The Managing Director vs Pappal
2022 Latest Caselaw 17880 Mad

                                                                     C.M.A.No.3397 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 29.11.2022

                                                      CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI
                                                       and
                                  THE HONOURABLE MR.JUSTICE SUNDER MOHAN

                                              C.M.A.No.3397 of 2021
                                            and C.M.P.No.19597 of 2021


                     The Managing Director
                     Tamil Nadu State Transport Corporation
                     (Coimbatore Division) Ltd
                     Having its Branch Office at
                     Chennimalai Road
                     Erode – 638 002
                     Erode Taluk, Erode District.                         .. Appellant

                                                       Vs.
                     1.Pappal
                     2.V.Thangarasu alias Thangaraj
                     3.T.Senthilkumar                                     .. Respondents



                     Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of

                     the Motor Vehicles Act, 1988, against the judgment and decree dated

                     22.11.2018 made in M.C.O.P.No.524 of 2018 on the file of the Motor

                     Accident Claims Tribunal, Special District Judge, FAC (To deal with

https://www.mhc.tn.gov.in/judis
                     1/4
                                                                              C.M.A.No.3397 of 2021

                     MCOP cases), Erode.

                                              For Appellant      : Mr.K.J.Sivakumar
                                              For R1             : Mr.S.P.Yuaraj


                                                         JUDGMENT

(Judgment of the Court was delivered by V.M.VELUMANI,J.)

Learned counsel appearing for the appellant/Transport Corporation

submitted that the matter has been settled before the Lok Adalat, Erode,

on 10.01.2020.

2.In view of the above submission, no further order is necessary in

this appeal. Accordingly, this Civil Miscellaneous Appeal is closed. No

costs. Consequently, connected Miscellaneous Petition is closed.

                                                                         (V.M.V., J) (S.M., J)
                                                                                 29.11.2022

                     Index                  : Yes/No
                     Internet               : Yes / No
                     kj

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

C.M.A.No.3397 of 2021

To

1.The Special District Judge, FAC (To deal with MCOP cases) Motor Accident Claims Tribunal Erode.

2.The Section Officer, VR Section, High Court, Madras.

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

C.M.A.No.3397 of 2021

V.M.VELUMANI, J.

and SUNDER MOHAN,J.

Kj

C.M.A.No.3397 of 2021 and C.M.P.No.19597 of 2021

29.11.2022

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