National Insurance Company Ltd vs U.Manikandan
2023 Latest Caselaw 11564 Mad

                                                                     C.M.A.No.2689 of 2009


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 30.08.2023

                                                   CORAM

                                   THE HON'BLE MRS. JUSTICE R.KALAIMATHI

                                             C.M.A.No.2689 of 2009
                                                     and
                                               M.P.No.1 of 2009


                     National Insurance Company Ltd,
                     157, Karamadai Road,
                     RVR Buildings,
                     Mettupalayam.                                       ... Appellant

                                                       Vs.

                     1. U.Manikandan

                     2. R.Chandran

                     3.A.Katturaja

                     4. R.Rajan

                     5. Tamil Nadu State Transport Corporation,
                        Division I,
                        No.27, Mettupalayam Road,
                        Coimbatore 43.                                ... Respondents




                     Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                C.M.A.No.2689 of 2009


                     PRAYER: Civil Miscellaneous Appeal filed under Section 173 of
                     M.V.Act, against the judgment and decree dated 05.03.2004 in
                     M.C.O.P.No.12 of 2003 on the file of the Motor Accident Claims
                     Tribunal, Sub Court, Uthagamandalam.
                                     For Appellant    : Mr.R.Sunil Kumar

                                     For R1           : Mr. S.Mukunth

                                     For R5           : Mr. A.Sundaravathanam

                                     R2, R3 & R4      : No appearance


                                                   JUDGEMENT

This Civil Miscellaneous Appeal has been filed against the

judgment and decree dated 05.03.2004 passed in M.C.O.P.No.12 of 2003

on the file of the Motor Accident Claims Tribunal, Sub Court,

Uthagamandalam.

2. When the matter is taken up for hearing today, the learned

counsel for the appellant states that as per the award passed by the

Tribunal, a sum of Rs.4,21,572/- was deposited to the credit of

M.C.O.P.No.12 of 2003 before the Tribunal and the same was withdrawn

by the claimants.

https://www.mhc.tn.gov.in/judis C.M.A.No.2689 of 2009

3. In view of the above submission, nothing further survives

for adjudication in this Civil Miscellaneous Appeal. Hence, the Civil

Miscellaneous Appeal is dismissed. There shall be no order as to costs.

Consequently, connected miscellaneous petition is closed.

30.08.2023 mfa Index:Yes/No Speaking Order: Yes/No Neutral Citation: Yes/No

To

Motor Accident Claims Tribunal, Sub Court, Uthagamandalam.

https://www.mhc.tn.gov.in/judis C.M.A.No.2689 of 2009

R.KALAIMATHI,J.,

mfa

C.M.A.No.2689 of 2009 and M.P.No.1 of 2009

30.08.2023

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