M.Krishnakumari vs P.Selvam
2022 Latest Caselaw 11640 Mad

                                                                            C.M.A.No.3075 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 30.06.2022

                                                   CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI
                                                   and
                                   THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                             C.M.A.No.3075 of 2019

                  1.M.Krishnakumari
                  2.Minor.Anjana
                  3.S.Muthulakshmi
                                                                                  ... Appellants

                                                       Vs.
                  1.P.Selvam

                  2M/s.Reliance General Insurance Company Limited,
                  Reliance House, 6th Floor,
                  Nungambakkam, Chennai – 6.

                                                                                ... Respondents

                  Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of Motor

                  Vehicles Act, 1988, Praying to allow the present appeal award enhanced

                  compensation in judgment and decree dated 16.07.2018 in M.C.O.P.No.373

                  of 2014, on the file of the Motor Accident Claims Tribunal (II Court of Small

                  Causes), Chennai.


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https://www.mhc.tn.gov.in/judis
                                                                                    C.M.A.No.3075 of 2019

                                           For Appellants    : Mr.R.Nalliyappan


                                           For Respondents :Mr.S.Arunkumar for R2
                                                            Not ready in notice - R1


                                                     JUDGMENT

(Judgment of the Court was delivered by S.SOUNTHAR,J.)

The learned counsel for the appellant seeks permission of this

Court to withdraw this Civil Miscellaneous Appeal. He has also made an

endorsement to that effect.

2. In view of the endorsement made by the learned counsel for

the appellant, this Civil Miscellaneous Appeal is dismissed as withdrawn.

No costs.

(V.M.V., J) (S.S., J)

30.06.2022 (2/2) Internet : Yes / No Index : Yes / No ub

https://www.mhc.tn.gov.in/judis C.M.A.No.3075 of 2019

To

1.The Motor Accident Claims Tribunal (II Court of Small Causes), Chennai.

2.The Section Officer VR Section High Court Madras.

https://www.mhc.tn.gov.in/judis C.M.A.No.3075 of 2019

V.M.VELUMANI,J.

and S.SOUNTHAR,J.

ub

C.M.A.No.3075 of 2019

30.06.2022 (2/2)

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