Murugan vs Rajesh
2023 Latest Caselaw 6528 Mad

                                                                               M.P(MD)No.1 of 2015



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 19.06.2023

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                             M.P(MD)No.1 of 2015
                                                    in
                                       Cros.Obj(MD)No.SR27367 of 2015

                     M.P(MD)No.1 of 2015:

                     1.Murugan

                     2.Seethalakshmi

                     3.Kannan @ Krishnasamy                    ... Petitioners/Cross Appellants

                                                        Vs.
                     1.Rajesh

                     2.The Branch Manager,
                       National Insurance Company Ltd.,
                       Anguvilas Building,
                       North Car Street, Nagercoil,
                       Kanyakumari District.                    ... Respondents/ Respondents


                     PRAYER : Miscellaneous Petition is filed under Section 5 of Limitation
                     Act, to condone the delay of 55 days in filing the cross appeal.


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https://www.mhc.tn.gov.in/judis
                                                                             M.P(MD)No.1 of 2015




                                   For Petitioners    : Mr.K.Kumaravel

                                   For R1             : Mr.N.Murugesan

                                   For R2             : No Appearance


                     Cros.Obj(MD)No.SR27367 of 2015:

                     1.Murugan

                     2.Seethalakshmi

                     3.Kannan @ Krishnasamy             ... Cross Appellants/Respondents 1-3

                                                        Vs.
                     1.Rajesh                              ... Respondent/4th Respondent

                     2.The Branch Manager,
                       National Insurance Company Ltd.,
                       Anguvilas Building,
                       North Car Street, Nagercoil,
                       Kanyakumari District.                   ... Respondent/ Appellant


                     PRAYER : Cross Objection is filed under Order 41, Rule 22 of Code of
                     Civil Procedure, against the judgment and decree passed in M.C.O.P.No.
                     256 of 2009 on the file of Motor Accident Claims Tribunal (Subordinate
                     Judge), Valliyoor, Tirunelveli, dated 18.03.2015.




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https://www.mhc.tn.gov.in/judis
                                                                                       M.P(MD)No.1 of 2015




                                                          ORDER

The learned counsel for the petitioners seeks permission of this

Court to withdraw the miscellaneous petition. The petitioners are granted

permission to withdraw the miscellaneous petition as per the

endorsement. In view of the withdrawal of the condone delay petition,

registry is directed to refund the Court fee paid in the

Cros.Obj(MD)No.SR27367 of 2015.

2. The Miscellaneous Petition stands dismissed as withdrawn and

consequently, Cros.Obj(MD)No.SR27367 of 2015 stands closed. No

costs.

                                                                                        19.06.2023
                     NCC              :   Yes / No
                     Index            :   Yes / No
                     Internet         :   Yes / No

                     gbg

https://www.mhc.tn.gov.in/judis M.P(MD)No.1 of 2015

R.VIJAYAKUMAR ,J.

gbg

Order made in M.P(MD)No.1 of 2015 in Cros.Obj(MD)No.SR27367 of 2015

19.06.2023

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