M/S.Mirasu Farm vs P.Suresh
2022 Latest Caselaw 8422 Mad

                                                                            C.M.A.No.4671 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 21.04.2022

                                                    CORAM

                                     THE HONOURABLE Ms.JUSTICE P.T.ASHA

                                             C.M.A.No.4671 of 2019
                                                      and
                                             C.M.P.No.26438 of 2019


                     M/s.Mirasu Farm
                     Represented by Mr.M.Sirinivasan,
                     M.T.R.S.Pillay Street,
                     Door No.8, Dindivanam, Villupuram.               ... Appellant


                                                  Vs

                     1.P.Suresh
                     2.K.Murugadoss

                     3.M/s.United India Insurance Company Limited,
                       Represented by its Branch Manager,
                       No.24, White's Road, Chennai-600 014.       ... Respondents



                     Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of

                     Motor Vehicles Act, against the Judgment and Decree dated 30.10.2006

                     made in M.A.C.T.O.P.No.3 of 2003 on the file of the Motor Accident


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                    C.M.A.No.4671 of 2019

                     Claims Tribunal, Additional Special Court, Krishnagiri and praying to set

                     aside the same.

                                        For Appellant       :    Mr.G.Murugendran

                                        For Respondents     :    Mr.S.C.Vishwanath [for R1]
                                                                 Ms.I.Malar [for R3]
                                                                 Not ready in notice for R2

                                                           JUDGMENT

It is informed that the matter has been settled between parties out of

Court and therefore, nothing survives for further consideration in the above

appeal.

2. Accordingly, this Civil Miscellaneous Appeal is dismissed as

settled out of Court. No costs. Consequently, connected Civil Miscellaneous

Petition is closed.

21.04.2022 ssn

https://www.mhc.tn.gov.in/judis C.M.A.No.4671 of 2019

To

1. The Motor Accident Claims Tribunal, Additional Special Court, Krishnagiri

2. The Section Officer, V.R.Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis C.M.A.No.4671 of 2019

P.T.ASHA, J.,

ssn

C.M.A.No.4671 of 2019 and C.M.P.No.26438 of 2019

21.04.2022

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