Tamil Nadu State Transport vs Varalakshmi
2023 Latest Caselaw 4914 Mad

                                                                           C.R.P.Sr.No.48702 of 2023
                                                                          and C.M.P.No.8396 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 27.4.2023

                                                   CORAM:

                                   THE HONOURABLE DR.JUSTICE D.NAGARJUN

                                            C.R.P.Sr.No.48702 of 2023
                                                      and
                                             C.M.P.No.8396 of 2023

                Tamil Nadu State Transport
                 Corporation (Coimbatore) Ltd.,
                Rep.by its Managing Director,
                Coimbatore.                                                    . . . Petitioner


                                                     Versus
                1.Varalakshmi
                2.A.Vinodhan
                3.The Manging Director,
                  Tamil Nadu State Transport Corporation
                    Salem Division,
                  Salem.                                                    . . . Respondents

                Prayer in C.M.P.No.8396 of 2023 : Civil Miscellaneous Petition filed under
                under Article 227 of Constitution of India r/w Section 151 C.P.C. to grant leave
                to file the above C.R.P.Sr.No.48702 of 2023 on 10.04.2023 as the third party
                petitioner is aggrieved and has every locus standi to maintain the above Civil
                Revision Petition.




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                                                                               C.R.P.Sr.No.48702 of 2023
                                                                              and C.M.P.No.8396 of 2023

                Prayer in C.R.P.Sr.No.48702 of 2023 : Civil Revision Petition filed under
                Article 227 of Constitution of India to set aside the docket order of attachment
                made in E.P.No.15 of 2023 in M.C.O.P.No.28 of 2022 passed by the Motor
                Accident Claims Tribunal, Subordinate Court, Mettupalayam passed on
                23.03.2023 and allow this revision petition.


                                  For Petitioner   :      Mr.S.Gunasekar


                                                       ORDER

Civil Miscellaneous Petition filed to grant leave to file

C.R.P.Sr.No.48702 of 2023 on 10.04.2023 as the third party petitioner is

aggrieved and has every locus standi to maintain the above Civil Revision

Petition.

2. Civil Revision Petition is filed aggrieved by the order of attachment

passed in E.P.No.15 of 2023 in M.C.O.P.No.28 of 2022 pending on the file of

the Motor Accident Claims Tribunal, Subordinate Court, Mettupalayam, dated

23.03.2023.

3. When the matter is taken up for hearing, today, Mr. S.Gunasekar,

leaned counsel for the petitioner reported that the respondents 2 and 3

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herein/judgment debtors have paid the claim amount, thereby causes does not

survive.

4. In view of the same, this Civil Miscellaneous Petition is dismissed as

infructuous. Consequently, Civil Revision Petition is closed at the S.R.stage

itself.

27.4.2023

Index: Yes/No Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No ms

To

The Judge, Motor Accident Claims Tribunal, Subordinate Court, Mettupalayam.

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DR.D.NAGARJUN, J., ms

C.R.P.Sr.No.48702 of 2023 and C.M.P.No.8396 of 2023

27.4.2023

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