Managing Director vs Vasanthakumar
2023 Latest Caselaw 14437 Mad

Madras High Court

Managing Director vs Vasanthakumar on 21 November, 2023

Author: N.Seshasayee

Bench: N.Seshasayee

                                                                                       C.M.A.No.1255 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 21.11.2023

                                                         CORAM:

                                          MR.JUSTICE N.SESHASAYEE

                                               C.M.A.No.1255 of 2022
                                             and C.M.P.No.9218 of 2022

                     Managing Director
                     Tamilnadu Transport Corporation
                     No.12, Ramakrishna Road, Salem Town
                     Salem Taluk, Salem District                                          ... Appellant

                                                              Vs.
                     Vasanthakumar                                                      ... Respondent

                     PRAYER:This Appeal is filed under Section 173 of Motor Vehicles Act,
                     1988, against the decree and judgment dated 23.03.2021 made in
                     M.C.O.P.No.332 of 2018 on the file of Motor Accidents Claims Tribunal /
                     Sub Judge, Rasipuram.


                                         For appellant    :         Mr.D.Venkatachalam
                                         For respondent :           Mr.R.Nalliyappan


                                                   JUDGMENT

Learned counsel for the appellant informs the Court that the respondent /

claimant has preferred C.M.A.No.2372 of 2021 for enhancement of

N.SESHASAYEE, J.

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

kas

compensation and the same was allowed by the learned single Judge

vide order dated 08.08.2022.

2.In view of the above this appeal has become infructuous and the same

stands dismissed as infructuous. No costs. Consequently, the connected

miscellaneous petition is closed.

                                                                                 21.11.2023

                     kas

                     Index    : Yes / No
                     Neutral Citation

                     To.

The Motor Accidents Claims Tribunal Sub Court, Rasipuram.

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