Shriram General Insurance ... vs P.Dhanalakshmi
2022 Latest Caselaw 9092 Mad

                                                                               CMA.No.2609 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 28.04.2022

                                                       CORAM

                                   THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                       Civil Miscellaneous Appeal No.2609 of 2014
                                                   & M.P.No.1 of 2014

                     Shriram General Insurance Company Limited,
                     No.66, Thirumullai Pillai Road,
                     T.Nagar, Chennai – 600 017.                             ... Appellant

                                                            ..Vs..

                     1. P.Dhanalakshmi
                     2. N.Paramasivam
                     3. P.Sathyapriya
                     4. A.Raja Mohammed
                        [The fourth respondent remained exparte before
                         the tribunal and as such it is humbly prayed that
                         this Court may be pleased to dispense the notice
                         in the present appeal]
                                                                             ... Respondents



                     Prayer: This Civil Miscellaneous Appeal has been filed against the
                     judgment and decree in MCOP.No.857 of 2011, dated 18.04.2013 on the
                     file of the Motor Accidents Claim Tribunal, VI Small Causes Court,
                     Chennai.



                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                         CMA.No.2609 of 2014



                                              For Appellant      : Mr.B.Murugavel

                                              Respondents        : Not ready in notice


                                                        JUDGMENT

When this matter is taken up today, the learned counsel for the

appellant would state that since the appeal filed by the claimant in

C.M.A.No.1999 of 2016 has been dismissed, sought permission of this

Court to withdraw this appeal and also made an endorsement to that effect.

2. In view of the submission of the learned counsel for the appellant

and the endorsement made, this Civil Miscellaneous Appeal is dismissed as

withdrawn. Consequently, connected miscellaneous petition is closed. No

costs.

28.04.2022

Index:yes/no Internet:yes

vrc

https://www.mhc.tn.gov.in/judis CMA.No.2609 of 2014

To

The Motor Accidents Claim Tribunal, VI Small Causes Court, Chennai.

https://www.mhc.tn.gov.in/judis CMA.No.2609 of 2014

J.NISHA BANU, J.

vrc

Civil Miscellaneous Appeal No.2609 of 2014

28.04.2022

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