Balasubramanian vs National Insurance Company Ltd
2023 Latest Caselaw 6536 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.SR18278 of 2015

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

                     Balasubramanian                          ... Petitioner/1st Respondent

                                                     Vs.
                     1.National Insurance Company Ltd.,
                       Through its Branch Manager,
                       No.92, Devarpuram Road,
                       Turicorin.                             ... Respondent/Appellant

                     2.Muruganandam                           ... Respondent/2nd Respondent


                     PRAYER : Miscellaneous Petition is filed under Section 5 of Limitation
                     Act, to condone the delay of 702 days in filing the cross appeal in
                     SR.18278 of 2015 in C.M.A(MD)No.765 of 2013.


                                     For Petitioner   : Mr.Mohammed Haneef
                                                        for Mr.M.P.Senthil

                     1/4




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



                                         For Respondents : Mr.J.S.Murali

                     Cros.Obj(MD)No.SR18278 of 2015:

                     Balasubramanian                              ... Cross Objector/1st Respondent

                                                            Vs.

                     1.National Insurance Company Ltd.,
                       Through its Branch Manager,
                       No.92, Devarpuram Road,
                       Turicorin.                                  ... Respondent/Appellant

                     2.Muruganandam                                ... Respondent/2nd Respondent


                     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.
                     137 of 2010 on the file of Motor Accident Claims Tribunal (Principal
                     Sub-Court), Tirunelveli, dated 18.10.2012.

                                                        ORDER

The learned counsel for the petitioner seeks permission of this

Court to withdraw the miscellaneous petition. The petitioner is granted

permission to withdraw the miscellaneous petition as per the

endorsement.

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

2. Hence, the Miscellaneous Petition stands dismissed as

withdrawn and consequently, Cros.Obj(MD)No.SR18278 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.SR18278 of 2015

19.06.2023

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