No.43 of 2011, dated 30.4.2012, on
                      the file of the Motor Accidents Claims Tribunal(Additional District

http://www.judis.nic.in
                                                           2

                      Judge), Periyakulam.


                                    For Appellant              :Mr.S.Srinivasa Raghavan

                                    For Respondents            :Mr.R.Narayanan
                                         1 to 3

                                    For Respondent-4           :No appearance

                                                JUDGMENT

*************

[Judgment of the Court was made by PUSHPA SATHYANARAYANA,J.]

The learned counsel for the appellant has circulated a letter,

dated 23.02.2021 to the Registry, seeking permission of this Court

to withdraw this Civil Miscellaneous Appeal. The said letter is

placed on record.

2.In view of the above, the Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs. Consequently, connected

Miscellaneous Petition is dismissed.

[P.S.N.,J.] & [S.K.,J.] 02.03.2021

Index:Yes/No Internet:Yes/No vsn

Note :

In view of the present lock down owing to COVID-19 http://www.judis.nic.in

pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate / litigant concerned.

To

1.The Additional District Judge, (Motor Accidents Claims Tribunal), Periyakulam.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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PUSHPA SATHYANARAYANA, J.

AND S.KANNAMMAL, J.

vsn

JUDGMENT MADE IN C.M.A(MD)NO.1009 of 2018 and C.M.P(MD)No.10546 of 2018

02.03.2021

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