K.Rajasekaran (Died) vs R.Palanikumar
2022 Latest Caselaw 16417 Mad

                                                                                   C.M.A(MD)No.239 of 2013


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      Dated : 14.10.2022

                                                           CORAM

                                       THE HONOURABLE MRS.JUSTICE R.THARANI

                                                  C.M.A(MD)No.239 of 2013
                                                           and
                                             M.P.(MD)Nos.1 of 2013 and 1 of 2015

                    K.Rajasekaran (Died)
                    K.Ponnammal                                                  ... Appellant

                                                              Vs.

                    1.R.Palanikumar

                    2.National Insurance Company Limited,
                      Represented by its Branch Manager,
                      Dindigul.

                    3.P.Rajkumari

                    4.M/s.Oriental Insurance Company Limited,
                      Represented by its Branch Manager,
                      G.H.Road,
                      Theni.                                               ... Respondents

                    PRAYER :-
                                  This Civil Miscellaneous Appeal is filed under Section 173 of Motor
                    Vehicle Act 1988, against the fair and decreetal order, dated 29.08.2005 in
                    MCOP.No.851 of 2002 on the file of the Motor Accidents Claims Tribunal
                    (Principal District Judge), Dindigul.


                    1/4

https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A(MD)No.239 of 2013


                                      For Appellant          : Mr.P.Muthuvijayapandian
                                      For R1                 : Mr.V.Venkataswamy
                                      For R2                 : Ms.P.Malini
                                      For R3                 : No Appearance
                                      For R4                 : Mr.C.Jawahar Ravindran

                                                        JUDGMENT

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

appellant stated that connected cases in C.R.P(NPD)(MD)No.1821 of 2007

and CMA(MD)Nos.500 and 1646 of 2007 were disposed of by this Court on

the ground that the policy is an Act only. In the above circumstances, there is

nothing survives for adjudication in this matter and he has also made an

endorsement to that effect.

2.Recording the above said submission and the endorsement made by

the learned counsel for the appellant, this Civil Miscellaneous Appeal is

dismissed as infructuous. Consequently, connected miscellaneous petitions

are closed. No costs.

14.10.2022 Index: Yes / No Internet : Yes / No vsd

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.239 of 2013

To

1.The Motor Accidents Claims Tribunal (Principal District Judge), Dindigul.

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.239 of 2013

R.THARANI, J.

vsd

C.M.A(MD)No.239 of 2013 and M.P.(MD)Nos.1 of 2013 and 1 of 2015

14.10.2022

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