Kumar vs Kesavan Stalin
2022 Latest Caselaw 16344 Mad

                                                                              C.M.A.(MD)No.410 of 2022

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT


                                                   DATED: 13.10.2022

                                                       CORAM:

                                  THE HON'BLE MR.JUSTICE K.MURALI SHANKAR


                                            C.M.A.(MD)No.410 of 2022



                1.Kumar

                2.Dhanalakshmi                                  ... Appellants/Claimants


                                                          Vs.


                1. Kesavan Stalin

                2. United India Insurance Company Limited,
                   Thiruvandram,
                   Kerala State.
                                                     ... Respondents/Respondents

                Prayer : This Civil Miscellaneous Appeal filed under Section 173 of the
                Motor Vehicles Act, to set aside the judgment and decree made in
                M.C.O.P.No.260 of 2014 by the Motor Accidents Claims Tribunal
                (Additional District Court), Pudukottai, dated 06.09.2021 and enhance the
                award amount.

                                  For Appellants         : Mr.D.Venkatesh

                                  For Respondents        : No appearance for R1
                                                          Mr.Karthik for R2


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https://www.mhc.tn.gov.in/judis
                                                                       C.M.A.(MD)No.410 of 2022




                                                                  K.MURALI SHANKAR,J.



                                                                                          csm



                                                 JUDGMENT

The learned counsel appearing for the appellants has circulated a

letter to the Registry, dated 11.10.2022, seeking permission of this Court

to withdraw this appeal and he has also made an endorsement to that

effect.

2. Permission is granted. Accordingly, this Civil Miscellaneous

Appeal is dismissed as withdrawn. No costs.

                                                                      13.10.2022
                Index    :yes/No
                Internet:yes/No
                csm




                                                              C.M.A.(MD)No.410 of 2022

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