Adaikalam @ Illayaraja vs Selvarasu
2022 Latest Caselaw 391 Mad

                                                                            C.M.A.(MD)No.1049 of 2017


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 06.01.2022

                                                       CORAM :

                                  THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                           C.M.A.(MD)No.1049 of 2017

                  Adaikalam @ Illayaraja                       ...Appellant/Petitioner

                                                         Vs.
                  1.Selvarasu

                  2.The Manager,
                  Universal Sampo General Insurance Co.Ltd.,
                  No.102, No.6, Ambikapathi Tower,
                  No.40, Feet Road,
                  Keelamal, T.T.Nagar,
                  Karaikudi.                               ...Respondents/Respondents

                  PRAYER: Civil Miscellaneous Appeal filed under Section 173 of Motor
                  Vehicle Act, 1988, to allow the appeal by restricted the compensation in
                  M.C.O.P.No.360 of 2015, dated 30.01.2017 on the file of the Motor
                  Accidents Claims Tribunal (Special District Court), Thanjavur.


                                       For Appellant     :Mr.G.Karnan
                                       For R1            :No Appearance
                                       For R2            :Mr.S.Srinivasa Raghavan




                 1/4
https://www.mhc.tn.gov.in/judis
                                                                             C.M.A.(MD)No.1049 of 2017




                                                    JUDGMENT

The learned counsel appearing for the appellant submitted that he did

not want to press this appeal through video conference.

2.Recording the said submission made by the learned counsel

appearing for the appellant, this Civil Miscellaneous Appeal is dismissed as

not pressed. The award passed by the Court below shall stand confirmed. No

costs.

06.01.2022

Index :Yes/No Internet:Yes/No vsd

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.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1049 of 2017

To

1.The Motor Accidents Claims Tribunal (Special District Court), Thanjavur.

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.1049 of 2017

S.ANANTHI, J.

vsd

C.M.A.(MD)No.1049 of 2017

06.01.2022

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