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Raja vs Arulmurugan
2023 Latest Caselaw 10630 Mad

Citation : 2023 Latest Caselaw 10630 Mad
Judgement Date : 17 August, 2023

Madras High Court
Raja vs Arulmurugan on 17 August, 2023
                                                                             C.M.A.No.3212 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 17.08.2023

                                                      Coram:

                                  THE HONOURABLE MR. JUSTICE P.VELMURUGAN

                                              C.M.A.No.3212 of 2019

                     Raja                                               ... Appellant

                                                           Vs.
                     1. Arulmurugan

                     2. United India Insurance Co., Ltd.
                        Oriental Theatre Complex
                        No.77, Arunachala Asari Street,
                        Salem                                           ... Respondents

                     Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of
                     the Motor Vehicles Act, 1988, to enhance the Award amount in the
                     Judgment and decree dated 09.07.2018 made in M.A.C.T.O.P.No.694 of
                     2011 on the file of the Motor Vehicle Accident Claims Tribunal /
                     Subordinate Judge, Sankari.

                                          For Appellant      : Mr.T.S.Arthanareeswaran

                                          For Respondents : Mr.C.Paranthaman for R2




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                              C.M.A.No.3212 of 2019



                                                 JUDGMENT

The learned counsel for the appellant has given a letter dated

26.07.2023 stating that the parties are willing to settle the matter and

hence, he is withdrawing the appeal as not pressed.

2. In view of the above, this Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs.




                                                                                     17.08.2023

                     ksa-2

                     Index        : Yes / No

Speaking Order : Yes / No Neutral Citation Case : Yes/No

https://www.mhc.tn.gov.in/judis C.M.A.No.3212 of 2019

To

1.The Motor Vehicle Accident Claims Tribunal/ Subordinate Judge, Sankari.

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

https://www.mhc.tn.gov.in/judis C.M.A.No.3212 of 2019

P.VELMURUGAN

ksa-2

C.M.A.No.3212 of 2019

17.08.2023

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

 
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