The Tamil Nadu State Transport vs R.Sankar
2022 Latest Caselaw 17663 Mad

                                                                               C.M.A.(MD)No.868 of 2021

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 16.11.2022

                                                       CORAM:

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                             C.M.A.(MD)No.868 of 2021
                                                       and
                                             C.M.P.(MD)No.8141 of 2021


                The Tamil Nadu State Transport
                   Corporation Ltd.,
                represented through its
                Managing Director,
                having his Office at
                Bye Pass Road,
                Madurai.                                         ... Appellant/Respondent

                                                          Vs.

                R.Sankar                                        ... Respondent/Petitioner

                Prayer : This Civil Miscellaneous Appeal filed under Section 173 of the Motor
                Vehicles Act, to set aside the judgment and decree dated 20.08.2019 passed in
                M.C.O.P.No.270 of 2017 on the file of the Motor Accident Claims Tribunal
                (Special District Judge), Madurai.


                                  For Appellant          : Mr.K.Sudalaiyandi

                                  For Respondent         : No appearance

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https://www.mhc.tn.gov.in/judis
                                                                             C.M.A.(MD)No.868 of 2021

                                                                       K.MURALI SHANKAR,J.

                                                                                                csm


                                                    JUDGMENT

The learned counsel appearing for the appellant would submit that the

matter was settled between the parties before the Lok Adalat, which was

conducted on 20.12.2021 by the District Legal Services Authority, Madurai and

he has produced the copy of the settlement memo. Hence, he has circulated a

letter to the Registry, dated 03.11.2022, seeking permission of this Court to

withdraw this appeal.

2. Permission is granted. Accordingly, this Civil Miscellaneous Appeal is

dismissed as withdrawn. Consequently, connected Miscellaneous Petition is

closed. No costs.

16.11.2022 Index :yes/No Internet:yes/No csm

C.M.A.(MD)No.868 of 2021 and C.M.P.(MD)No.8141 of 2021

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