M/S.Iffco Tokyo General ... vs V.Natarajan
2022 Latest Caselaw 15402 Mad

                                                                         C.M.A(MD)No.819 of 2010

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 15.09.2022

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                              C.M.A(MD)No.819 of 2010
                                                       and
                                                M.P(MD) No.1 of 2010

                     M/s.Iffco Tokyo General Insurance Company Limited,
                     Tulsi Chambers, 3rd Floor,
                     No.195, T.V.Samy Road,
                     (West) R.S.Puram,
                     Coimbatore.                                                ... Appellant
                                                         vs.

                     1.V.Natarajan

                     2.R.Marimuthu

                     (2nd Respondent ex parte in Lower Court and
                     hence, notice may be dispensed with)                     ... Respondents

                     PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
                     Motor Vehicles Act, 1988, to set aside the order dated 15.12.2009 made
                     in M.C.O.P.No.229 of 2007 on the file of the Motor Accidents Claims
                     Tribunal, Chief Judicial Magistrate Court, Karur.


                                     For Appellant       : Mr.V.Sakthivel

                                     For R1              : Mr.N.Shanmugaselvam



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https://www.mhc.tn.gov.in/judis
                                                                           C.M.A(MD)No.819 of 2010


                                                        JUDGMENT

The learned counsel appearing for the appellant seeks permission

of this Court to withdraw this civil miscellaneous appeal and he has also

made an endorsement to that effect.

2.Recording the abovesaid submission and the endorsement so

made, this Civil Miscellaneous Appeal is dismissed as withdrawn.

No costs. Consequently, connected miscellaneous petition is dismissed.

15.09.2022

Index :Yes/No Internet :Yes/No cp

To

1.The Motor Accidents Claims Tribunal, Chief Judicial Magistrate Court, Karur.

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.819 of 2010

A.A.NAKKIRAN,J.

cp

JUDGMENT MADE IN C.M.A(MD)No.819 of 2010

15.09.2022.

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