The Divisional Manager vs S.Prabu
2023 Latest Caselaw 77 Mad

                                                                          C.M.A(MD)No.1078 of 2021

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  Dated : 02.01.2023

                                                      CORAM

                                    THE HONOURABLE MRS.JUSTICE N.MALA

                                            C.M.A(MD)No.1078 of 2021
                                                     and
                                            CMP(MD)No.10894 of 2022

                The Divisional Manager,
                Tamil Nadu State Transport Corporation,
                No.3/137, Salamedu,
                Valudareddy Post,
                Villupuram Taluk – 605 402,
                Villupuram.                                            ... Appellant/Respondent
                                                    Vs
                S.Prabu                                            ...Respondent/Petitioner

                PRAYER :-
                           This Civil Miscellaneous Appeal is filed under Section 173 of Motor
                Vehicles Act, to set aside the award and decree made in M.C.O.P.No.360 of
                2017, dated 04.03.2021 on the file of the Motor Accident Claims
                Tribunal/Additional Sub Court, Kumbakonam.
                                  For Appellant    : Mr.P.Prabhakaran
                                  For R1           : Mr.M.Karunanithi


                                                    JUDGMENT

The Civil Miscellaneous Appeal is filed against the award and decree

made in M.C.O.P.No.360 of 2017, dated 04.03.2021 on the file of the Motor

Accident Claims Tribunal/Additional Sub Court, Kumbakonam. https://www.mhc.tn.gov.in/judis

C.M.A(MD)No.1078 of 2021

2.The learned counsel for the appellant/Transport Corporation submits

that the matter has been settled before the Lok Adalat, which was conducted

on 12.11.2022.

3.In the light of the submission made by the learned counsel for the

appellant/Transport Corporation, nothing survives for further adjudication and

the matter has become infructuous.

4.Accordingly, this Civil Miscellaneous Appeal is dismissed as

infructuous. Consequently, the connected miscellaneous petition is closed.

No costs.

02.01.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No

dss

To

1.The Motor Accident Claims Tribunal/Additional Sub Court, Kumbakonam. .

2.The Record Keeper, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

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

C.M.A(MD)No.1078 of 2021

N.MALA, J

dss

C.M.A(MD)No.1078 of 2021 and CMP(MD)No.10894 of 2022

02.01.2023

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