National Insurance Company ... vs Velusamy
2022 Latest Caselaw 16416 Mad

                                                                                   C.M.A(MD)No.948 of 2022


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       Dated : 14.10.2022

                                                           CORAM

                                       THE HONOURABLE MRS.JUSTICE R.THARANI

                                                  C.M.A(MD)No.948 of 2022
                                                            and
                                                  C.M.P.(MD)No.9381 of 2022

                    National Insurance Company Limited,
                    Cantonment,
                    Trichy                                                       ... Appellant

                                                              Vs.
                    1.Velusamy
                    2.Kamalam (Died)
                    3.Selvi
                    4.Thunaivan Bus Service,
                      Cantonment,
                      Trichy.                                                    ... Respondents

                    (R1 and R3 are the LRs of the deceased R2 as per order, dated 02.07.2018 in
                    C.M.P(MD)No.6298 of 2005 in C.M.A(MD)SR.No.28314 of 2005 by JNBJ)

                    PRAYER :-
                                  This Civil Miscellaneous Appeal is filed under Section 173 of Motor
                    Vehicle Act 1988, against the judgment and decree, dated 11.03.2005 made in
                    MCOP.No.2407 of 2003 on the file of the Motor Accident Claims Tribunal
                    (III Additional Subordinate Judge) at Tiruchirapalli.


                                       For Appellant          : Mr.N.Murugesan


                    1/3

https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A(MD)No.948 of 2022


                                                        JUDGMENT

When the matter was taken up for hearing, the learned counsel for the

appellant stated that the award amount is very low and there is nothing to

proceed with the appeal, any further.

2.Recording the above said submission made by the learned counsel

for the appellant, this Civil Miscellaneous Appeal is dismissed in the

admission stage itself. No costs. Consequently, the connected Miscellaneous

Petition is closed.

14.10.2022

Index: Yes / No Internet : Yes / No vsd

To

1.The Motor Accident Claims Tribunal (III Additional Subordinate Judge), Tiruchirapalli.

2.The Record Keeper, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.948 of 2022

R.THARANI, J.

vsd

C.M.A(MD)No.948 of 2022 and C.M.P.(MD)No.9381 of 2022

14.10.2022

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