Amuthapriya vs M/S.Patel Engineering Company ...
2023 Latest Caselaw 11013 Mad

                                                                      C.M.A(MD)No.15 of 2016

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATE : 22.08.2023

                                                     CORAM

                            THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                            C.M.A(MD)No.15 of 2016

                     1.Amuthapriya

                     2.Minor.Athithya

                     3.Minor.Yugan @ Abishek

                     4.Raja Arulappan

                     5.Jeyarathinam                             : Appellants / Claimants

                     Minors/appellants 2 and 3 are
                     represented through their mother and
                     next friend/first appellant)

                                                   Vs.

                     1.M/s.Patel Engineering Company Limited,
                       Rep.through its Director,
                       Opp.Devapuri Complex, Jemgandhi Road,
                       Mutthal, Bahalghat District,
                       Karnataka State.

                     2.The Divisional Manager,
                       New Indian Assurance Co.,
                       161 A, East Veli Street,
                       Madurai.                                 : Respondents/Respondents

                     PRAYER:- Civil Miscellaneous Appeal filed under Section 173 of the
                     Motor Vehicles Act, 1988, against the fair and decreetal order, dated

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                             C.M.A(MD)No.15 of 2016

                     23.12.2014 made in M.C.O.P.No.990 of 2008 on the file of the District and
                     Sessions Judge (Communal Clashes Court) Motor Accident Claims
                     Tribunal, Madurai.


                                       For Appellant     : Mr.A.Liaket Ali

                                       For Respondents : Mr.J.S.Murali, for R2.

                                                         : No Appearance, for R1.


                                                   JUDGMENT

The Civil Miscellaneous Appeal is directed against the fair and

decreetal order, dated 23.12.2014 made in M.C.O.P.No.990 of 2008 on the

file of the District and Sessions Judge (Communal Clashes Court) Motor

Accident Claims Tribunal, Madurai.

2. The learned counsel for the appellants sent a letter dated

07.08.2023 to the Registry along with Death Certificates of the appellants

1, 4 and 5, whereunder, he sought permission of this Court to withdraw the

above Civil Miscellaneous Appeal. Accordingly, the matter is listed today

under the caption "for withdrawal".

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.15 of 2016

3. In view of the above, the Civil Miscellaneous Appeal is dismissed

as withdrawn. No costs.

                                                                                    22.08.2023


                     NCC      : Yes / No
                     Index : Yes / No
                     Internet : Yes / No
                     das


                     To

1.The District and Sessions Judge (Communal Clashes Court) Motor Accident Claims Tribunal, Madurai.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A(MD)No.15 of 2016

K.MURALI SHANKAR,J.

das

C.M.A(MD)No.15 of 2016

22.08.2023

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