A. Ambika vs K. Damodharan
2022 Latest Caselaw 17331 Mad

                                                                               C.M.A.No.210 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 04.11.2022

                                                          CORAM

                                     THE HONOURABLE Ms.JUSTICE P.T.ASHA

                                                     C.M.A.No.210 of 2017

                     1. A. Ambika
                     2. A. Sanjay
                        Minor, rep by his mother and natural guardian
                        and next friend A.Ambika, the first appellant herein
                     3. K. Amsa
                     4. A. Kanniyappa Reddy                                      .. Appellants

                                                             -Vs.-
                     1. K. Damodharan
                     2.The United India Insurance Company Ltd.,
                       No.73-C. 1st Floor, M.T.H.Raod,
                       Ambattur, Chennai – 600 077
                       Having Office at
                       No.134, Greams Road, Silingi Building,
                       IV Floor, HUB, Chennai 6                                  .. Respondents

                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor
                     Vehicles       Act,   against     the   judgment    and   decree    made     in
                     M.C.O.P.No.303/2010 dated 01.04.2011 on the file of the Additional
                     District Judge, Fast Track Court-III, Thiruvallur / Motor Accident Claims
                     Tribunal, Thiruvallur.



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https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A.No.210 of 2017

                                        For Appellants    ... Mr.K.R.Ponnusamy
                                                              for M/s.Anand and Suryas
                                        For Respondent-1 .... Notice dispensed with
                                                              vide order dated 23.02.2017
                                        For Respondent-2 ... Mr.D.Baskaran

                                                          JUDGMENT

The learned counsel appearing for the appellants seeks permission of

this Court to withdraw this civil miscellaneous appeal and he has also made

an endorsement to that effect.

2. In view of the submission and endorsement made by the learned

counsel for the appellants, the civil miscellaneous appeal is dismissed as

withdrawn. No costs.

04.11.2022

srn To

1. The Additional District Judge, Fast Track Court-III, Thiruvallur / Motor Accident Claims Tribunal, Thiruvallur.

2.The Section Officer, V.R.Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis C.M.A.No.210 of 2017

P.T.ASHA, J., srn

C.M.A.No.210 of 2017

04.11.2022

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