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Joyson vs Muthu
2021 Latest Caselaw 19468 Mad

Citation : 2021 Latest Caselaw 19468 Mad
Judgement Date : 22 September, 2021

Madras High Court
Joyson vs Muthu on 22 September, 2021
                                                                              C.M.A.No. 1299 of 2016

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED:22.09.2021

                                                            Coram

                                   The HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                  C.M.A.No. 1299 of 2016

                     Joyson                                                     .. Appellant

                                                             vs.

                     1.Muthu
                     2.ICICI Lombard Insurance Company,
                       No.1 and 2 Velacheri Main Road,
                       Selaiyur, Chennai - 73.                                  .. Respondents


                               Appeal filed under Section 173 of the Motor Vehicles Act, 1988
                     against       the   decree   and   judgment    dated   07.12.2015   made     in
                     M.C.O.P.No.763 of 2013 on the file of the Motor Accidents Claims
                     Tribunal (II Additional District Court), Poonamallee.


                               For Appellant            :     Mr.K.Varadha Kamaraj
                               For Respondents          :     Ms.R.Sreevidhya for R2
                                                              R1 - Not known


                                                        JUDGMENT

Learned counsel for the appellant seeks permission of this Court

to withdraw the appeal and he has also made an endorsement to that

effect.

https://www.mhc.tn.gov.in/judis/ C.M.A.No. 1299 of 2016

2.In view of the endorsement made by the learned counsel for

the appellant, this civil miscellaneous appeal is dismissed as

withdrawn. No costs.

22.09.2021

Index:Yes/No mmi

To

1.The ICICI Lombard Insurance Company, No.1 and 2 Velacheri Main Road, Selaiyur, Chennai - 73.

2.The Motor Accidents Claims Tribunal (II Additional District Court), Poonamallee.

https://www.mhc.tn.gov.in/judis/ C.M.A.No. 1299 of 2016

ABDUL QUDDHOSE,J.

mmi

C.M.A.No. 1299 of 2016

22.09.2021

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

 
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