M/S.Icici Lombard General Insurance ... vs /
2024 Latest Caselaw 289 Mad

Madras High Court

M/S.Icici Lombard General Insurance ... vs / on 4 January, 2024

Author: S.Srimathy

Bench: S.Srimathy

                                                                             S.A.(MD).No.360 of 2017

                                  THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 04.01.2024

                                                        CORAM:

                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                               M.P(MD)No.1 of 2012
                                                       in
                                           C.M.A(MD)SR No.37560 of 2012

                     M/s.ICICI Lombard General Insurance Company Limited,
                     No.140, Chottabai Centre,
                     III Floor, Numgambakkam High Road,
                     Çhennai.                                    ... Petitioner/Appellant

                                                           /Vs./

                     1. M.Senthil Kumar
                     2. Ramalingam                                       ... Respondents


                     PRAYER: Miscellaneous Petition filed under Section 173(1) of MV Act,
                     to condone the delay of 85 days in filing the above appeal against the
                     Fair and Decreetal order, dated 31.01.2012 made in MCOP No.476 of
                     2008 on the file of the Motor Accident Claims Tribunal (Principal
                     Subordinate Judge), Thanjavur.


                                    For Petitioner      : Mr.S.Srinivasa Ragavan




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https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD).No.360 of 2017




                                                     JUDGMENT

Today, when the matter is taken up for hearing, the Learned

Counsel appearing for the Petitioner sought permission of this Court to

withdraw this Petition and she has also circulated a letter to this effect.

2. In view of the same, this Miscellaneous Petition is

dismissed as withdrawn. Consequently, this Civil Miscellaneous Appeal

is rejected at the SR stage itself. No costs.

                                                                               04.01.2024
                     Index        : Yes / No
                     NCC          : Yes / No

                     KSA

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

TO:

1. The Motor Accident Claims Tribunal (Principal Subordinate Judge), Thanjavur.

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

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

S.SRIMATHY, J, KSA

in

04.01.2024

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