Gunasekaran vs Selvi
2024 Latest Caselaw 19906 Mad

Madras High Court

Gunasekaran vs Selvi on 22 October, 2024

Author: R.Hemalatha

Bench: R. Hemalatha

                                                                      C.M.A.Nos.368 & 929 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 22.10.2024

                                                    CORAM:

                                  THE HONOURABLE MRS.JUSTICE R. HEMALATHA

                                            C.M.A.Nos.368 & 929 of 2023
                                                       and
                                               C.M.P.No.3118 of 2023

                     Gunasekaran                                ... Appellants in both CMAs
                                                        vs.
                     1. Selvi
                     2. Prabavathi
                     3. Brindha
                     4. Seenuvasan
                     5. David
                     6. The Branch Manager,
                        ICICI Lombard General Insurance
                        Company Limited,
                        Mumbai - 25.                           ... Respondents in
                                                                   C.M.A.No.368 of 2023

                     1. David
                     2. The Branch Manager,
                        ICICI Lombard General Insurance
                        Company Limited,
                        Chennai.                                ... Respondents in
                                                                   C.M.A.No.929 of 2023

                     PRAYER in C.M.A.No.368 of 2023: Civil Miscellaneous Appeal filed
                     under Section 173 of the Motor Vehicles Act, 1988, against the Award,
                     dated 16.06.2022 in M.C.O.P.161/2015on the file of the Motor Accident
                     Claims Tribunal, Special District Court, Villupuram.

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                          C.M.A.Nos.368 & 929 of 2023

                     PRAYER in C.M.A.No.929 of 2023: Civil Miscellaneous Appeal filed
                     under Section 173 of the Motor Vehicles Act, 1988, against the Award
                     dated 17.10.2022 in M.C.O.P.64/2018 on the file of the Motor Accident
                     Claims Tribunal, Special District Court II, Villupuram.

                                  For Appellant             :   Mr.R.S.Maitreya

                                  For Insurance Company     :   Mr.R.V.Sivaraj

                                               COMMON JUDGMENT

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

counsel for the appellant sought permission of this Court to withdraw the

Civil Miscellaneous Appeals. He also made an endorsement to that effect.

2. In view of the endorsement made by the learned counsel for

the appellant, the Civil Miscellaneous Appeals are dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

22.10.2024 Index : Yes/No Speaking/Non-speaking order Neutral citation : Yes / No vum

https://www.mhc.tn.gov.in/judis C.M.A.Nos.368 & 929 of 2023

To

1. The Motor Accident Claims Tribunal, Special District Court, Villupuram.

2. The Section Officer, VR Section, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis C.M.A.Nos.368 & 929 of 2023

R.HEMALATHA, J.

vum

C.M.A.Nos.368 & 929 of 2023 and

22.10.2024

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