Tata Aig General Insurance ... vs S.Kiran
2023 Latest Caselaw 6858 Mad

                                                                             C.M.A.No.715 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 22.06.2023

                                                         CORAM:

                                  THE HONOURABLE MRS.JUSTICE R.KALAIMATHI

                                                  C.M.A.No.715 of 2020
                                                          and
                                                  C.M.P.No.4373 of 2020

                  TATA AIG General Insurance Company Limited,
                  2nd Floor, Samsung Towers,
                  No.403-L, Pantheon Road,
                  Egmore, Chennai – 600 008.                                 .. Appellant

                                                           Vs.

                  1.S.Kiran

                  2.S.Saranya                                                .. Respondents

                  Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of the
                  Motor Vehicles Act, 1988, against the Judgment and Decree dated
                  16.07.2019 made in M.C.O.P.No.307 of 2018 on the file of the Motor
                  Accidents Claims Tribunal, Additional District Court, Hosur.


                                         For Appellant     : Mr.E.Rajadurai
                                                             for M/s.M.B.Gopalan Associates

                                         For R1            : Mr.Suresh Kumar

                                         For R2            : No appearance


                  1/3

https://www.mhc.tn.gov.in/judis
                                                                        C.M.A.No.715 of 2020



                                                JUDGMENT

On endorsement made by the learned counsel appearing for the

appellant – Insurance Company, this Civil Miscellaneous Appeal is dismissed

as withdrawn. Consequently, the connected Miscellaneous Petition is closed.

No costs.

                                                                              22.06.2023

                  krk

                  Index                : Yes / No
                  Internet             : Yes / No
                  Neutral Citation     : Yes / No



                  To

1.The Additional District Judge, Motor Accidents Claims Tribunal, Hosur.

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

https://www.mhc.tn.gov.in/judis C.M.A.No.715 of 2020

R.KALAIMATHI, J.

krk

C.M.A.No.715 of 2020

22.06.2023

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