The Divisional Manager vs Chakkarapani
2022 Latest Caselaw 1848 Mad

                                                                                CMA.No.173 of 2022
                                                                            and CMP.No.1361 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 04.02.2022
                                                       CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                               CMA.No.173 of 2022
                                                      and
                                               CMP.No.1361 of 2022

                     The Divisional Manager,
                     National Insurance Company Ltd.,
                     D.O.No.110, J.N.Street,
                     Puducherry – 605 001.                                            ..Appellant

                                                         Vs.

                     1.Chakkarapani

                     2.S.Sarasu                                                   ..Respondents


                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                     Vehicles Act, against the judgment and decree dated 22.04.2021 in
                     MCOP.No.2779 of 2016 on the file of the Motor Accident Claims Tribunal
                     (Special Sub-Judge), Cuddalore.


                                         For Appellant     : Mrs.R.Sreevidhya




                     1/2


https://www.mhc.tn.gov.in/judis
                                                                                  CMA.No.173 of 2022
                                                                              and CMP.No.1361 of 2022




                                                                         R.SUBRAMANIAN, J.

                                                                                              KKN

                                                  JUDGMENT

Mrs.R.Sree Vidhya, learned counsel appearing for the appellant

seeks permission to withdraw the appeal. Hence, this civil miscellaneous

appeal is dismissed as withdrawn. No costs. Consequently, connected

miscellaneous petition is closed.

04.02.2022 kkn

Index:No Internet:Yes Non-speaking order

To-

The Motor Accident Claims Tribunal, Special Sub-Court, Cuddalore.

CMA.No.173 of 2022 and CMP.No.1361 of 2022

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