The Government Of Tamil Nadu vs A. Ganesan
2023 Latest Caselaw 5427 Mad

                                                             1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     Dated : 05.06.2023
                                                         CORAM:
                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN
                                                CMA.No.182 of 2014
                                                      and
                                                 MP.No.1 of 2014

                     The Government of Tamil Nadu
                     Rep by its Divisional Engineer,
                     Highway Department,
                     Myiladuthurai                                            ... Appellant

                                                            Vs.
                     1. A. Ganesan
                     2. G. Manonmani
                     3. N. Ramalingam
                     4.The Manager,
                       Bajaj Allianz General Insurance Company Ltd.,
                       KMA Complex, 1st floor, 12-G Ram Nagar,
                       Bye-pass Road, Madurai.                                 ... Respondents


                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of the Motor

                     Vehicles Act, 1988, against the judgment and decree dated 14.09.2010

                     made in MCOP.No.236 of 2007 on the file of the Motor Accident Claims

                     Tribunal (The Additional Sub Court ) Myiladuthurai.


                                     For Appellant        : Mr.C.Jayaprakash
                                                           Government Advocate (CS)



https://www.mhc.tn.gov.in/judis
                                                              2

                                         For Respondents   : Died – R1 & R3
                                                            No Appearance for R2
                                                            Mr.S.Arunkumar for R4


                                                           JUDGMENT

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

appearing for the appellant seeks permission of this Court to withdraw the

Appeal and he has also made an endorsement to that effect in the Court

bundle.

2. Recording the submission and endorsement made by the learned

counsel for the appellant, this Civil Miscellaneous Appeal is dismissed as

withdrawn. Consequently, connected miscellaneous petition is closed. No

costs.

05.06.2023

Index : Yes/No Internet : Yes/No Speaking Order/Non-speaking Order gv

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

To

1. The Motor Accident Claims Tribunal (The Additional Sub Court ) Myiladuthurai.

2. The Section Officer, V.R. Section, High Court, Madras.

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

A.A.NAKKIRAN.,J.

gv

CMA.No.182 of 2014 and MP.No.1 of 2014

05.06.2023

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