The Managing Director vs M.Nagajothi
2022 Latest Caselaw 1305 Mad

                                                                           C.M.A.(MD) No.644 of 2010


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 27.01.2022

                                                           CORAM:

                                     THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN


                                                   C.M.A.(MD) No.644 of 2010
                                                              and
                                                     M.P.(MD) No.2 of 2010

                 The Managing Director
                 Tamil Nadu State
                   Transport Corporation Ltd.,
                 Bye-pass Road
                 Madurai-16                                                            ... Appellant

                                                              -vs-

                 M.Nagajothi                                                           ... Respondent


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

                 Vehicles Act, 1988, to set aside the Judgment and Decree, dated 06.11.2007

                 in M.C.O.P.No.579 of 2003, on the file of the Motor Accident Claims Tribunal /

                 Additional District and Sessions Court-cum-Fast Track Court No.III, Madurai.


                                   For Appellant          : Mr.M.Prakash

                                   For Respondent         : Mr.K.Mahendran




                 ____________
                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                           C.M.A.(MD) No.644 of 2010


                                                       JUDGMENT

When the civil miscellaneous appeal is taken up for hearing, the

learned counsel on either submitted that the matter has already been settled

before the Lok Adalat as early as on 24.01.2011.

2. In view of the above, the civil miscellaneous appeal is disposed of

in the light of the Lok Adalat Award dated 24.01.2011. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                                 27.01.2022

                 Internet : Yes / No
                 Index    : Yes / No

                 Note :

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

krk

____________

https://www.mhc.tn.gov.in/judis C.M.A.(MD) No.644 of 2010

To:

1.The Additional District and Sessions Judge, Motor Accident Claims Tribunal / Fast Track Court No.III, Madurai.

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

____________

https://www.mhc.tn.gov.in/judis C.M.A.(MD) No.644 of 2010

S.VAIDYANATHAN, J.

krk

C.M.A.(MD) No.644 of 2010 and M.P.(MD) No.2 of 2010

27.01.2022

____________

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