The Divisional Manager vs Saravanan ... 1St
2022 Latest Caselaw 17255 Mad

                                                                         C.M.A(MD)No.1011 of 2018

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED       : 03.11.2022

                                                      CORAM

                                  THE HONOURABLE MRS.JUSTICE R.THARANI

                                            C.M.A(MD)No.1011 of 2018
                                                     and
                                            CMP(MD)No.10559 of 2018

                    The Divisional Manager,
                    Iffco-Tokio General Insurance Company,
                    82,Preetham Plaza, Ground Floor & 1st Floor,
                    Chandragandi Nagar,
                    Ponmeni, Madurai-625016.                   ... Appellant/2nd Respondent
                                                         Vs.
                    1.Saravanan                                 ... 1st Respondent 3/Petitioner
                    2.Kumaravel                                 ... 2nd Respondent/1st Respondent


                    PRAYER :-This Civil Miscellaneous Appeal is filed under Section 173 of the
                    Motor Vehicle Act, 1988, against the award and decree, dated 02.04.2018,
                    passed in M.C.O.P.No.905 of 2015, on the file of the Motor Accident Claims
                    Tribunal/ Special Subordinate Judge, Madurai.


                                  For Appellant    : Mr.V.Sakthivel
                                  For Respondents : Ms.Lalli for R1
                                                   : Mr.A.Hajamohideen

                    1/4

https://www.mhc.tn.gov.in/judis
                                                                             C.M.A(MD)No.1011 of 2018



                                                       JUDGMENT

The learned counsel for the appellant circulated a letter, dated

01.11.2022, to the Registry seeking permission to withdraw the appeal.

2. Permission is granted. This Appeal is dismissed as withdrawn. No

costs. Consequently, connected Miscellaneous Petition is closed.

03.11.2022 Index: Yes / No Internet : Yes / No Ls

To

1.The Special Subordinate Judge, Motor Accident Claims Tribunal, Madurai.

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

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.1011 of 2018

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.1011 of 2018

R.THARANI, J.

Ls

Pre - Delivery Judgment made in C.M.A(MD)No.1011 of 2018

03.11.2022

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