Perumayee vs Moorthi
2022 Latest Caselaw 1765 Mad

                                                                                    CMA.No.26 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 03.02.2022
                                                      CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                CMA.No.26 of 2022

                     1.Perumayee

                     2.Rani                                                            ..Appellants

                                                          Vs.

                     1.Moorthi

                     2.United India Insurance Company Limited,
                       146-N, Kumar Complex,
                       Tiruchengode, Namakkal Dt.                                    ..Respondents


                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                     Vehicles Act, against the judgment and decree in MCOP.No.181 of 2012
                     dated 21.11.2017 on the file of the Motor Accident Claims Tribunal, Sub-
                     ordinate Judge Court, Sankari.


                                         For Appellants         : Mr.T.S.Arthanareeswaran




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https://www.mhc.tn.gov.in/judis
                                                                                   CMA.No.26 of 2022



                                                                          R.SUBRAMANIAN, J.

                                                                                             KKN

                                                    JUDGMENT

Mr.T.S.Arthanareeswaran, learned counsel appearing for the

appellants would submit that the appeal itself has become infructuous, in view

of the settlement entered into in CMA.No.1299 of 2019, an appeal filed by

the Insurance Company, on 16.03.2021 before this Court. Hence, this civil

miscellaneous appeal is dismissed as having become infructuous. No costs.

03.02.2022 kkn Index:No Internet:Yes Non-speaking order

To-

The Motor Accident Claims Tribunal, Sub-ordinate Court, Sankari.

CMA.No.26 of 2022

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