National Insurance Company ... vs Shanmugaraja
2022 Latest Caselaw 1008 Mad

                                                                             C.M.A.(MD)No.1115 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 21.01.2022

                                                        CORAM :

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                         C.M.A.(MD)No.1115 of 2021
                                      and C.M.P(MD)No.10661 of 2021
                  National Insurance Company Limited,
                  Represented through its Manager,
                  Door No.6A, North Veli Street,
                  Madurai – 625 001.                ... Appellant/Respondent No.2
                                                    Vs.

                  1.Shanmugaraja
                  2.Rajeshwari                            ...Respondents No.1 & 2/Petitioners
                  3.P.Nehru                               .. Respondent No.3/Respondents No.1


                  PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of Motor

                  Vehicle Act, against the judgment and decree dated 30.04.2019 passed in

                  M.C.O.P.No.130 of 2014 on the file of the Motor Accident Claims Tribunal,

                  Special District Court, Madurai.


                                        For Appellant    : Mr.J.S.Murali
                                        For R3           : Mr.Boopathi Pandian

                                                  JUDGMENT

The learned counsel for the appellant would submit that the matter is

settled out of court. Accordingly, this Civil Miscellaneous Appeal is

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1115 of 2021

dismissed as settled out of court. The Registry is directed to refund half of

the court fee to the learned counsel for the appellant. No costs. Consequently,

connected miscellaneous petition is closed.

                  Index :Yes/No                                                       21.01.2022
                  Internet:Yes/No
                  CM

Note:In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned.

To

1. The Motor Accident Claims Tribunal, Special District Court, Madeira.

2. The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1115 of 2021

S. ANANTHI, J.

CM

Judgment made in C.M.A.(MD)No.1115 of 2021 and C.M.P(MD)No.10661 of 2021

21.01.2022

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