The Managing Director vs Valli
2022 Latest Caselaw 1684 Mad

                                                                                C.M.A. No.548 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 02.02.2022

                                                         CORAM

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

                                                 C.M.A.No.548 of 2021
                                               and CMP.No.3462 of 2021


                The Managing Director,
                Iffco Tokio General Insurance Company Limited,
                New No.28, 2nd Floor,
                North Usman Road,
                T.Nagar, Chennai 600 017.                                           ...Appellant

                                                           Vs.

                1. Valli
                2. Minor Sivasakthi
                  [minor rep. by mother and next friend first respondent]
                3. Jagadamba
                4. Haripriya
                5. Sheik Sintha Mathar                                           ...Respondents

                          Prayer: Civil Miscellaneous Appeal filed under Section 173 of
                Motor Vehicle Act, 1988 against the judgment and decree made in
                MCOP.No.132 of 2014, dated 13.03.2020 on the file of the Motor Accident
                Claims Tribunal, Sub Judge, Madurantakam.


                                    For Appellant           : Ms.Harini
                                                              for M/s.M.B.Gopalan Associates
https://www.mhc.tn.gov.in/judis
                Page No.1/3
                                                                            C.M.A. No.548 of 2021

                                               JUDGMENT

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

The appeal is heard through video conferencing.

2. The learned counsel for the appellant seeks permission of this

Court to withdraw the appeal and she has filed a memo to that effect.

3. Recording the submission and the memo filed by the learned

counsel for the appellant, this Civil Miscellaneous Appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

[M.K.K.S, J] [V.S.G., J] 02.02.2022 Index : Yes / No Speaking order: Yes/No pvs

To

1. The Sub Judge, Madurantakam

2. The Section Officer, VR Section High Court, Madras.

https://www.mhc.tn.gov.in/judis Page No.2/3 C.M.A. No.548 of 2021

K.KALYANASUNDARAM, J.

and V.SIVAGNANAM, J.

pvs

C.M.A.No.548 of 2021 and CMP.No.3462 of 2021

02.02.2022 https://www.mhc.tn.gov.in/judis Page No.3/3