The Managing Director vs Kamalesan
2021 Latest Caselaw 5661 Mad

                                                                                C.M.A.No.1078 of 2007


                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                Dated : 03.03.2021

                                                      CORAM

                   THE HON'BLE MR. JUSTICE SATHI KUMAR SUKUMARA KURUP

                                             C.M.A.No.1078 of 2007
                                                     and
                                             M.P.Nos.1 & 2 of 2007

                   The Managing Director
                   Tamil Nadu State Transportation
                   Corporation, Salem Division – II,
                   Bharathipuram, Dharmapuri - 5.                          ... Appellant


                                                       Vs.
                   Kamalesan
                   S/o. Muthu Gounder                                    ...Respondent

                   Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                   Vehicles Act, 1988, against the judgment and decree in M.C.O.P.No.715
                   of 2005 dated 10.10.2006 on the file of the Motor Accidents Claims
                   Tribunal, I Additional District Court, Krishnagiri.


                                      For Appellant             : Mr.D.Raghu

                                      For Respondent            : Mr.P.Arivudainambi




                   1/4
https://www.mhc.tn.gov.in/judis/
                                                                                 C.M.A.No.1078 of 2007


                                                      JUDGMENT

(This case has been heard through video conference) The Civil Miscellaneous Appeal has been filed challenging the

fair and decretal order dated 10.10.2006 passed in MCOP.No.715 of 2005

by the Motor Accidents Claims Tribunal, I Additional District Court,

Krishnagiri.

2. Mr.D.Raghu, the learned counsel for the appellant submitted

that the entire claim amount as per the award, was deposited and the same

had been withdrawn by the claimant.

3. Recording the submission made by the learned counsel for the

appellant, this Civil Miscellaneous Petition had become infructuous.

In the result, this Civil Miscellaneous Appeal stands dismissed

as infructuous. Consequently, connected Miscellaneous Petitions are

closed. No Costs.

03.03.2021

dh Index: Yes/No

https://www.mhc.tn.gov.in/judis/ C.M.A.No.1078 of 2007

To

1. The Motor Accidents Claims Tribunal, I Additional District Court, Krishnagiri.

2. The Section Officer, V.R Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis/ C.M.A.No.1078 of 2007

SATHI KUMAR SUKUMARA KURUP.J.,

dh

C.M.A.No.1078 of 2007

03.03.2021

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