Shriram General Insurance Co. Ltd vs V.Arokkia Mary
2021 Latest Caselaw 22136 Mad

                                                                                 CMA(MD)No.1385 of 2016



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 10.11.2021
                                                            CORAM:

                                   THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                              CMA(MD)No.1385 of 2016 &
                                               CMP(MD)No.11566 of 2016


                     Shriram General Insurance Co. Ltd.,
                     Rep. by its Branch Manager,
                     MG 31, Nagasundaram Building,
                     Madurai Town, Madurai District.
                                                                                    ... Appellant
                                                              vs.

                     1.V.Arokkia Mary
                     2.V.Amalapushpam
                     3.Arokkia Jesuraj
                     4.V.Anthonisamy
                     5.V.Vincent
                     6.M.Kavitha                                     ... Respondents


                     PRAYER : Civil Miscellaneous Appeal filed under Section 173 of Motor
                     Vehicles Act to set aside the fair and decreetal order dated 31.10.2011 in
                     MCOP.No.39/2011 on the file of the Motor Accidents Claims Tribunal
                     (Chief       Judicial   Magistrate),    Sivagangai   and   allow    this   Civil
                     Miscellaneous Appeal.


                                     For Appellant          :Mr.S.Srinivas Raghavan

                                     For R1 to R5           :Mr.N.Madhava Govindan


https://www.mhc.tn.gov.in/judis
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                                                                                 CMA(MD)No.1385 of 2016



                                                                                   S.ANANTHI, J.


                                                                                                  mbi
                                                      JUDGMENT

The learned counsel appearing for the appellant, had circulated a

letter dated 02.11.2021, praying for withdrawal of this appeal and in view

of the same, this appeal is dismissed as withdrawn. No Costs.

Consequently, connected miscellaneous petition is closed.

10.11.2021

Index : Yes/No Internet : Yes/No

mbi

Note : In view of the present lock down owing to COVID-19 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

The Motor Accidents Claims Tribunal, Chief Judicial Magistrate, Sivagangai

CMA(MD)No.1385 of 2016

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