Branch Manager vs S.Selvi
2023 Latest Caselaw 5877 Mad

                                                                                     CMA.No.3110 of 2014



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 09.06.2023

                                                           CORAM

                                    THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                   C.M.A.No.3110 of 2014
                                                           and
                                                     MP.No.1 of 2014

                     Branch Manager
                     Royal Sundaram Alliance Insurance Company Ltd.,
                     4A, 4th Floor, Tirumalai Towers,
                     Avinasi Road, Kovai – 18.                                    ...Appellant

                                                    Vs
                     1.S.Selvi
                     2.S. Arunkumar
                     3.S. Anandakumar
                     4.R. Rajendiran
                     5.R. Thangamma                                             ..Respondents

                     Prayer: Civil Miscellaneous Appeal filed under Section 173 of Motor

                     Vehicles Act, 1988, to set aside the Order dated 11.10.2013 made in

                     MCOP.No.119 of 2012, on the file of the Motor Accident Claims Tribunal

                     (Sub Court) Perundurai.

                                  For Appellant    : Mr.K.Vinod
                                  For Respondents : R1 to R3 - Notice dispensed with on 31.10.2014
                                                     R4 & R5 - No appearance


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                    CMA.No.3110 of 2014




                                                  JUDGMENT

This Civil Miscellaneous Appeal is filed to set aside the Order

dated 11.10.2013 made in MCOP.No.119 of 2012, on the file of the Motor

Accident Claims Tribunal (Sub Court) Perundurai.

2. The learned counsel for the appellant has submitted that this

Court in CMA.No.1636 of 2019 filed by the claimants in the similar

MCOP.No.119 of 2012 has allowed the appeal in part on 06.03.2019 and

hence this connected appeal has become infructuous.

3. In view of the above submission made by the learned

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

infructuous. No costs. Consequently, connected miscellaneous petition is

closed.

                     Index        : Yes/No                                         09.06.2023
                     Internet     : Yes/No
                     gv

https://www.mhc.tn.gov.in/judis CMA.No.3110 of 2014

To

1. The Motor Accident Claims Tribunal (Sub Court) Perundurai.

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

https://www.mhc.tn.gov.in/judis CMA.No.3110 of 2014

A.A.NAKKIRAN., J.

gv

C.M.A.No.3110 of 2014 and MP.No.1 of 2014

09.06.2023

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