Perumal vs Dharmalingam
2024 Latest Caselaw 171 Mad

Madras High Court

Perumal vs Dharmalingam on 3 January, 2024

                                                                           C.M.A.(MD).No.369 of 2012


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 03.01.2024

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE P.DHANABAL

                                             C.M.A.(MD)No.369 of 2012
                                                      and
                                               M.P(MD) No.1 of 2014

                     Perumal                                         .....Appellant/Petitioner
                                                         -vs-

                     1. Dharmalingam

                     2. The Branch Manager,
                        Cholamandalam MS General Insurance Company Limited,
                        Dave House 2nd Floor,
                        N.S.C. Bose Road,
                        Chennai – 600 001.                   .... Respondents/Respondents

                     PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the Motor

                     Vehicle Act, 1988, against the judgment and decree made in M.C.O.P.No.201

                     of 2008 on the file of the Motor Accident Claims Tribunal, (Chief Judicial

                     Magistrate) Tirunelveli, dated 03.09.2010.

                                       For Appellant      : Mr.T.Selvakumaran

                                       For Respondents : Mr.S.Srinivasa Raghavan – for R2
                                                       : for R1 - died



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https://www.mhc.tn.gov.in/judis
                                                                                C.M.A.(MD).No.369 of 2012




                                                       JUDGMENT

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

appearing for the appellant seeks permission of this Court to withdraw the

Civil Miscellaneous Appeal and he has also made an endorsement to that

effect.

2. In view of the submission so made by the learned counsel for the

appellant, this Civil Miscellaneous Appeal is dismissed as withdrawn. There

shall be no order as to costs. Consequently, connected Miscellaneous Petition

stands closed.

                                                                                            03.01.2024
                     NCC      : Yes/No
                     Index    : Yes / No
                     Internet : Yes / No
                     ebsi

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

To

1. The Motor Accident Claims Tribunal, (Chief Judicial Magistrate) Tirunelveli,

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

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

P.DHANABAL,J.

ebsi

03.01.2024

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