P.N.Muralidharan vs M.K.Sathyanarayanan
2023 Latest Caselaw 1397 Mad

                                                                                   C.M.A.No.2319 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 03.02.2023

                                                       CORAM :
                       THE HONOURABLE MR. JUSTICE J.SATHYA NARAYANA PRASAD

                                           C.M.A.No.2319 of 2013

                    P.N.Muralidharan                                  ... Petitioner

                                                           Vs.

                    1.M.K.Sathyanarayanan

                    2.The United India Insurance Co. Ltd.,
                      formerly at 38, Anna Salai, Chennai – 2;
                      but now at 134, Greames Road,
                      Chennai – 600 006.                       … Respondents

                              This Civil Miscellaneous Appeal is filed under Section 173 of Motor
                    Vehicles Act, 1988, against the fair and decretal order dated 16.12.2009
                    made in M.C.O.P.No.488 of 2005 on the file of the Motor Accidents Claims
                    Tribunal (VI Judge, Court of Small Causes) at Chennai.



                              For Petitioner   :      Ramya V.Rao

                              For Respondent 1 :      Exparte

                              For Respondent 2 :      No Appearance




                    Page No.1 of 5

https://www.mhc.tn.gov.in/judis
                                                                                  C.M.A.No.2319 of 2013




                                          JUDGMENT

When the matter was taken up for hearing, the learned counsel for the

appellant sought permission of this Court to withdraw the present civil

miscellaneous appeal and he has also made an endorsement to that effect in

the case bundle.

2. In view of the above submission coupled with an endorsement made

by the learned counsel for the appellant, this Civil Miscellaneous Appeal is

dismissed as withdrawn. No costs.

                                                                                     03.02.2023


                    vm
                    Index      :          Yes/No
                    Speaking Order        :    Yes/No

https://www.mhc.tn.gov.in/judis C.M.A.No.2319 of 2013

To:

1.Motor Accidents Claims Tribunal, (VI Judge, Court of Small Causes), Chennai.

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

https://www.mhc.tn.gov.in/judis C.M.A.No.2319 of 2013

J.SATHYA NARAYANA PRASAD,J.

vm

C.M.A.No.2319 of 2013

https://www.mhc.tn.gov.in/judis C.M.A.No.2319 of 2013

03.02.2023

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