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Mariyammal vs Settu
2022 Latest Caselaw 4577 Mad

Citation : 2022 Latest Caselaw 4577 Mad
Judgement Date : 8 March, 2022

Madras High Court
Mariyammal vs Settu on 8 March, 2022
                                                                             C.M.A.No.1053 of 2020




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 08.03.2022

                                                    CORAM

                                    THE HONOURABLE Ms. JUSTICE P.T.ASHA

                                             C.M.A. No.1053 of 2020


                     Muthumani (died)

                     1.Mariyammal
                     2.Shanythi
                     3.Jayabharathi
                     4.Thangavel                        ... Appellants/Petitioners

                                                      -Vs-

                     1.Settu

                     2.Reliance General Insurance Company Limited,
                     III Floor, 408, Perundurai Road,
                     Erode.                             ... Respondents/Respondents


                     PRAYER: Appeal filed under Section 173 of the Motor Vehicles Act,
                     1988, against the Judgment and Decree in M.C.O.P.No.467 of 2011 dated
                     15.02.2018 on the file of the learned Sub Judge, Motor Accidents Claims
                     Tribunal, Sankari.




                     1/3
https://www.mhc.tn.gov.in/judis
                                                                                   C.M.A.No.1053 of 2020

                                  For Appellants      :   Mr.C. Paraneedharan


                                  For Respondents :       Mr.C.Bhuvana Sundari for R2
                                                          R1- Served

                                                           ORDER

The learned counsel for the appellants had made an endorsement not

pressing the above Civil Miscellaneous Appeal. Hence, this Civil

Miscellaneous Appeal is dismissed as not pressed. No costs

08.03.2022 Index : Yes/No Internet : Yes/No mps

To

The Sub Judge, Motor Accidents Claims Tribunal, Sankari.

https://www.mhc.tn.gov.in/judis C.M.A.No.1053 of 2020

P.T. ASHA, J,

mps

C.M.A. No.1053 of 2020

08.03.2022

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

 
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