The Tamil Nadu State Transport vs M.Rajkumar
2022 Latest Caselaw 17748 Mad

                                                        1

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 18.11.2022

                                                    CORAM:

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR

                                            C.M.P.(MD)No.3698 of 2020
                                        in C.M.A.(MD) SR. No.9747 of 2019
                                                      and
                                         C.M.A.(MD) SR. No.9747 of 2019


                The Tamil Nadu State Transport
                   Corporation Limited,
                Dindigul Division,
                Dindigul,
                represented through its
                Managing Director                            ... Petitioner/Appellant


                                                       Vs.


                M.Rajkumar                                   ... Respondent/Respondent

                Prayer in C.M.P.(MD)No.3698 of 2020 : This Civil Miscellaneous Petition
                filed under Section 173(1) of Motor Vehicles Act, to condone the delay of 61
                days in filing the civil miscellaneous appeal against the judgment and decree
                dated 01.10.2018 passed in M.C.O.P.No.485 of 2016 on the file of the Motor
                Accidents Claims Tribunal (Special Sub Court), Madurai.

                Prayer in C.M.A.(MD)SR.No.9747 of 2019 : This Civil Miscellaneous Appeal
                filed under Section 173 of Motor Vehicles Act, to set aside the judgment and
                decree in M.C.O.P.No.485 of 2016 dated 01.10.2018 on the file of the Motor
                Accident Claims Tribunal (Special Sub Court), Madurai.
https://www.mhc.tn.gov.in/judis
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                                                                       K.MURALI SHANKAR,J.

                                                                                             csm


                          For Petitioner         : Mr.K.Sudalaiyandi

                          For Respondent         : No appearance


                                                     ORDER

The learned counsel appearing for the petitioner/Transport Corporation

would submit that the matter was settled out of the Court.

2. In view of the submission made by the learned counsel appearing for

the petitioner/Transport Corporation, this Civil Miscellaneous Petition is closed.

Consequently, C.M.A.(MD)SR.No.9747 of 2019 stands rejected at the SR stage

itself.

18.11.2022 Index :yes/No Internet:yes/No csm

C.M.P.(MD)No.3698 of 2020 in C.M.A.(MD) SR. No.9747 of 2019 and C.M.A.(MD) SR. No.9747 of 2019

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