The Manager vs S.Amulu
2022 Latest Caselaw 3320 Mad

                                                                            C.M.A.No.1972 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED: 22.02.2022
                                                        CORAM:
                                  THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
                                                C.M.A.No.1972 of 2018
                                                         and
                                                C.M.P.No.15313 of 2018

                     The Manager,
                     M/s.SBI General Insurance Company Limited,
                     'Greams Dugar', Ground Floor,
                     No.64, Greams Road, Chennai – 600 006.                       ...Appellant

                                                            Vs.

                     1.S.Amulu

                     2.Minor S.Kumaresh @ Kumaresan

                     3.Minor S.Surya

                     4.Minor S.Santhosh

                     5.M.Sundari

                     6.S.Manikkam

                     7.N.Raja                                                   ..Respondents
                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                     Vehicles Act, 1988, against the decree and judgment dated 06.12.2017,
                     passed in M.C.O.P.No.108 of 2016, by the Motor Accidents Claims Tribunal
                     (In the Special District Court), at Tiruvallur.

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                   C.M.A.No.1972 of 2018




                                            For Appellant       : Mr.J.Michael Visuvasam


                                                   JUDGMENT

The learned counsel appearing for the Appellant would submit

that nothing survives in this appeal for adjudication, since the issues have

been settled between the parties before the Trial Court.

2.In view of the said statement, this Civil Miscellaneous Appeal is

dismissed. No costs. Consequently, connected miscellaneous petition is

closed.

22.02.2022 kkn

Index:Yes/No Internet:Yes/No Speaking/Non-speaking order

https://www.mhc.tn.gov.in/judis C.M.A.No.1972 of 2018

To-

The Motor Accident Claims Tribunal, Special District Court, Tiruvallur.

https://www.mhc.tn.gov.in/judis C.M.A.No.1972 of 2018

C.V.KARTHIKEYAN, J.

KKN

C.M.A.No.1972 of 2018 and C.M.P.No.15313 of 2018

22.02.2022

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