The Branch Manager vs Sheik Mohamed
2021 Latest Caselaw 21077 Mad

                                                                       C.M.A.(MD)No.699 of 2014

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 21.10.2021

                                                    CORAM:

                                   THE HONOURABLE MRS.JUSTICE R.THARANI

                                           C.M.A.(MD)No.699 of 2014
                                                     and
                                             M.P.(MD)No.1 of 2014

                The Branch Manager,
                National Insurance Co. Ltd.,
                No.169, Anna Salai, Chennai.                                ... Appellant


                                                 Vs.
                1.Sheik Mohamed
                2.Syed Fath
                3.Natarajan
                4.Tamil Nadu Transport Corporation,
                  Railway Station Raod,
                  Periya Milagu Parai,
                  Trichy Town,
                  Rep. by its Managing Director,                            ... Respondents


                Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of Motor
                Vehicles Act, 1988, against the fair and decreetal order, dated 28.09.2012, made
                in M.C.O.P.No.514 of 2009, on the file of Motor Accidents Claims Tribunal
                (Additional District and Sessions Court), Dindigul.

                1/4
https://www.mhc.tn.gov.in/judis/
                                                                               C.M.A.(MD)No.699 of 2014

                                            For Appellant     : Mr.S.Srinivasa Raghavan
                                            For R1 and R2      : Mr.P.Ganapathi Subramanian
                                            For R3             : No appearance
                                            For R4             : Mr.P.Prabhakaran


                                                       JUDGMENT

The learned counsel for the appellant, the learned counsel for the

respondents 1 and 2 and the learned counsel for the fourth respondent are

present.

2. This matter is settled before the Lok Adalat, Additional District

Judge, Dindigul and a report has also been received from the Additional District

Judge, Dindigul. Accordingly, as per the terms of the settlement entered in Lok

Adalat, this Civil Miscellaneous Appeal is closed. No costs. Consequently,

connected Miscellaneous Petition is closed.

21.10.2021

Index : Yes / No Internet : Yes / No Ls

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.

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.699 of 2014

To

1.The Motor Accidents Claims Tribunal (Additional District and Sessions Court), Dindigul.

2. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.699 of 2014

R.THARANI.,J.

Ls

C.M.A.(MD)No.699 of 2014

21.10.2021

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