The Manager vs Balakrishnan
2022 Latest Caselaw 15528 Mad

                                                                    CMP(MD)No.4043 of 2022

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 19.09.2022

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                           C.M.P.(MD)No.4043 of 2022
                                                     in
                                          CMA(MD)No.SR21796 of 2022

                     The Manager,
                     Shriram General Insurance Company Limited,
                     First Floor, Plot No.5,
                     Ramachandran Street,
                     Saravanan Nagar, Seevaram,
                     Perungudi, Chennai - 600 096.                       : Petitioner

                                                  Vs.

                     1.Balakrishnan
                     2.P.Sureshkumar                                        : Respondents

                     PRAYER in C.M.P.(MD)No.4043 of 2018: Civil Miscellaneous Petition is
                     filed under Section 173(1) Motor Vehicles Act, to condone the delay of 805
                     days in preferring the above Civil Miscellaneous Appeal in CMA(MD)
                     No.SR21796 of 2022 as against the judgment and decree, dated 24.01.2018
                     passed in M.C.O.P.No.36 of 2017 on the file of the Special District
                     Judge/Motor Accident Claims Tribunal, Thanjavur.


                     PRAYER in CMA(MD)No.SR21796 of 2022: Civil Miscellaneous Appeal
                     is filed under Section 173 Motor Vehicles Act, 1988, to set aside the
                     judgment and decree, dated 24.01.2018 passed in M.C.O.P.No.36 of 2017
https://www.mhc.tn.gov.in/judis


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                                                                          CMP(MD)No.4043 of 2022

                     on the file of the Special District Judge/Motor Accident Claims Tribunal,
                     Thanjavur.


                                  For Petitioner      : Mr.V.Sakthivel,
                                  For Respondents     : No Appearance


                                                        ORDER

The Civil Miscellaneous Petition has been filed to condone the

delay of 805 days in filing the Civil Miscellaneous Appeal in

CMA(MD).No.SR21796 of 2022.

2.When the matter is taken up for hearing today, (i.e.,19.09.2022),

the learned counsel for the petitioner seeks permission of this Court to

withdraw this petition and he has also sent a letter, dated 30.08.2022, to the

Registry in this regard.

3. In view of the above, this Civil Miscellaneous Petition is

dismissed as withdrawn. Consequently, Civil Miscellaneous Appeal is

rejected at the SR stage itself. No costs

19.09.2022

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

CMP(MD)No.4043 of 2022

To

1.The Special District Judge/Motor Accident Claims Tribunal, Thanjavur.

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

CMP(MD)No.4043 of 2022

K.MURALI SHANKAR.J.,

das

C.M.P.(MD)No.4043 of 2022 in CMA(MD)No.SR21796 of 2022

19.09.2022

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