Shriram General Insurance ... vs D.Jackeesan
2022 Latest Caselaw 14806 Mad

                                                                     C.M.A(MD)No.131 of 2022

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATE : 05.09.2022

                                                    CORAM

                             THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                           C.M.A(MD)No.131 of 2022
                                                     and
                                          C.M.P.(MD).No.1228 of 2022

                     Shriram General Insurance Company Limited,
                     E-8, RIICO Industrial Area,
                     Sitapura, Jaipur, Rajastan - 302022.
                     Rep.by the Branch Manager,
                     Tirunelveli Office at II Floor,
                     25B2/15, SRC Comlex,
                     North Block, SN High Road,
                     Tirunelveli - 627 001.                         : Appellant

                                                  Vs.

                     1.D.Jackeesan

                     2.K.Kannan

                     3.S.Tharmalingam                              : Respondents

                     PRAYER:- Civil Miscellaneous Appeal filed under Section 173 of the
                     Motor Vehicles Act, 1988, to set aside the judgment and decree, dated
                     21.09.2021 passed in M.C.O.P.No.92 of 2018 on the file of the Motor
                     Accident Claims Tribunal, Nagercoil/II Additional Subordinate Judge of
                     Nagercoil.



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A(MD)No.131 of 2022

                                          For Appellant      : Mr.V.Sakthivel,
                                          For Respondents : Mr.P.T.Ramesh Raja, for R1.

                                                            : No Appearance, for R2 & R3.

                                                    JUDGMENT

The Civil Miscellaneous Appeal has been preferred challenging the

award passed in M.C.O.P.No.92 of 2018, dated 21.09.2021 on the file of the

Motor Accident Claims Tribunal, Nagercoil/II Additional Subordinate Judge

of Nagercoil.

2. Letter has been addressed by the learned counsel for the appellant

dated 30.08.2022 to the Registrar (Judicial) of this Court, seeking

permission of this Court to withdraw this Civil Miscellaneous Appeal. In

view of the same, this matter is listed today under caption 'for withdrawal'.

3. Recording the same, this Civil Miscellaneous Appeal is dismissed

as withdrawn. No costs. Consequently, connected Miscellaneous Petition is

closed.

das 05.09.2022

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.131 of 2022

To

1. The Motor Accident Claims Tribunal, Nagercoil/ II Additional Subordinate Judge of Nagercoil.

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

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.131 of 2022

K.MURALI SHANKAR,J.

das

C.M.A(MD)No.131 of 2022 and C.M.P.(MD).No.1228 of 2022

05.09.2022

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