The Tamil Nadu State Transport vs R.Latha
2022 Latest Caselaw 15002 Mad

                                                                     CMP(MD)No.648 of 2019

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 07.09.2022

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                            C.M.P.(MD)No.648 of 2019
                                                      in
                                           CMA(MD)No.SR1481 of 2019

                     The Tamil Nadu State Transport
                       Corporation (Madurai) Limited,
                     Rep. through its
                     The Managing Director,
                     Bye Pass Road, Madurai 625 020.                 : Petitioner/Appellant

                                                  Vs.

                     1.R.Latha
                     2.R.Vignesh
                     3.R.Yogesh
                     4.R.naveen
                     5.Pitchaiyammal                                           : Respondents


                     PRAYER in C.M.P.(MD)No.648 of 2019: Civil Miscellaneous Petition is
                     filed under Section 173(1) Motor Vehicles Act, to condone the delay of 384
                     days in filing the above Civil Miscellaneous Appeal against the judgment
                     and decree, dated 31.08.217 passed in M.C.O.P.No.197/2016 on the file of
                     the Motor Accident Claims Tribunal (V Additional District Judge) Madurai.



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                                                                        CMP(MD)No.648 of 2019


                     PRAYER in CMA(MD)No.SR1481 of 2018: Civil Miscellaneous Appeal is
                     filed under Section 173 Motor Vehicles Act, 1988, to set aside the judgment
                     and decree in M.C.O.P.No.197 of 2016, dated 31.08.2017 on the file of the
                     Motor Accident Claims Tribunal (V Additional District Judge) Madurai.


                                  For Petitioner     : Mr.K.Sudalaiyandi,
                                  For Respondents    : No Appearance.


                                                       ORDER

When the matter is taken up for hearing today (i.e, on

07.09.2022), the learned counsel for the petitioner would submit that the

matter was settled before the Lok Adalat organized by the District Legal

Services Authority, Madurai.

2. Recording the same, this Civil Miscellaneous Petition is

dismissed as infructuous. Consequently, Civil Miscellaneous Appeal is

rejected at the SR stage itself. No costs.

07.09.2022

das

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

CMP(MD)No.648 of 2019

To

1. Motor Accident Claims Tribunal (V Additional District Judge) Madurai.

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

CMP(MD)No.648 of 2019

K.MURALI SHANKAR.J.,

das

C.M.P.(MD)No.648 of 2019 in CMA(MD)No.SR1481 of 2019

07.09.2022

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