Arayee vs Manjunathan
2021 Latest Caselaw 9730 Mad

                                                                            C.M.A.(MD)No.444/2015




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 16.04.2021

                                                       CORAM:

                              THE HONOURABLE MRS.JUSTICE R.THARANI

                                           C.M.A.(MD)No.75 of 2018

                 1. Arayee
                 2. Rajalakshmi
                 3. Kalaichelvan
                 4. Tamilvanan
                 5. Kaliammal
                 6. Karuppaiah                                                ... Appellants


                                                   Vs.
                 1. Manjunathan
                 2.The Branch Manager
                     Sriram Insurance Company Limited,
                    No.66, 2nd Floor, City Centre Complex,
                    Thirumalai Pillai Road, T.Nagar,
                    Chennai-17.
                    (since R1 Set Ex-Parte before the Tribunal and hence,
                    notice my be dispensed with)                              ... Respondents




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                                                                            C.M.A.(MD)No.444/2015




                 Prayer: Civil Miscellaneous Appeal filed under Section 173 of Motor Vehicles
                 Act, 1988, to call for the records relating to the decree and award, dated
                 27.02.2015 made in M.C.O.P.No.246 of 2013 on the file of the Motor Accident
                 Claims Tribunal cum Additional District Court, Pudukottai and to enhance the
                 compensation and to allow the Civil Miscellaneous Appeal.


                           For appellants     : Mr.J.Anandkumar
                           For R1             : No appearance
                           For R2             : Mr.D.Sivaraman


                                                JUDGMENT

The learned counsel for the appellants and the learned counsel for the

second respondent / Insurance Company are present.

2.It is stated that the appellants and the second respondent have

settled their dispute amicably out of Court and they have also entered into a

compromise. A Joint Compromise Memo signed by both parties, in the presence

of their respective Counsel, is also produced before this Court.

http://www.judis.nic.in C.M.A.(MD)No.444/2015

3.In the light of the above and in view of the specific terms of the

Joint Compromise Memo, this Civil Miscellaneous Appeal is allowed. No

Costs. The Joint Compromise Memo signed by the parties shall form part of

the order.

16.04.2021 Index : Yes / No Internet : Yes / No Ls

To

1.The Motor Accident Claims Tribunal cum Additional District Court, Pudukottai.

2. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

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R.THARANI.,J.

Ls

C.M.A.(MD)No.75 of 2018

16.04.2021

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