Madras High Court
Unknown vs / on 14 December, 2012
1
HIGH COURT LEGAL SERVICES COMMITTEE, CHENNAI
National Lok Adalat organised by the High Court Legal Services Committee
Saturday, the 8th day of December, 2018
LOK ADALAT AWARD
(Chapter VI and u/s 21 of Legal Services Authorities Act, 1987)
Presided over by
The Honourable Mr.Justice M.Dhandapani
and
Members:
Mr.A.Selvadoss
Ms.N.Mala
C.M.A.No.2318 of 2013
(Appeal against the judgment and decree passed by the Principal Dist. Judge,
Motor Accidents Claims Tribunal, Krishnagiri, in M.C.O.P.No.960 of 2008 dated
14.12.2012).
Bajaj Allianz General Insurance Co. Ltd.,
Chennai. ... Appellant
/versus/
1.Kavitha
2.Minor Divya
3.Minor Kalaiarasan
Minors rep. By Mother & Natural Guardian Kavitha
4.Saraswathy
5.R.Ravi
(R5 remained exparte in the lower Court ) ... Respondents
This case is taken up for settlement before this Lok Adalat.
Mr.M.B.Raghavan, learned counsel for appellant/ Insurance company is present.
AWARD
Though notice was ordered, no one represented on behalf of the respondents.
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2
M.DHANDAPANI,J.
kas The learned counsel appearing for the appellant, on instructions, seeks the permission of this Court to withdraw this appeal and has also made an endorsement to that effect in the bundle. Recording the endorsement made by the learned counsel appearing for the appellant, the Civil Miscellaneous Appeal is dismissed as withdrawn. Consequently, connected miscellaneous petition, if any, is closed. No costs.
Bajaj Allianz General Insurance Co. Ltd., Chennai. Counsel for the appellant This Lok Adalat award is passed as above.
The full Court fee paid shall be refunded to the appellant in the manner provided under Section 69-A of the Tamil Nadu Court-Fees and Suits Valuation Act, 1955 and the Court Fees Act, 1870 as provided for under sub Sec.1 of Section 21 r/w 25 of LSA Act 1987 as amended in 1994.
Judge
Member Member
To:The parties/Advocate concerned
Copy to:
1.The Motor Accidents Claims Tribunal, Krishnagiri.
2.The Secretary, High Court Legal Services Committee, Chennai.
3.The Section Officer, V.R.Section, High Court, Madras.
4.The Section Officer, Lok Adalat Section, High Court, Madras.+2 copies C.M.A.No.2318 of 2013 08.12.2018 http://www.judis.nic.in