The Legal Manager vs Venkatesan
2021 Latest Caselaw 21646 Mad

                                                                        C.M.A.Nos.3382 & 3383 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 28.10.2021

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                             C.M.A.Nos.3382 & 3383 of 2017
                                          and C.M.P.Nos.21469 & 21435 of 2017

                  The Legal Manager,
                  I.C.I.C.I. Lombard General Insurance Company,
                  19A, Priya Prasath Building,
                  ICICI Bank Upstairs Officers Line,
                  Krishna Nagar, Vellore              .. Appellant in both the CMAs

                                                          Vs.

                  1. Venkatesan

                  2. Suresh Babu Vinnakota                .. Respondents in both the CMAs



                  Prayer in both the CMAs: Civil Miscellaneous Appeals filed under Section

                  173 of the Motor Vehicles Act, 1988 against the judgment and decree dated

                  17.10.2016 passed in M.C.O.P.Nos.22 and 129 of 2013 respectively on the

                  file of the Motor Vehicles Accidents Claims Tribunal, 1st Additional District

                  and Sessions Court, Vellore.

                                     For Appellant        : Mr.K.K.Ramakrishnan
                                     in both the CMAs
                                                        -----

https://www.mhc.tn.gov.in/judis
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                                                                          C.M.A.Nos.3382 & 3383 of 2017

                                           COMMON JUDGMENT
                                  (The case has been heard through video conference)

                            The learned counsel appearing for the appellant has addressed a letter

                  dated 07.10.2021, to the Registry informing the Registry that the appeals

                  have been settled out of Court. The said letter is recorded. Accordingly

                  these two appeals are dismissed as settled out of Court. Consequently, the

                  connected miscellaneous petitions are closed. No costs.



                                                                                        28.10.2021
                  Index : Yes / No
                  kk

                  To

                  1. 1st Additional District and Sessions Court,
                     Motor Vehicles Accidents Claims Tribunal,
                     Vellore.

                  2. The Section Officer,
                     VR Section, High Court, Madras.




https://www.mhc.tn.gov.in/judis
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                                                C.M.A.Nos.3382 & 3383 of 2017

                                              ABDUL QUDDHOSE, J.

kk

C.M.A.Nos.3382 & 3383 of 2017 and C.M.P.Nos.21469 & 21435 of 2017

28.10.2021

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