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Pandimeenal vs Karuppiah
2021 Latest Caselaw 22668 Mad

Citation : 2021 Latest Caselaw 22668 Mad
Judgement Date : 18 November, 2021

Madras High Court
Pandimeenal vs Karuppiah on 18 November, 2021
                                                        CMA(MD)No.504 of 2021 & Cros.Obj(MD)No.37 of 2021



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 18.11.2021
                                                     CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                              CMA(MD)No.504 of 2021 & Cros.Obj(MD)No.37 of 2021 &
                                          CMP(MD)No.8698 of 2021

                     CMA(MD)No.504 of 2021

                     1.Pandimeenal
                     2.Manikam
                                                                                     ... Appellants
                                                        vs.

                     1.Karuppiah
                     2.New India Assurance Company Limited,
                       Through its Branch Manager,
                       CMTS Bhavan, BSNL Campus,
                       70 feet Road, Elliss Nagar,
                       Madurai District.                                           ... Respondents


                     PRAYER : Civil Miscellaneous Appeal filed under Section 173 of Motor
                     Vehicles Act to set aside the Judgment and Decree dated 06.01.2021 in
                     MCOP.No.1396 of 2018 on the file of the Motor Accident Claims
                     Tribunal, VI Additional District Judge, Madurai by allowing this appeal.


                                   For Appellants    :Mr.A.Arivuchandran
                                   For Respondents   :Mr.S.Thirupathy for R1
                                                      Mr.M.S.Suresh Kumar for R2




https://www.mhc.tn.gov.in/judis
                     1/4
                                                           CMA(MD)No.504 of 2021 & Cros.Obj(MD)No.37 of 2021



                     Cros.Obj(MD)No.37 of 2021

                     New India Assurance Company Limited,
                     Through its Branch Manager,
                     CMTS Bhavan, BSNL Campus,
                     70 feet Road, Elliss Nagar,
                     Madurai District.                                         ... Appellant
                                                    vs.

                     1.Pandimeenal
                     2.Manickam
                     3.Karuppiah
                                                                             ... Respondents


                     PRAYER : Cross Objection filed under Section 173 of Motor Vehicles
                     Act to set aside the Judgment and Decree dated 06.01.2021 in MCOP.No.
                     1396 of 2018 on the file of the Motor Accident Claims Tribunal, VI
                     Additional District Judge, Madurai.


                                       For Appellant     :Mr.M.S.Suresh Kumar
                                       For Respondents   :Mr.A.Arivuchandran for R1 & R2
                                                          Mr.S.Thirupathy for R3


                                                       JUDGMENT

The learned counsel appearing on both sides had circulated a

settlement memo dated 27.09.2021 and submitted that the matter was

settled before Lok Adalat on 27.09.2021.

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

CMA(MD)No.504 of 2021 & Cros.Obj(MD)No.37 of 2021

2. In view of the above submission, this Civil Miscellaneous

Appeal and Cross Objection are closed in terms of the settlement memo

dated 27.09.2021. No Costs. Consequently, the connected Miscellaneous

Petition is closed.

18.11.2021

Index : Yes/No Internet : Yes/No

mbi

Note : (i) Registry is directed to refund the entire Court fee paid by the parties.

(ii) 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, VI Additional District Judge, Madurai

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

CMA(MD)No.504 of 2021 & Cros.Obj(MD)No.37 of 2021

S.ANANTHI, J.

mbi

CMA(MD)No.504 of 2021 & Cros.Obj(MD)No.37 of 2021

18.11.2021

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

 
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