Madras High Court
The Oriental Insurance Company Limited vs Tmt.Premalatha on 5 December, 2018
Author: R. Hemalatha
Bench: R. Hemalatha
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.12.2018
CORAM:
THE HONOURABLE MRS.JUSTICE R. HEMALATHA
C.M.A.No.4131 of 2005
The Oriental Insurance Company Limited,
Dhali Road,
Udumalpet – 642 126. ... Appellant
..Vs..
1.Tmt.Premalatha
2.Janaki (Minor)
3.A.Rathinakumar
4.S.P.Krishnasamy
5.M.Thiyagarajan
6.Sarojini ... Respondents
(3rd respondent is given up as
he is not a necessary party)
PRAYER: Civil Miscellaneous Appeal filed under Section 173 of the
Motor Vehicles Act, 1988 against the award dated 15.12.2003 passed in
M.C.O.P.No.24 of 2001, on the file of the Motor Accidents Claims
Tribunal cum Sub Court, Pollachi.
For Appellant : Mrs.G.Sukumari
For Respondents : No Appearance
http://www.judis.nic.in
2
R. HEMALATHA, J.
mbi
JUDGMENT
The learned counsel appearing for the appellant seeks permission of this Court to withdraw the appeal and made an endorsement to that effect. In view of the endorsement made by the learned counsel appearing for the appellant, the Civil Miscellaneous Appeal is dismissed as withdrawn. No costs.
05.12.2018 Index : Yes/No Internet : Yes/No mbi To Sub Court, Pollachi C.M.A.No.4131 of 2005 http://www.judis.nic.in