The Managing Director vs Kalithasan
2021 Latest Caselaw 19216 Mad

                                                                          C.M.P(MD)No.6979 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED :20.09.2021

                                                      CORAM:

                                   THE HONOURABLE MRS.JUSTICE S.ANANTHI


                                           C.M.P(MD) No.6979 of 2021
                                                      in
                                         C.M.A.(MD) SR.No.31914 of 2021


                     The Managing Director,
                     Tamil Nadu State Transport Corporation,
                     Kudanthai Zone,
                     Kumbakonam.                                                   ... Petitioner

                                                         -vs-
                     Kalithasan                                                  ... Respondent

                     PRAYER in C.M.P(MD) No.6979 of 2021 : This Civil Miscellaneous
                     Petition is filed under Section 151 of CPC, to dispense with the production
                     of certified copy of the impugned Decree and Judgment passed in
                     M.C.O.P.No.230 of 2002, dated 31.10.2003, on the file of the Motor
                     Accident Claims Tribunal (Sub Court), Pattukottai and the cost memo filed
                     in M.C.O.P.No.230 of 2002 on the file of the MACT (Sub Court) Pattukottai
                     for the payment of Rs.25,000/- for the time being.




                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                               C.M.P(MD)No.6979 of 2021


                     PRAYER C.M.A(MD) SR No.31914 of 2021 : This Civil Miscellaneous
                     Appeal is filed under Section 173 of Motor Vehicle Act 1988, to set aside
                     the impugned award passed in M.C.O.P.No.230 of 2002 dated 31.10.2003
                     on the file of the Motor Accident Claims Tribunal (Sub Court), Pattukottai.


                                   For Petitioner        :    Mr.P.M.Vishnuvarthanan


                                                         ORDER

The learned counsel for the petitioner/appellant submitted that already

the entire award amount has been deposited and the same has been

withdrawn by the claimant and therefore nothing survives for adjudication

in this matter.

2. Hence, C.M.P(MD) No.6979 of 2021 is closed. Consequently the

connected Civil Miscellaneous Appeal is closed in SR stage itself.

                                                                                        20.09.2021

                     Index    : Yes / No
                     Internet : Yes / No
                     ebsi

https://www.mhc.tn.gov.in/judis/ C.M.P(MD)No.6979 of 2021

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

1. The Motor Accident Claims Tribunal (Sub Court), Pattukottai.

https://www.mhc.tn.gov.in/judis/ C.M.P(MD)No.6979 of 2021

S.ANANTHI,J.

ebsi

C.M.P(MD) No.6979 of 2021 in C.M.A.(MD) SR.No.31914 of 2021

20.09.2021

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