The Divisional Manager vs Palanichamy
2022 Latest Caselaw 14811 Mad

                                                                         C.M.A(MD)No.282 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.282 of 2022
                                                      and
                                           C.M.P.(MD).No.2637 of 2022


                     The Divisional Manager,
                     Shri Ram General Insurance Company Limited,
                     Divisional Office,
                     H.A.K.Road Near By ICICI Bank Limited,
                     Chinna Chokkikulam,
                     Madurai 625 002.                      : Appellant / 2nd Respondent

                                                   Vs.

                     1.Palanichamy

                     2.Thiruthanimurugan                                     : Respondents

                     PRAYER:- Civil Miscellaneous Appeal filed under Section 173 of the
                     Motor Vehicles Act, 1988, to set aside the judgment and decree, dated
                     10.06.2019 passed in M.C.O.P.No.659 of 2015 on the file of the Chief
                     Judicial Magistrate/Motor Accident Claims Tribunal of Madurai by allowing
                     the appeal.


                                   For Appellant     : Mr.V.Sakthivel,


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                               C.M.A(MD)No.282 of 2022

                                          For Respondents : Mr.A.Theethar, for R1.


                                                    JUDGMENT

The Civil Miscellaneous Appeal has been preferred challenging the

award passed in M.C.O.P.No.659 of 2015, dated 10.06.2019 on the file of

the Chief Judicial Magistrate/Motor Accident Claims Tribunal of Madurai

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.

05.09.2022

Index : Yes : No Internet : Yes : No das

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.282 of 2022

To

1. The Chief Judicial Magistrate/Motor Accident Claims Tribunal of Madurai.

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.282 of 2022

K.MURALI SHANKAR,J.

das

C.M.A(MD)No.282 of 2022 and C.M.P.(MD).No.2637 of 2022

05.09.2022

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