Pakkirisamy vs P.Kannagi
2022 Latest Caselaw 4396 Mad

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 07.03.2022

                                                    CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                           C.M.P(MD)No.2891 of 2021
                                                     in
                                         C.M.A(MD)SR.No.14405 of 2021
                                                    and
                                         C.M.A(MD)SR No.14405 of 2021


                     Pakkirisamy                                        :Petitioner/Appellant
                                                            vs

                     1.P.Kannagi

                     2.P.Elakkiya

                     3.Minor Muthukrishnan
                       S/o.Late Ponnusamy
                      (3rd Respondent herein represented by his guardian
                       and mother first respondent herein)
                                                                 : Respondents/Respondents

                     PRAYER in C.M.P(MD)No.2891 of 2021:                 Civil Miscellaneous

                     Petition filed under Section 5 of Limitation Act, praying this Court to

                     condone the delay of 444 days in filing the appeal against the judgment

                     and decree passed in MCOP No.43 of 2013 dated 13.03.2018 by the

                     learned      Motor Accident   Claims    Tribunal   (Subordinate   Court),

                     Pattukkottai.

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                     PRAYER IN C.M.A(MD)SR.No.14405 of 2021: Civil Miscellaneous

                     Appeal filed under Section 173 of the Motor Vehicles Act praying this

                     Court to set aside the judgment fixing the liability on the part of the

                     appellant and allow the appeal by modifying the judgment in MCOP No.

                     43 of 2013 by the judgment dated 13.03.2018 by the learned Motor

                     Accident Claims Tribunal(Subordinat Court), Pattukkottai.


                                        For Petitioner/         :Mr.B.Anandan
                                        Appellant

                                        For R1 and R2           : Mr.Dr.D.Gnanasekaran



                                                     COMMON JUDGMENT
                                                    ************************


                                  This Civil Miscellaneous Petition is filed seeking to condone the

                     delay of 444 days in filing the above Civil Miscellaneous Appeal.



                                  2.The learned counsel appearing for the petitioner/appellant seeks

                     permission of this Court not to press the petition, since the matter is

                     settled out the Court.




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                                  3.Recording the same, this Civil Miscellaneous Petition is

                     dismissed as not pressed. Consequently, the Civil Miscellaneous Appeal

                     is rejected at SR stage itself. No costs.


                                                                          07.03.2022

                     Index:Yes/No
                     Internet:Yes/No
                     cp

                     To

                     1.The Motor Accident Claims Tribunal (Subordinate Court),
                       Pattukkottai.

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




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                                        RMT.TEEKAA RAMAN.,J.

cp

COMMON JUDGMENT MADE IN C.M.P(MD)No.2891 of 2021 in C.M.A(MD)SR.No.14405 of 2021

07.03.2022

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