Veerammal vs R. Prabakaran
2023 Latest Caselaw 6010 Mad

                                                       1                    C.M.A.No.3208 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 12.06.2023

                                                      CORAM

                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                               C.M.A.No.3208 of 2019

                   1. Veerammal,
                   2. Uma Maheswari                                               ...Appellants

                                                       Versus
                   1.R. Prabakaran,
                   2. G. Gopal

                   3.National Insurance Company Ltd.,
                     No.751, Anna Salai, Chennai.

                   4.United India Insurance Company Ltd.,
                     Chander Plaza,
                     1st Floor, No.48, Arcot Road,
                     Saligramam, Chennai - 93.                                  ...Respondents

                   Prayer: Civil Miscellaneous Appeal is filed against the Judgment and

                   Decree in MCOP No.3943 of 2007 dated 05.12.2017 on the file of the

                   Motor Accident Claims Tribunal and Chief Small Causes Court, Chennai.

                                    For Appellants         : Mr. M.L. Ramesh

                                    For Respondents        : Mr. V. Ramana Reddy for R2.
                                                             M/s. N.B. Sureka for R3.
                                                             No Appearance for R4.
                                                           *****


https://www.mhc.tn.gov.in/judis
                                                           1
                                                         2                     C.M.A.No.3208 of 2019

                                                      JUDGMENT

The learned counsel for the appellants seeks permission of this Court

to withdraw this Civil Miscellaneous Appeal and has also made an

endorsement in the Appeal to that effect.

2. In view of the submission and endorsement made by the learned

counsel for the Appellants, the Civil Miscellaneous Appeal is dismissed as

withdrawn. Consequently, the connected miscellaneous petition is also

dismissed if any. 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 Motor Accident Claims Tribunal and Chief Small Causes Court, Chennai.

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

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

A.A.NAKKIRAN, J.

Lbm

C.M.A.No.3208 of 2019

12.06.2023

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