Madras High Court
The Tamil Nadu State vs Navaneedham on 6 August, 2018
Author: D.Krishnakumar
Bench: D.Krishnakumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 06.08.2018 CORAM: THE HON'BLE MR.JUSTICE D.KRISHNAKUMAR C.M.P. No.13425 of 2018 and C.M.A.(SR) No. 4320 of 2018 The Tamil Nadu State Transport Corporation Kumbakonam Division -I rep. by its General Manager ... Appellant -Vs- 1. Navaneedham 2. Thulasidass 3. Ramadass 4. Manjula 5. Gayathri ... Respondents Civil Miscellaneous Appeal filed under Section 173(1) of the Motor Vehicles Act, 1988, against the judgment and decree dated 17.08.2017 in M.C.O.P. No.28 of 2015, on the file of the Motor Accidents Claims Tribunal, Additional Subordinate Judge, Mayiladuthurai. For Appellant :: Mr.D.Venkatachalam D. KRISHNAKUMAR, J JUDGMENT
Learned counsel appearing for the appellant submitted that the matter has been settled before the Mayiladuthurai District Legal Services Authority and hence seeks permission of this Court to withdraw this appeal. He has also made an endorsement to that effect.
2. In view of the said submission and the endorsement made, this C.M.P. No.13425 of 2018 and C.M.A.(SR) No. 4320 of 2018 are dismissed as withdrawn. No costs.
06.08.2018 [Issue order copy on 07.08.2018] avr To The Motor Accidents Claims Tribunal, Additional Subordinate Judge, Mayiladuthurai C.M.P. No.13425 of 2018 and C.M.A.(SR) No. 4320 of 2018