The Managing Director vs Veeran
2021 Latest Caselaw 19312 Mad

                                                                                     C.M.A.No.4050 of 2005

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 21.09.2021

                                                            CORAM:

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                 C.M.A.No.4050 of 2005
                                               and C.M.P.No.19850 of 2005


                  The Managing Director,
                  Tamil Nadu State Transport Corporation Ltd.,
                  12, Ramakrishna Road, Salem - 7.                                .. Appellant

                                                             Vs.

                  1. Veeran
                  2. Pappa                              .                         .. Respondents

                  Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor

                  Vehicles Act, 1988 seeking to set side the Award and Decree made in MCOP

                  No.994 of 2004, dated 02.08.2005, on the file of the Motor Accidents Claims

                  Tribunal, District Court, Salem.



                                     For Appellant            :      Mr.D.Raghu

                                     For Respondent 2         :   No appearance
                                                            -----




https://www.mhc.tn.gov.in/judis/
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                                                                               C.M.A.No.4050 of 2005


                                                   JUDGMENT

(The case has been heard through video conference)

The learned counsel appearing for the appellant would submit that the

appeal has become infructuous as the appellant transport corporation has

deposited the entire award amount before the Tribunal and the respondents

have also withdrawn the entire award amount from the Tribunal. The said

statement is recorded and accordingly this appeal is dismissed as infructuous.

Consequently, the connected miscellaneous petition is closed. No costs.

21.09.2021 kk

To

1. The Motor Accidents Claims Tribunal, District Court, Salem.

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

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

C.M.A.No.4050 of 2005

ABDUL QUDDHOSE, J.

kk

C.M.A.No.4050 of 2005 and C.M.P.No.19850 of 2005

21.09.2021

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