UNITED INDIA INSURANCE CO LIMITED, S BALASUBRAMANIAN Vs. S BALASUBRAMANIAN AND P MANJULA UNITED INDIA INSURANCE CO LIMITED

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred by the Appellant-Insurance Company against the judgment and Decree dated 15.06.2004 made in M.C.O.P. No. 2137 of 1999 on the file of the Additional District Sessions Judge-Fast Track Court No. 1, Madurai

(2.) M.P.(MD) No. 1 of 2010 came up today for restoring the C.M.A.(MD) No. 182 of 2005 by setting aside the dismissal order dated 04.08.2010. Learned Counsel for the first Respondent has no objection to restore the C.M.A. Being satisfied with the reasons stated in the affidavit filed in support of this miscellaneous petition, M.P.(MD) No. 1 of 2010 is allowed. By consent of the learned Counsel for both the parties, the Civil Miscellaneous Appeal itself is taken up for final disposal.

(3.) Background facts in a nutshell are as follows: