P.Annadurai vs Manoharan
2023 Latest Caselaw 4566 Mad

                                                                                        CMA.No3146 of 2018



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 20.04.2023

                                                          CORAM

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                C.M.A.No.3146 of 2018
                                                         and
                                                C.M.P.No.23876 of 2018

                     1.P.Annadurai
                     2.Mani @ Malarmani                                          ...Appellants
                                                         Vs
                     Manoharan                                                    ..Respondent

                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of Motor
                     Vehicles Act, 1988, to set aside the Fair and Decreetal Order dated
                     28.08.2018 made in IA.No.167 of 2018 in O.S.No.172 of 2017 on the file
                     of Court of Sessions (Fast Track Mahila) Judge, Namakkal.
                                    For Appellants      : Mr.Vishnuprasad
                                                          for M/s.Sarvabhauman Associates
                                    For Respondent      : Mr.N.Suresh

                                                 JUDGMENT

This Civil Miscellaneous Appeal is filed to set aside the Fair and

Decreetal Order dated 28.08.2018 made in IA.No.167 of 2018 in

O.S.No.172 of 2017 on the file of Court of Sessions (Fast Track Mahila)

Judge, Namakkal.

https://www.mhc.tn.gov.in/judis CMA.No3146 of 2018

2. Heard both sides.

3. The learned counsel appearing for the appellants has submitted that

the prayer sought for in the appeal has become infructuous. He has also

made an endorsement in the case bundle to that effect.

4. In view of the submission and endorsement made by the learned

counsel for the appellants, this Civil Miscellaneous Appeal is dismissed as

infructuous. No costs. Consequently, connected miscellaneous petition is

closed.

                     Index              : Yes/No                                           20.04.2023
                     Internet           : Yes/No
                     gv

https://www.mhc.tn.gov.in/judis CMA.No3146 of 2018

To

.1.The Court of Sessions (Fast Track Mahila ) Judge, Namakkal.

2. The Section Officer, VR Section, High Court, Madras.

https://www.mhc.tn.gov.in/judis CMA.No3146 of 2018

A.A.NAKKIRAN., J.

gv

C.M.A.No.3146 of 2018 and C.M.P.No.23876 of 2018

20.04.2023

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