The Superintendent Of Police vs Rani
2023 Latest Caselaw 6245 Mad

                                                                                    C.M.A.No.4592 of 2019



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 14.06.2023

                                                          CORAM:

                                   THE HONOURABLE MR.JUSTICE K.RAJASEKAR


                                                C.M.A.No.4592 of 2019
                                      and C.M.P.Nos.3799 of 2020 and 26061 of 2019


                   The Superintendent of Police,
                   Superintendent Office, Collectorate Post,
                   Salem Main Road, Dharmapuri-5.                   ... Appellant

                                                           Vs.
                  1. Rani
                  2. Kumar
                  3. Arivalagan

                  4.T.Gopinath                                   ... Respondents

                  Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of the
                  Motor Vehicles Act, 1988, against the Award and Decree made in
                  M.C.O.P.No.298 of 2016, dated 25.02.2019 on the file of the Motor
                  Accidents Claims Tribunal, (Spl. District Judge), Dharmapuri.


                                          For Appellant     :    Mr.C.Jayaprakash
                                          For Respondents :      Government Advocate(Civil Suits)


                  1/4


https://www.mhc.tn.gov.in/judis
                                                                                C.M.A.No.4592 of 2019



                                                  JUDGMENT

Learned counsel for the appellant submitted that the appellant is

withdrawing the appeal.

2. Learned counsel for the respondent has opposed the same stating

that since the appeal is admitted and respondent was also heard and at this

point of time, the appellant has come forward to withdraw the same.

3. Taking into consideration the submission made by the learned

counsel for the appellant, the appellant is permitted to withdraw the appeal

with liberty to the respondent to file separate appeal for enhancement.

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

as withdrawn. Consequently, connected miscellaneous petitions are closed.

                                                                                       14.06.2023
                  mpa
                  Index       : Yes / No
                  Speaking Order: Yes / No

Neutral Citation Case : Yes/No

To

https://www.mhc.tn.gov.in/judis C.M.A.No.4592 of 2019

1. The Motor Accidents Claims Tribunal, (Spl. District Judge), Dharmapuri.

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

https://www.mhc.tn.gov.in/judis C.M.A.No.4592 of 2019

K.RAJASEKAR,J.,

mpa

C.M.A.No.4592 of 2019

14.06.2023

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