E.Mahalakshmi vs Natarajan
2023 Latest Caselaw 15870 Mad

Madras High Court

E.Mahalakshmi vs Natarajan on 7 December, 2023

Author: M.Dhandapani

Bench: M.Dhandapani

                                                                              C.M.A.No.4332 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 07.12.2023

                                                          CORAM

                                   THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                                 C.M.A.No.4332 of 2019

                     E.Mahalakshmi                                       ... Appellant

                                                            Vs.

                     1.Natarajan

                     2.The United India Insurance Company Ltd.,
                       Divisional Office,
                       Chander Plaza,
                       1st Floor, No.48,
                       Arcot Road, Saligramam,
                       Chennai – 93.

                     3.V.Santhakumar                                     ... Respondents


                     Prayer:

                                  Civil Miscellaneous Appeal filed under Section 173 of the Motor

                     Vehicles Act, to set aside the judgment and decree dated 25.06.2014

                     made in M.C.O.P.No.1156 of 2010 on the file of the Motor Accidents

                     Claims Tribunal – Cum – V Small Causes Judge, Chennai.


                                      For Appellant    : Ms.J.Deepika
                                                         for M/s.D.Ravichander

                                      For Respondents : R1 and R3 – Died
                                                        Mr.S.Arun Kumar for R2

                     1/2

https://www.mhc.tn.gov.in/judis
                                                                            C.M.A.No.4332 of 2019



                                                                           M.DHANDAPANI,J.
                                                                                       pri

                                                     JUDGMENT

The learned counsel appearing for the appellant submits that

during the pendancy of the appeal, the matter was amicably settled

inbetween the parties and hence, nothing survives for adjudication in

the appeal. The learned counsel further submits that she is not

pressing the appeal and has also made an endorsement to that effect

in the petition.

2.In view of the endorsement made by the learned counsel

appearing for the appellant, this civil miscellaneous appeal is dismissed

as not pressed. No costs.

07.12.2023 pri

Index: Yes/ No Speaking Order: Yes/ No NCC: Yes/ No

To

1.The Motor Accidents Claims Tribunal – Cum – V Small Causes Judge, Chennai.

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

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