Ruby vs R. Venkatesan
2023 Latest Caselaw 11471 Mad

                                                                               CMA srNo. 83922 / 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 29.08.2023

                                                      CORAM :

                                  THE HONOURABLE MR. JUSTICE SUNDER MOHAN

                                             C.M.P. No. 17475 of 2021
                                                        in
                                            C.M.A. No. SR83922 of 2021
                     1.Ruby
                     2.Minor Anishkumar
                     3.Minor Abeshkumar
                     (Minor petitioners / appellants are represented
                     by their natural guardian / next friend mother
                     1st petitioner / appellant Ruby)         ... Petitioners / Appellants

                                                        Versus

                     1.R. Venkatesan

                     2.The Regional Manager,
                       Reliance General Insurance Company Ltd.,
                       Represented by its
                       Duly Constituted Attorney(s) Corporate office,
                       No. 570, Naigaum Cross Road,
                       Wadala, West Mumbai – 31.               ... Respondents

                     PRAYER in C.M.P.No.17475 of 2021: Civil Miscellaneous Petition filed
                     under Section 173(1) of the Motor Vehicles Act, 1988 to condone the
                     delay of 52 days in filing the above appeal against the Judgment and
                     decree dated 30.08.2019 made in M.C.O.P. No. 193 of 2014 on the file
                     of the Motor Accident Claims Tribunal, (I Additional District and

https://www.mhc.tn.gov.in/judis
                     1/5
                                                                                 CMA srNo. 83922 / 2021

                     Sessions Judge) Vellore.


                     PRAYER in C.M.A. No. SR83922 of 2021: Civil Miscellaneous Appeal
                     filed under Section 173 of the Motor Vehicles Act, 1988 to enhance the
                     award passed in Judgment and decree dated 30.08.2019 made in
                     M.C.O.P. No. 193 of 2014 on the file of the Motor Accident Claims
                     Tribunal, (I Additional District and Sessions Judge) Vellore.

                                  For Appellants          : Mr. C. Prabakaran.

                                  For Respondents        : R1 – not ready.

                                                   R2 – left.


                                             ORDER

The learned counsel for the petitioners / appellants seeks

permission of this Court to withdraw this petition and has made an

endorsement to that effect.

2.Accordingly, this Civil Miscellaneous Petition is dismissed as

withdrawn. No costs. Consequently, this Civil Miscellaneous Appeal is

closed at the SR stage itself.

29.08.2023 ay Index: Yes/No https://www.mhc.tn.gov.in/judis

CMA srNo. 83922 / 2021

Speaking Order / Non-Speaking Order Neutral Citation: Yes / No

To

1. The Motor Accident Claims Tribunal, I Additional District and Sessions Judge, Vellore.

2. The Section Officer, V.R. Section, High Court of Madras, Chennai.

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

CMA srNo. 83922 / 2021

SUNDER MOHAN, J

ay

C.M.P. No. 17475 of 2021 in C.M.A. No. SR83922 of 2021

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

CMA srNo. 83922 / 2021

Dated: 29.08.2023

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