The Branch Manager vs Mr.Mani : R1/Petitioner
2021 Latest Caselaw 5639 Mad

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                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              Dated: 03.03.2021

                                                    CORAM:

                            THE HONOURABLE MRS.JUSTICE T.KRISHNAVALLI

                                           CMA(MD)No.786 of 2017
                                                   and
                                           CMP(MD)No.8410 of 2017

                      The Branch Manager,
                      M/s.Reliance General Insurance Company Limited,
                      Sri Lakshmi Complex, First Floor,
                      Bharathi Street,
                      Omalur Main Road,
                      Swarnapuri, Salem.                 : Appellant/2nd Respondent
                                                    Vs.

                      1.Mr.Mani                               : R1/Petitioner
                      2.Mr.Giri Raj                           : R2/1st Respondent
                      3.Ms.Maruthamabal
                      4.Ms.Thangammal
                      5.Mr.Chandran
                      6.Mr.Elangiyam                          : R3 to R6/R3 to R6

                             PRAYER: Civil Miscellaneous Appeal has been filed under
                      Section   173   of   Motor   Vehicles   Act,   against   award,   dated
                      14.03.2016 made in MCOP No.483 of 2011 on the file of Motor
                      Accident Claims Tribunal (Subordinate Court), Kulithalai
                                  For Appellant             : Mr.V.Sakthivel

                                  For R1, R3, R5 and R6 : Mr.K.Arjunan

                                  For 2nd Respondent        : No appearance

                                  For 4th Respondent        : Died




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                                                                      T.KRISHNAVALLI.J

                                                                                       er


                                                    JUDGMENT

When the matter is taken up for hearing, the learned counsel appearing for the appellant seeks permission of this court to withdraw the Civil Miscellaneous Appeal and he has also made an endorsement to that effect.

2.In view of the endorsement made by the learned counsel for the appellant, this Civil Miscellaneous Appeal is dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petition is closed.

03.03.2021 Index:Yes/No Internet:Yes/No er

To,

1.The Motor Accident Claims Tribunal/ Sub Court, Kulithalai, Karur District.

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

C.M.A(MD)No.786 of 2017

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