The Managing Director vs R.Ramkumar
2022 Latest Caselaw 18089 Mad

                                                                                      C.M.A(MD)No.463 of 2020


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                        Dated : 08.12.2022

                                                            CORAM

                                       THE HONOURABLE MRS.JUSTICE R.THARANI

                                                 C.M.A(MD)No.463 of 2020
                                                           and
                                                 C.M.P.(MD)No.5231 of 2020

                    The Managing Director,
                    The Tamil Nadu State Transport
                     Corporation Ltd.,
                    Bye Pass Road,
                    Collectorate Post,
                    Dindigul                                                 ... Appellant

                                                               Vs.

                    R.Ramkumar                                               ... Respondent


                    PRAYER :-
                                  This Civil Miscellaneous Appeal is filed under Section 173 of Motor
                    Vehicles Act, to set aside the judgment and decree in MCOP.No.133 of 2018,
                    dated 10.04.2019 on the file of the Motor Accident Claims Tribunal (Chief
                    Judicial Magistrate), Karur.


                                       For Appellant           : Mr.K.Sudalaiyandi
                                       For Respondent          : Mr.V.Meenakshi Sundaram



                    1/3

https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A(MD)No.463 of 2020


                                                       JUDGMENT

Today i.e. 08.12.2022, when the case was taken up for hearing, the

learned Counsel for the appellant stated that this case was settled before the

trial Court in E.P.No.12 of 2019 in M.C.O.P.No.133 of 2019 and the order

copy was also filed to that effect.

2.In view of the same, this Civil Miscellaneous Appeal is dismissed as

infructuous. Consequently, connected Miscellaneous Petition is closed.

No costs.

08.12.2022

Index: Yes / No Internet : Yes / No vsd

To

1.The Motor Accident Claims Tribunal (Chief Judicial Magistrate), Karur.

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

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.463 of 2020

R.THARANI, J.

vsd

C.M.A(MD)No.463 of 2020 and C.M.P.(MD)No.5231 of 2020

08.12.2022

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