Tamil Nadu State Transport ... vs Muthu ... Petitioner /
2021 Latest Caselaw 5645 Mad

                                                                                    C.M.A.No.1163 of 2007

                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 3.3.2021

                                                           CORAM:

                                        THE HON'BLE Mr.JUSTICE D.KRISHNAKUMAR

                                         Civil Miscellaneous Appeal No.1163 of 2007
                                                     and M.P.No.1 of 2007

                Tamil Nadu State Transport Corporation
                Salem Division-I, Ramakrishna Road,
                Salem.                                                 ...   Respondent/Appellant


                                                      ..Vs..

                Muthu                                                 ...    Petitioner /Respondent


                                   Appeal filed under Section 173 of the Motor Vehicles Act, 1988,
                against the Judgment and decree dated 15.11.2005 made in M.C.O.P.No.1171 of
                2003 on the file of Motor Accidents Claims Tribunal (Additional District Judge, Fast
                Track Court No.2), Salem.
                                   For Appellant                : Mr.D.Raghu
                                   For Respondent               : Notice unserved
                                                               *****

                                                          ORDER

It is brought to the notice of this Court by the counsel appearing for

the appellant that the case was referred to Lok Adalat and amicably settled the

dispute among the parties.

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

C.M.A.No.1163 of 2007

Since the dispute was amicably settled between the parties before

the Lok Adalat, no further adjudication is required in this appeal. Consequently,

the appeal stands closed. No costs. Connected miscellaneous petition is also

closed.

                                                                                           3.03.2021
                Speaking/Non Speaking order
                Index:    Yes/No
                Internet: Yes/No

                To

1. The Additional District Judge, Fast Track Court No.2 (Motor Accidents Claims Tribunal), Salem

2. Tamil Nadu State Transport Corporation, Salem Division-I, Ramakrishna Road, Salem.

3. The Section Officer, V.R.Section, Madras High Court, Chennai-104.

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

C.M.A.No.1163 of 2007

D.KRISHNAKUMAR, J.

vaan

Civil Miscellaneous Appeal No.1163 of 2007 and M.P.No.1 of 2007

3.03.2021

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