The Managing Director vs Rajeswari
2023 Latest Caselaw 6972 Mad

                                                                                    C.M.A.No.47 of 2018



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 23.06.2023

                                                        CORAM

                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                                   C.M.A.No.47 of 2018

                The Managing Director,
                Tamil Nadu State Transport Corporation
                      Villupuram Ltd., - III,
                Kancheepuram.                                                       ... Appellant

                                                           Vs.

                1.Rajeswari
                2.Kalaivanan                                                        ... Respondents



                Prayer: Appeal filed under Section 173 of Motor Vehicles Act, 1988 against
                Judgment and Decree dated 11.10.2012 passed in M.C.O.P.No.35 of 2008 on
                the file of the Motor Accident Claim Tribunal (Subordinate Judge), Arani.



                                   For Appellant           : Mr.S.S.Santhosakumar

                                   For Respondents         : Person not found




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https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A.No.47 of 2018

                                                 JUDGMENT

The Appeal has been filed against the Judgment and Decree dated

11.10.2012 made in M.C.O.P.No. 35 of 2008 on the file of the Motor Accident

Claims Tribunal (Subordinate Judge), Arani.

2. Today, when the matter is taken up for hearing, the learned counsel

appearing for the appellant / Insurance Company submitted that the entire

award amount has been deposited to the credit of M.C.O.P.No.35 of 2008 and

the same has been withdrawn by the respondents herein / claim petitioners from

the Motor Accident Claims Tribunal, Arani.

3. Recording the said submission, the civil miscellaneous appeal is

dismissed. No costs.

23.06.2023 Index : Yes/No Internet : Yes/No Speaking Order/Non-Speaking Order ata

A.A.NAKKIRAN.J,

https://www.mhc.tn.gov.in/judis C.M.A.No.47 of 2018

ata

To

The Presiding Officer, The Motor Accident Claim Tribunal, Subordinate Judge, Arani.

C.M.A.No.47 of 2018

23.06.2023

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