E. Raghul vs The Managing Director
2023 Latest Caselaw 6009 Mad

                                                          1                     C.M.A.No.1745 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 12.06.2023

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                               C.M.A.No.1745 of 2018


                   E. Raghul,                                                          ...Appellant

                                                         Versus

                   The Managing Director,
                   Tamil Nadu State Transport Corporation Ltd.,
                   (Kancheepuram Division), Villupuram.                               ..Respondent


                   Prayer: Civil Miscellaneous Appeal is filed against the Judgment and

                   Decree in MACTOP No.797 of 2017 dated 13.02.2018 on the file of the

                   Principal Spl. Judge, Motor Accident Claims Tribunal (Court of Small

                   Causes) Chennai.

                                    For Appellant             : Mr. M. Swamikannu

                                    For Respondent            : No Appearance

                                                              *****




https://www.mhc.tn.gov.in/judis
                                                              1
                                                          2                    C.M.A.No.1745 of 2018

                                                      JUDGMENT

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

for the appellant would submit that in the appeal filed by the Transport

Corporation in C.M.A. No.1229 of 2021, this Court by Judgment dated

26.03.2021 confirmed the award of the Tribunal dated 13.02.2018 made in

MACTOP No.797 of 2017 and dismissed the aforesaid appeal. Hence,

nothing survives for adjudication in this present appeal and the Civil

Miscellaneous Petition may be dismissed.

2. In view of the above, this Civil Miscellaneous Appeal is dismissed.

No Costs.

12.06.2023

Lbm

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

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

To

1.The Principal Spl. Judge, The Motor Accident Claims Tribunal (Court of Small Causes) Chennai.

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

A.A.NAKKIRAN, J.

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

Lbm

C.M.A.No.1745 of 2018

12.06.2023

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