N.Sarala vs The Tamil Nadu State Transport ...
2022 Latest Caselaw 15525 Mad

                                                                              C.M.A.No.3137 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 19.09.2022

                                                        CORAM

                                      THE HONOURABLE Ms.JUSTICE P.T.ASHA

                                                  C.M.A.No.3137 of 2014


                     1.N.Sarala
                     2.M.Natarajan                                                .. Appellants

                                                            -Vs.-

                     1.The Tamil Nadu State Transport Corporation,
                     (Kum) Ltd., rep by its Managing Director,
                     Kumbakonam, 612 001.

                     2.C.N.Vijayaraghavan

                     3.Future General India Insurance Co. Limited,
                     First Floor, North Wing,
                     Karumuthu Nilayam,
                     192, Anna Salai,
                     Chennai-3.                                                   .. Respondents

                     PRAYER: Civil Miscellaneous Appeal is filed under Section 173 of Motor
                     Vehicles      Act,   1988,   against   the     Order   and   Decree   made    in
                     M.C.O.P.No.1992 of 2010 dated 8th day of April 2014 on the file of the
                     Motor Accident Claims Tribunal, Chief Judge Small Causes Court, Chennai.



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https://www.mhc.tn.gov.in/judis
                                                                                C.M.A.No.3137 of 2014

                                        For Appellants  : Mrs.A.S.Sagaya Selvi
                                        For Respondents : Mr.D.Venkatachalam[R1]

                                                          JUDGMENT

This Civil Miscellaneous Appeal is filed against the Order and Decree

made in M.C.O.P.No.1992 of 2010 dated 08.04.2014 on the file of the

Motor Accident Claims Tribunal, Chief Judge Small Causes Court, Chennai.

2. In view of the order passed by this Court in C.M.A.No.3467 of

2014 dated 19.12.2014, nothing survives for consideration in this civil

miscellaneous appeal since the enhancement has already been granted in the

said appeal. Therefore, this Civil Miscellaneous Appeal is closed. It is also

informed that the award amount has already been withdrawn by the

claimants. No costs.

19.09.2022

srn

https://www.mhc.tn.gov.in/judis C.M.A.No.3137 of 2014

To The Motor Accident Claims Tribunal, Chief Judge Small Causes Court, Chennai.

P.T.ASHA, J.,

srn

https://www.mhc.tn.gov.in/judis C.M.A.No.3137 of 2014

C.M.A.No.3137 of 2014

19.09.2022

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