A. Elankodi vs Metropolitan Transport ...
2023 Latest Caselaw 5807 Mad

                                                   1                     CMA.No. 684 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 08.06.2023

                                                    CORAM:

                                    THE HONOURABLE MRS. JUSTICE N.MALA

                                              C.M.A.No. 684 of 2022


                    1. A. Elankodi
                    2. A. Hariharan (Minor)
                    3. A. Sasidharan (Minor)
                     [2 and 3 Petitioners are minor Sons of the
                     deceased, represented by their mother and
                      next friend of 1st petitioner]

                    4. Komaleswari                                             ...Appellants


                                                       Versus

                    Metropolitan Transport Corporation Limited
                    Represented by its Managing Director
                    Pallavan House,
                    Anna Salai, Chennai - 2.                                    Respondent


                          Civil Miscellaneous Appeal is filed under Section 173 of the Motor
                    Vehicles Act, 1988, against the judgment and decree dated 27.06.2014
                    made in MCOP.No.1519 of 2009 on the file of Motor Accident Claims
                    Tribunal, Special Sub Judge-I, Chennai.




https://www.mhc.tn.gov.in/judis
                                                      2                       CMA.No. 684 of 2022




                              For Appellants          :      Mr. S. Ravi Kumar

                              For Respondent          :       Mr. S.S. Swaminathan
                                                          -----

                                                     JUDGMENT

Today, when the matter is taken up for hearing, the learned counsel

for the appellants submitted that he seeks permission of this Court to

withdraw this Appeal and he has also made an endorsement to that effect.

2. In view of the above submission as well as the endorsement made

by the learned counsel for the appellants, the present Civil Miscellaneous

Appeal is dismissed as withdrawn.

08.06.2023

Index : Yes / No Speaking Order : Yes/ No Neutral Citation : Yes/No msm To

1. The Special Sub Judge-I, Motor Accident Claims Tribunal, Chennai.2.

2. The Section Officer, V.R. Section, https://www.mhc.tn.gov.in/judis

High Court of Madras, Chennai-600 104.

N. MALA, J

msm

C.M.A.No. 684 of 2022

08.06.2023

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