The Oriental Insurance Co.Ltd vs C.Devadoss
2023 Latest Caselaw 12835 Mad

                                                                    CMA(MD).No.829 of 2018

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 20.09.2023

                                                    CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                            C.M.A.(MD)No.829 of 2018
                                          and CMP(MD).No.9237 of 2018

                     The Oriental Insurance Co.Ltd.,
                     Madurai
                     Through the Manager
                     Office at HUB, K.J.R, Complex
                     1st Floor, 16, North Veli Street
                     Madurai 625 001                                ...Appellant

                                                        Vs.

                     1.C.Devadoss

                     2.D.Vijaya

                     3.D.Samuel

                     4.M.Parameswaran                               ...Respondents

                     PRAYER:- Civil Miscellaneous Appeal filed under Section 173 of Motor
                     Vehicle Act, 1988 to set aside the decree and judgment made in
                     MCOP.No.971 of 2014 dated 28.03.2018 on the file of the IV Additional
                     District Judge, Madurai.


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https://www.mhc.tn.gov.in/judis
                                                                      CMA(MD).No.829 of 2018

                                  For Appellant     :Mr.K.Balasubramanian

                                  For Respondents   :No appearance
                                                    ****


                                                    JUDGMENT

(Judgment of the Court was delivered by DR.ANITA SUMANTH, J.)

There is no flaw made out in the order of the Tribunal.

Mr.K.Balasubramanian, learned counsel appearing for the appellant does

not seriously pursue the appeal. Accordingly, this Civil Miscellaneous

Appeal is dismissed. No costs. Consequently, connected Miscellaneous

Petition is closed.

[A.S.M.J.,] & [R.V.J.,] 20.09.2023 NCC :Yes/No Index :Yes/No Internet :Yes msa

https://www.mhc.tn.gov.in/judis CMA(MD).No.829 of 2018

To

1.The IV Additional District Judge, Madurai.

2.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis CMA(MD).No.829 of 2018

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

msa

Judgment made in C.M.A.(MD)No.829 of 2018 and CMP(MD).No.9237 of 2018

Dated:

20.09.2023

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