National Insurance Company ... vs K. Gunasekaran
2023 Latest Caselaw 1477 Mad

                                                                                  C.M.A.No.964 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED:07.02.2023

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

                                              C.M.A.No.964 of 2017
                                         and CMP.Nos.20697 & 20698 of 2016

                    National Insurance Company Limited
                    Divisional Office – 1,
                    L.R.N.Complex Saradha College Road,
                    Salem 636 007.                                                    … Appellant

                                                          Vs.

                    1. K. Gunasekaran
                    2. Karuppannan                                                 … Respondents


                              This Civil Miscellaneous Appeal is filed under Section 173 of Motor
                    Vehicles Act, 1988, to set aside the judgment and decree dated 12.12.2013
                    made in M.C.O.P.No.134 of 2006 on the file of the Motor Accident Claims
                    Tribunal, (I Additional Sub Ordinate Judge, Salem).


                              For Appellant         : Mr.K.Padmanabhan

                              For Respondents      : M/s.J.Prithivi for R1

                                                     R2 set exparte before the lower Court




                    Page No.1 of 3

https://www.mhc.tn.gov.in/judis
                                                                                C.M.A.No.964 of 2017

                                                  JUDGMENT

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

appellant seeks permission of this Court to withdraw this Civil Miscellaneous

Appeal and also made an endorsement to that effect in the Court bundle.

2. Recording the submission made by the learned counsel for the

appellant and also in view of the endorsement made in the Court bundle, this

Civil Miscellaneous Appeal is dismissed as withdrawn. No costs.

Consequently connected miscellaneous petitions are also closed.

                                                                                      07.02.2023

                    dpq
                    Index                :    Yes/No
                    Speaking Order       :    Yes/No


                    To

1. The learned I Additional Subordinate Judge, Salem.

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

https://www.mhc.tn.gov.in/judis C.M.A.No.964 of 2017

J. SATHYA NARAYANA PRASAD, J.

dpq

C.M.A.No.964 of 2017

07.02.2023

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