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Tamil Nadu State Transport ... vs Vanitha
2022 Latest Caselaw 7365 Mad

Citation : 2022 Latest Caselaw 7365 Mad
Judgement Date : 7 April, 2022

Madras High Court
Tamil Nadu State Transport ... vs Vanitha on 7 April, 2022
                                                                        C.M.A(MD).No.828 of 2021

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 07.04.2022

                                                   CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                          C.M.A(MD)No.828 of 2021
                                                    and
                                          C.M.P(MD).No.7655 of 2021


                     Tamil Nadu State Transport Corporation,
                     Dindigul Bye Pass Road,
                     Dindigul District,
                     Through its
                     The Managing Director                   :Appellant/Second respondent

                                                   .vs.

                     Vanitha                                                   : Respondent

                       PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
                     Motor Vehicles Act, against the judgment and decree dated 02.03.2020
                     passed in M.C.O.P.No.42 of 2017 on the file of the Motor Accident
                     Claims Tribunal (Sub-Court), Uthamapalayam.


                                  For Appellant   : Mr.K.Sudalaiyandi

                                  For Respondent : Mr.Ananth C.Rajesh




                     1/3
https://www.mhc.tn.gov.in/judis
                                                                               C.M.A(MD).No.828 of 2021

                                                    JUDGMENT

*************

It is reported that the matter is settled before the National Mega

Lok Adalat at Uthamapalaym. Hence, no further order is necessary.

Accordingly, the Civil Miscellaneous Appeal is disposed of. No costs.

Consequently, the connected Miscellaneous Petition is closed.

07.04.2022

Index:Yes/No Internet:Yes/No ssb

To

1.Motor Accident Claims Tribunal (Sub-Court), Uthamapalayam.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A(MD).No.828 of 2021

RMT.TEEKAA RAMAN.,J.

ssb

JUDGMENT MADE IN C.M.A(MD)No.828 of 2021

07.04.2022

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

 
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