The Managing Director vs Thiyagarajan
2023 Latest Caselaw 12122 Mad

                                                                            C.M.A.No.2394 of 2018


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED :08.09.2023

                                                      CORAM

                                   THE HON'BLE MR. JUSTICE P.VELMURUGAN

                                               C.M.A.No.2394 of 2018
                                                        and
                                               C.M.P.No.18174 of 2018

                     The Managing Director,
                     Tamil Nadu State Transport Corporation,
                     Railway Station New Road,
                     Kumbakonam Taluk,
                     Tanjore District.                                          ... Appellant

                                                         Vs.

                     Thiyagarajan                                            ... Respondent

                     PRAYER: Civil Miscellaneous Appeal          filed under Section 173 of
                     M.V.Act 1988, against the judgment and decree dated 13.04.2017 made
                     in M.C.O.P.No.223 of 2015 on the file of the Motor Accident Claims
                     Tribunal, Subordinate Judge, Tiruvarur.


                                     For Appellant    : Mr.M.Muralivinodh
                                                        Standing Counsel

                                     For Respondent   : No appearance



                     Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                   C.M.A.No.2394 of 2018


                                                      JUDGEMENT

The Civil Miscellaneous Appeal has been filed against the

judgment and decree dated 13.04.2017 passed in M.C.O.P.No.223 of

2015 on the file of the Motor Accident Claims Tribunal, Subordinate

Judge, Tiruvarur.

2. Today when the matter is taken up for hearing, it is represented

by the learned counsel appearing for the appellants that the matter had

been settled between the parties and prayed for the dismissal of the Civil

Miscellaneous Appeal as settled out of Court.

3. In the light of the above position, the Civil Miscellaneous

Appeal is dismissed as settled out of Court. No costs. Consequently,

connected miscellaneous petition is closed.

08.09.2023

mfa Index:Yes/No Speaking Order: Yes/No Neutral Citation: Yes/No

https://www.mhc.tn.gov.in/judis C.M.A.No.2394 of 2018

To

The Subordinate Judge, Motor Accident Claims Tribunal, Tiruvarur.

https://www.mhc.tn.gov.in/judis C.M.A.No.2394 of 2018

P.VELMURUGAN, J.

mfa

C.M.A.No.2394 of 2018 and C.M.P.No.18174 of 2018

08.09.2023

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