The Managing Director vs M.Karthick
2024 Latest Caselaw 15048 Mad

Madras High Court

The Managing Director vs M.Karthick on 2 August, 2024

                                               C.M.P.(MD).No.1680 of 2021 in C.M.A.(MD).No.SR8716 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 02.08.2024

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE G.ILANGOVAN

                                        C.M.P.(MD).No.1680 of 2021 in
                                        C.M.A.(MD).No.SR8716 of 2021
                                      and C.M.A.(MD).No.SR8716 of 2021

                     The Managing Director,
                     The Tamil Nadu State Transport Corporation Limited,
                     Bye Pass Road,
                     Madurai District.                         ... Petitioner/Appellant

                                                        Vs.
                     M.Karthick                                      ... Respondent/Respondent

                     PRAYER in C.M.P.(MD).No.1680 of 2021:                    Civil Miscellaneous

                     Petition is filed under Section 173(1) of the Motor Vehicles Act, to

                     condone the delay of 174 days occurred in filing this civil miscellaneous

                     appeal.



                     PRAYER in C.M.A.(MD).No.SR8716 of 2021: Civil Miscellaneous

                     Appeal is filed under Section 173 of the Motor Vehicles Act, to set aside

                     the judgment and decree in M.C.O.P.No.18 of 2015 dated 27.03.2019 on

                     the file of the Motor Accident Claims Tribunal (Sub Court), Theni.


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https://www.mhc.tn.gov.in/judis
                                                      C.M.P.(MD).No.1680 of 2021 in C.M.A.(MD).No.SR8716 of 2021




                                   For Petitioner/Appellant         : No Appearance

                                   For Respondent/Respondent : No Appearance

                                                              ORDER

When the matter is taken up for hearing today, the learned counsel

for the petitioner would submit that the entire award amount was

deposited by the petitioner and the same was also withdrawn by the

claimants. So they are not interested to prosecute the matter further. In

view of the above said submissions, this petition stands dismissed.

Consequently, Civil Miscellaneous Appeal is also rejected at the SR

stage itself. No costs.

                                                                                           02.08.2024
                     Index              :     Yes / No
                     Internet           :     Yes / No
                     TM

                     To

1.The Sub Judge, (Motor Accident Claim Tribunal), Theni.

2.The Section Officer, E.R.Section/V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.P.(MD).No.1680 of 2021 in C.M.A.(MD).No.SR8716 of 2021

G.ILANGOVAN,J.

TM

C.M.P.(MD).No.1680 of 2021 in C.M.A.(MD).No.SR8716 of 2021

02.08.2024

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