Thilak vs P.Ramesh
2023 Latest Caselaw 7970 Mad

                                                                                C.R.P.No.1958 of 2014

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 10.07.2023

                                                           CORAM :

                                  THE HONOURABLE MR.JUSTICE V. LAKSHMINARAYANAN

                                                   C.R.P.No.1958 of 2014

                     Thilak                                                             .. Petitioner
                                                               vs

                     1.P.Ramesh

                     2.Royal Sundaram Alliance Insurance Company Limited,
                       No.6 LB Road,
                       Adyar, Chennai – 20                             .. Respondents

                           Petition filed under Section 115 of CPC against the judgment
                     and decree dated 01.04.2014 and made in M.P.No.731/2014 in
                     MCOP No.2315 of 2010 on the file of the Motor Accident Claims
                     Tribunal, Chennai (III Court of Small Cause, Chennai)

                                  For Petitioner           :        Mr.V.Velu

                                                          ORDER

Mr.Velu, learned counsel for the petitioner states that this civil

revision petition itself becomes infructuous since the petitioner has

already availed remedy / received the money from the Tribunal. He

has also made an endorsement to that effect.

In view of above, this petition is dismissed as withdrawn. No

costs.

10.07.2023 Index:Yes/No Neutral Citation:Yes/No ssm

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

C.R.P.No.1958 of 2014

V. LAKSHMINARAYANAN,J.

ssm

To

The Motor Accident Claims Tribunal, Chennai (III Court of Small Cause, Chennai)

C.R.P.No.1958 of 2014

10.07.2023

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