United India Insurance Co. Ltd vs Poongodi
2022 Latest Caselaw 9097 Mad

                                                                         C.M.P.No.6971 of 2022 &
                                                                       C.M.A.SR.No.92705 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 28.04.2022

                                                   CORAM:

                           THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
                                               and
                              THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                             C.M.P.No.6971 of 2022
                                                     and
                                           C.M.A.SR.No.92705 of 2019

                 United India Insurance Co. Ltd.,
                 Divisional Office, No.2,
                 Dr.Sankaran Salai, Namakkal – 637 001.                            ... Appellant

                                                      Vs.
                 1.Poongodi
                 2.Lokesh
                 3.Priyanka
                 4.S.Thangavel
                 5.Padmavathy
                 6.T.C.Seeman

                 7.M/s National Insurance Co. Ltd.,
                   Divisional Office, No.10,
                   Plot No.101-106, No.1 BMC House,
                   Cannaught Place, New Delhi – 110 001.
                 (Amended/R6, R7 impleaded as per
                  Order in I.A.No.210/2012 dated 24.08.2012)                   ... Respondents



                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                    C.M.P.No.6971 of 2022 &
                                                                                  C.M.A.SR.No.92705 of 2019

                 PRAYER in C.M.A.SR.No.92705 of 2019: Civil Miscellaneous Appeal is filed
                 under Section 173 of the Motor Vehicles Act, 1988 to set aside the award and
                 decree dated 23.11.2018 made in MCOP No.83 of 2008 on the file of the Motor
                 Accident Claims Tribunal, Sub-Court, Mettur.


                 PRAYER in C.M.P.No.6971 of 2022: Civil Miscellaneous Petition is filed under
                 Section 173(1) of the Motor Vehicles Act to condone the delay of 56 days in
                 filing the above appeal as against the order dated 23.11.2018 made in MCOP
                 No.83 of 2008 on the file of the Motor Accident Claims Tribunal, Sub-Court,
                 Mettur.



                                       For Petitioner    :    Mr.S.Arunkumar



                                                             ORDER

[Judgment of the Court was delivered by K.KALYANASUNDARAM, J.]

It is represented that in view of the disposal of the connected case, the

learned counsel appearing for the petitioner seeks permission of this Court to

withdraw this civil miscellaneous appeal and he has also made an endorsement to

that effect.

https://www.mhc.tn.gov.in/judis C.M.P.No.6971 of 2022 & C.M.A.SR.No.92705 of 2019

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

for the petitioner, this petition is dismissed as withdrawn. Consequently,

C.M.A.SR.No.92705 of 2019 is rejected. The Registry shall refund the Court Fee

as per Rules in force. No costs.

                                                                   [M.K.K.S.,J.]            [V.S.G.,J.]
                                                                           28.04.2022
                 skn
                 Index          : Yes/No
                 Speaking Order :Yes/No

                 To

1.The Motor Accident Claims Tribunal, Sub-Court, Mettur.

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

https://www.mhc.tn.gov.in/judis C.M.P.No.6971 of 2022 & C.M.A.SR.No.92705 of 2019

K.KALYANASUNDARAM, J.

and V.SIVAGNANAM, J.

skn

C.M.P.No.6971 of 2022 and C.M.A.SR.No.92705 of 2019

28.04.2022

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